- (1.) The present appeal has been preferred by the appellantsclaimants against the award dated 23.08.2013, passed by the learned Motor Accidents Claims Tribunal, Faridabad (hereinafter called the "Tribunal") vide which the appellants-claimants No.2 to 6 have been awarded a sum of Rs. 16,00,000/- as compensation on account of death of Mukesh as a result of injuries suffered by him in the motor vehicular accident, which took place on 10.08.2010.
(2.) The present appeal has been preferred by the appellantsclaimants for enhancement of amount of compensation.
(3.) Learned counsel appearing for the appellants-claimants contended that deceased Mukesh was 27 years of age and was working as Site Supervisor with M/s D.S. Wood Tech Pvt. Ltd., village Mithaka, P.S. Hathin, Distt. Palwal and was getting salary at the rate of Rs. 15,500/- per month. He further contended that the learned Tribunal has not awarded any amount towards future prospects to the income of the deceased. Nothing has been awarded to the widow of deceased towards loss of consortium. Very less amount has been awarded to three minor children on account of loss of love and affection. No amount has been awarded to the parents for loss of love and affection of their son. Thus, he contended that the learned Tribunal has not awarded the just compensation.;