- (1.) The present appeal has been preferred by the appellantsclaimants against the award dated 10.09.2012, passed by the learned Motor Accidents Claims Tribunal, Patiala (hereinafter called the "Tribunal") vide which the appellants-claimants have been awarded a sum of Rs. 4,87,688/- as compensation on account of death of Gurmeet Singh as a result of injuries suffered by him in the motor vehicular accident, which took place on 20.08.2010.
(2.) The present appeal has been preferred by the appellantsclaimants for enhancement of amount of compensation.
(3.) Learned counsel for the appellants-claimants contended that deceased Gurmeet Singh was just a passenger in jeep Tawera bearing registration No.PB-11AB-4311 which was being driven by one Jaswinder Singh but the learned Tribunal has deducted half of the amount of the compensation on the ground that the accident has taken place due to contributory negligence of both the drivers of the truck tralla bearing registration No.HR-58-3983 as well as Tawera jeep. He contended that the case qua the deceased was of composite negligence and not of the contributory negligence. So, the learned Tribunal was not justified to deduct half of the amount of compensation. He further contended that the learned Tribunal has not awarded any future prospects to the income of the deceased. Less amount has been awarded towards loss of consortium and funeral expenses. No amount has been awarded at all towards loss of love and affection to the children. Thus, he contended that the amount of compensation awarded by the learned Tribunal is not just compensation.;