- (1.) Cm-14788-Cii-2014 There is delay of 109 days in filing the present appeal. The appellant has filed an application under Section 5 of the Limitation Act, 1963 for condonation of delay. Heard on the application. In view of the reasons mentioned in the application, same is allowed and the delay of 109 days in filing the present appeal is hereby condoned. FAO No.5225 of 2014 The present appeal has been preferred by the appellantsclaimants against the award dated 29.10.2013, passed by the learned Motor Accidents Claims Tribunal, Rupnagar (hereinafter called the "Tribunal") vide which the appellants-claimants have been awarded a sum of 13,60,400/- as compensation on account of death of Prem Singh as a result of injuries suffered by him in the motor vehicular accident, which took place on 23.06.2012.
(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 learned Tribunal has not awarded the just compensation to the appellants. No amount has been awarded to the parents of the deceased on account of loss of love and affection of their son. Very less amount has been awarded on account of loss of consortium to appellantclaimant No.1, the widow of the deceased and also on account of loss of love, care and guidance to the minor children. The amount awarded towards funeral expenses is also very less.;