- (1.) The present appeal has been preferred by the appellantsclaimants against the award dated 15.09.2006 passed by learned Motor Accidents Claims Tribunal, Moga, whereby the appellants-claimants have been awarded compensation to the tune of Rs. 2,00,000/- on account of the death of Resham Singh in the motor vehicular accident which took place on 10.04.2005.
(2.) The present appeal has been preferred by the appellantsclaimants for enhancement of the amount of the compensation.
(3.) I have heard Mr. Manpreet Singh, Advocate learned counsel for the appellants and Mr. Vinod Gupta, Advocate learned counsel for respondent No.3-Insurance Company and have carefully gone through the paper book.;