SNEH PRASHAR,J. - (1.) The present appeal had been filed by claimants (parents of deceased Arun @ Annu, a child aged 15 years), seeking enhancement of the compensation awarded by learned Motor Accident Claims Tribunal, Gurdarspur (for short, "the Tribunal") vide the award dated 1.11.2012 passed in MACT Case No.44 of 2005.
(2.) The submissions made by learned counsel for the parties have been heard and record perused.
(3.) Learned counsel for the appellants argued that the deceased was aged 15 years and was 10th class student. Learned Tribunal assessed the notional income of the deceased as Rs. 15,000/- per annum and applying the multiplier of '15' and deducting ?rd towards personal and living expenses of the deceased, allowed only an amount of Rs. 1,50,000/- towards loss of dependency. Also a meager amount of Rs. 9500/- on account of general damage was allowed.;