SNEH PRASHAR,J. - (1.) Claimants-appellants being wife and children of deceased Ram Bachan, who lost his life in a motor accident that took place on 4.12.2009, filed the present appeal seeking enhancement of the compensation amount awarded by learned Motor Accidents Claims Tribunal, Yamuna Nagar at Jagadhri (in short 'the Tribunal'), vide award dated 22.7.2011 passed in MACT case No.130 of 2010/2011.
(2.) The submissions made by learned counsel for the parties have been heard and record perused.
(3.) It is submitted on behalf of the appellants that the deceased was a permanent employee with M/s Globe Engineering Corporation and used to earn Rs. 4500/- per month. He had a bright future but no addition in income was made computing his future prospects. Also no amount for loss of love, care and guidance to the children was allowed, whereas a consolidated amount of Rs. 20,000/- on account of funeral and last rites expenses and for loss of consortium was allowed, which is on the lower side.;