- (1.) The present appeal has been preferred against the award dated 05.02.2013, passed by learned Motor Accidents Claims Tribunal, Narnaul (hereinafter called the 'Tribunal') vide which the appellantsclaimants have been awarded a sum of Rs.50,000/- as compensation on account of death of Smt. Patashi Devi in the motor vehicular accident which took place on 18.06.2011.
(2.) The present appeal has been filed by the appellantsclaimants for enhancement of the amount of compensation.
(3.) Learned counsel for the appellants-claimants contend that the learned Tribunal has wrongly considered that the appellants were not dependent upon the income of the deceased. He contended that even though the deceased may be a housewife but she was rendering services to the family and compensation should have been calculated as per the value of the services rendered by her to the family. He further contended that no amount has been awarded towards loss of love and affection and less amount has been awarded towards funeral expenses.;