- (1.) Cm-22967-Cii-2015 There is delay of 127 days in re-filing the present appeal. The appellant has filed an application under Section 151 of the Code of Civil Procedure, 1908 for condonation of delay. Heard on the application. In view of the reasons mentioned in the application, same is allowed and the delay of 127 days in re-filing the present appeal is hereby condoned. FAO-7338-2015 The present appeal has been preferred by the appellantsclaimants against the award dated 16.12.2014, passed by the learned Motor Accidents Claims Tribunal, Rewari (hereinafter called the "Tribunal") vide which the appellants-claimants have been awarded a sum of Rs. 12,91,283/- as compensation on account of death of Satya Parkash as a result of injuries suffered by him in the motor vehicular accident, which took place on 30.12.2013.
(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. Thus, he pleaded that less amount of compensation has been awarded.;