- (1.) C M-7997-CII-2013 in FAO-1390 of 2013 There is delay of 77 days in filing the present appeal. The appellants have filed an application under Section 5 of the Limitation Act for condonation of delay. Heard on the application. In view of the reasons mentioned in the application, same is allowed. MAIN CASES This judgment of mine shall dispose of all the three appeals mentioned above, which have arisen out of the same award dated 25.05.2012 passed by learned Motor Accidents Claims Tribunal, Karnal (hereinafter called the 'Tribunal'), vide which appellants of FAO No.1390 have been awarded the compensation to the tune of Rs.2,50,000/- on account of death of their son Ajay Kumar; the claimants of FAO No.1391 have been awarded the compensation of Rs.5,50,000/- on account of death of Subhash son of Telu Ram and appellants of FAO No.1392 have been awarded the compensation to the tune of Rs.5,50,000/- on account of death of Subhash son of Nathu Ram in the motor vehicular accident which took place on 24.10.2009.
(2.) All the three appeals mentioned above have been preferred for enhancement of the amount of compensation.
(3.) Learned counsel for the appellants-claimants contended that the compensation awarded by the learned Tribunal is inadequate. He has awarded compensation to the tune of Rs.2,50,000/- only on account of death of male child of claimants of FAO No.1390. Learned Tribunal has not awarded any future prospects towards the income of the deceased in FAO No.1391 and 1392. The compensation awarded under the other conventional heads is also inadequate and in some of the conventional heads no compensation at all has been awarded.;