- (1.) The present appeal has been preferred by the appellantsclaimants against the award dated 07.11.2012 passed by the learned Motor Accidents Claims Tribunal, Narnaul (hereinafter called the Tribunal) vide which they have been awarded compensation to the tune of Rs.3,22,400/- along with interest @ 7.5% per annum on account of death of their father in the motor vehicular accident which took place on 02.11.2011.
(2.) The present appeal has been preferred only for enhancement of the amount of compensation.
(3.) Learned counsel for the appellants contended that the age of the deceased determined by the learned Tribunal was 56 years but no future prospects have been awarded to the income of the deceased. He further contended that only Rs.10,000/- have been awarded towards the funeral expenses. Thus, the learned Tribunal has not properly calculated the amount of the compensation.;