- (1.) The present appeal has been preferred against the award dated 18.12.2013, passed by learned Motor Accidents Claims Tribunal, Patiala (hereinafter called the 'Tribunal') vide which the claimants have been granted compensation to the tune of Rs.5,80,400/- along with interest @ 6% per annum from the date of filing the claim petition till realisation on account of death of Chand Singh in a motor vehicular accident who took place on 20.12.2012.
(2.) The present claim petition has only been filed for enhancement of amount of compensation.
(3.) I have heard Mr. Vivek Suri, Advocate, learned counsel for the appellants, Mr. S.S. Sarwara, Advocate, learned counsel for respondent No.1, Mr. Lalit Garg, Advocate, learned counsel for respondent No.3 and gone through the paper-book carefully.;