- (1.) The present appeal has been preferred against the award dated 10.03.2012 passed by learned Motor Accidents Claims Tribunal, Jalandhar (hereinafter called the 'Tribunal') vide which the appellantsclaimants have been awarded the compensation to the tune of Rs.20,32,000/- on account of death of Jaswant Singh in the motor vehicular accident, which took place on the night intervening 19/20.01.2009.
(2.) The present appeal has been filed by the appellantsclaimants for enhancement of the amount of compensation.
(3.) Learned counsel for the appellants contended that deceased was serving in the Punjab Police as a Head Constable. He was having the bright prospects of future promotion and appreciation in his salary with the length of service but the learned Tribunal has not awarded any amount towards the future prospects. He further contended that as per the age of the deceased, 30% of the income of the deceased should have been added towards future prospects. He further contended that no amount has been awarded to the children and parents towards loss of love and affection. Less amount has been awarded towards loss of consortium and funeral expenses. Thus, he contended that the compensation awarded by the learned Tribunal is inadequate.;