- (1.) The present appeal has been preferred by the appellantsclaimants against the award dated 01.08.2013, passed by learned Motor Accidents Claims Tribunal, Chandigarh (hereinafter called the 'Tribunal') vide which the appellants-claimants have been awarded the compensation to the tune of Rs.8,44,400/- on account of the death of Yoginder Parshad Gupta in the motor vehicular accident, which took place on 30.01.2012.
(2.) The present appeal has been preferred by the appellantsclaimants for enhancement of compensation.
(3.) Learned counsel for the appellants contended that the learned Tribunal has not awarded any amount towards future prospects, love and affection to the children and loss to estate. 1/3rd of the income of the deceased has been wrongly deducted. There were four dependents. The deduction should have been 1/4th. She further contended that the funeral expenses have also been awarded less.;