- (1.) The present appeal has been preferred against the award dated 02.09.2015, passed by the learned Motor Accidents Claims Tribunal, Chandigarh (hereinafter called the 'Tribunal'), vide which the compensation to the tune of Rs.14,40,000/- has been awarded to the claimants on account of death of their son Abhishek Panwar in the motor vehicular accident, which took place on 06.02.2013.
(2.) The present appeal has been preferred only for enhancement of the compensation.
(3.) I have heard Mr. Gaurav Gupta, Advocate, learned counsel for the appellants and gone through the paper-book carefully.;