SNEH PRASHAR,J. - (1.) Claimants-appellants, who are son and daughter of deceased Gurmit Singh, had filed the present appeal for enhancement of the compensation awarded to them along with respondents No.4, widow and respondents No.5 and 6 parents of the deceased, by learned Motor Accident Claims Tribunal, Fast Track Court, Ludhiana (hereinafter referred to as 'the Tribunal') vide award dated 30.10.2013 on account of death of Gurmit Singh in a motor vehicular accident that took place on 28.10.2012.
(2.) The submissions made by Mr.Vaibhav Sehgal, Advocate representing the appellants and Mr.RN Singhal, Advocate for respondent No.3- Insurance Company have been heard and record perused.
(3.) It is submitted on behalf of the appellants that the deceased was doing the business of electric goods under the name and style of M/s G.S.D. Electrical and used to earn L 20,000/- per month, but learned Tribunal erred in assessing his income as L 5000/- per month. No amount computing future prospects of the deceased and for loss of love, care and guidance to the children and for loss of love and affection to the mother was allowed.;