- (1.) The present appeal has been preferred by the appellantsclaimants against the award dated 28.07.2012 passed by the learned Motor Accidents Claims Tribunal, Gurdaspur (hereinafter called the 'Tribunal') vide which the appellants-claimants have been awarded a sum of Rs.4,23,000/- as compensation on account of death of Ramandeep Singh as a result of injuries suffered by him in the motor vehicular accident, which took place on 18.10.2010.
(2.) The present appeal has been preferred by the appellants- claimants for enhancement of amount of compensation.
(3.) Learned counsel appearing for the appellants-claimants contended that the learned Tribunal has not awarded any amount towards the future prospects. The deceased was only 26 years of age having bright prospects for appreciation in his income. The learned Tribunal has also awarded very less amount under the other conventional heads.;