- (1.) The present appeal has been preferred by the appellantsclaimants against the award dated 27.07.2013, passed by the learned Motor Accidents Claims Tribunal, Bhiwani (hereinafter called the "Tribunal") vide which the appellants-claimants have been awarded a sum of Rs. 3,50,000/- as compensation on account of death of Anand as a result of injuries suffered by him in the motor vehicular accident, which took place on 05.01.2012.
(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 working as a part time plumber and was also the student of B.A. first year and getting training of English Stenography from Pre-Examination Training Center, Bhiwani. He was holding a Diploma in Plumbing and Sanitary Fitting from Red Cross Institute of Computer Technology, Bhiwani and doing part time job with Ram Singh, Licensed Plumber of Kakroli Hukmi. But the learned Tribunal has not awarded any future prospects to the income of the deceased. No amount towards loss of love and affection has been awarded to the appellants. The multiplier has also been applied as per the age of the claimants instead of the age of the deceased. Less amount has been awarded towards funeral expenses. Thus, he pleaded that less amount of compensation has been awarded.;