- (1.) The present appeal has been preferred by the appellantsclaimants against the award dated 09.08.2001, passed by the learned Motor Accidents Claims Tribunal, Sonipat (hereinafter called the 'Tribunal') vide which the appellants-claimants have been awarded a sum of Rs. 1,44,000/- as compensation along with interest @ 9% per annum on account of death of Ranbir Singh as a result of injuries suffered by him in the motor vehicular accident, which took place on 02.10.1999.
(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 the deceased was a driver by profession and was earning Rs. 3500/- per month. The learned Tribunal has observed that he was contributing only Rs. 800/- per month to the family without any foundation. He further contended that no future prospects have been added to the income of the deceased. No amount has been awarded to the appellants towards loss of love and affection. The multiplier has also been applied wrongly and funeral expenses have also not been awarded. Thus, he contended that just compensation have not been awarded to the claimants.;