- (1.) The present appeal has been preferred by the appellantsclaimants against the award dated 03.04.2014 passed by the learned Motor Accidents Claims Tribunal, Fatehgarh Sahib (hereinafter called the 'Tribunal') vide which the appellants-claimants have been awarded a sum of Rs.7,55,000/- as compensation on account of death of Kashmira Singh in the motor vehicular accident, which took place on 03.12.2012.
(2.) The present appeal has been preferred by the appellantsclaimants for enhancement of the amount of compensation.
(3.) Learned counsel for the appellants-claimants contended that the learned Tribunal has not awarded any future prospects towards the income of the deceased. As per the age of the deceased, 30% of his income should have been awarded towards future prospects. No amount has been awarded for loss of love and affection to the mother of the deceased. Thus, he contended that the compensation awarded by the learned Tribunal is inadequate.;