- (1.) The present appeal has been preferred against the award dated 22.08.2012, passed by the learned Motor Accidents Claims Tribunal, Sirsa (hereinafter called the "Tribunal"), vide which the appellants-claimants have been awarded compensation to the tune of Rs.3,10,000/- on account of death of their son Gursewak Singh in the motor vehicular accident, which took place on 30.06.2011.
(2.) The present appeal has been preferred by the appellantsclaimants for enhancement of the amount of compensation.
(3.) I have heard learned counsel for the parties and gone through the paper-book carefully.;