Surinder Gupta, J. - (1.) This is appeal by claimants -appellants seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal, Narnaul (later referred to as 'the Tribunal') for death of Satpal (deceased), son of claimant -appellant No. 1 and brother of claimants -appellants No. 2 to 4, in a motor vehicle accident with Pick -Up bearing registration No. HR -66 -6694 (later referred to as 'the offending vehicle').
(2.) As the only issue involved in this appeal is enhancement of compensation sought by appellants, detailed facts of the case are being skipped for the sake of brevity.
(3.) Case of claimants, in brief, is that on 15.08.2011, deceased, alongwith Devender son of Sumer Singh and Jai Bhagwan was going on motorcycle, when at about 2.30 p.m., near Gas Agency godown towards Ateli, the offending vehicle hit motorcycle, as a result of which occupants of motorcycle fell on the road. While Satpal died at the spot, Jai Bhagwan and Devender were taken to CHC Ateli with serious injuries from where they were referred to PGIMS, Rohtak.;