SNEH PRASHAR,J. - (1.) - By way of this appeal, appellants-Jaswant Singh and others seek enhancement of compensation awarded by learned Motor Accident Claims Tribunal, Ropar (for short, "the Tribunal") vide award dated 18.02.2014 passed in MACT Case No.33 of 30.03.2013 on account of death of Jagmohan Singh @ Kalu (son of appellants No.1 and 2 and grandson of appellant No.3), who lost his life in a vehicular accident.
(2.) The submissions made by Mr. Jaideep Verma, learned counsel for the appellants and Ms. Shamsher Kaur, learned counsel for respondent No.2 have been heard and record perused.
(3.) Learned counsel for the appellants-claimants contends that at the time of accident the age of the deceased was 20 years. He was working as a carpenter and was earning L 500/- per day i.e. L 15,000/- per month, but learned Tribunal wrongly assessed his income as L 5000/- per month only. No amount was added by learned Tribunal to the income of the deceased computing his future prospects. There being three dependents on the deceased the deduction of 1/2 from the income of the deceased towards his personal and living expenses has been wrongly made. The amount of L 10,000/- awarded as funeral expenses is on the lower side. Also no amount was awarded to the appellants for loss of love and affection. Learned counsel further contended that from the site of accident, the deceased was taken to Civil Hospital Chamkaur Sahib in an injured condition, further his condition being serious he was referred to PGI, Chandigarh from where he was again referred to Civil Hospital, Ropar and he succumbed to the injuries on 04.02.2013 i.e. after eight days of accident, but learned Tribunal awarded nothing as expenditure on transportation etc.;