SNEH PRASHAR,J. - (1.) - The Claimants-appellants being parents of the deceased Sukhwinder Singh, who lost his life in a road side accident, have filed the present appeal seeking enhancement of the compensation awarded by learned Motor Accident Claims Tribunal, Hoshiarpur (hereinafter referred to 'the Tribunal') vide award dated 27.11.1999 passed in MACT case no.30 of 2.6.1998.
(2.) The submissions made by Mr.NK Suneja, Advocate representing the appellants and Ms.Lavanya Paul, Assistant Advocate General, punjab for respondents No.2 to 4 have been heard and record perused.
(3.) Learned counsel for the appellants submitted that the deceased was 31 years aged and was employed as Cadet in Coast Guard with the Indian Armed Forces. Learned Tribunal applied the multiplier of 5 as per the age of the parents of the deceased, which is in contravention to the law laid down in Munna Lal Jain and anr. v. Vipin Kumar Sharma and others 2015(3) R.C.R.(Civil) 447 : 2015(3) Recent Apex Judgments (R.A.J.) 459 : (2015) 6 SCC 347. No amount was added to the actual income of the deceased computing future prospects. Also nothing was awarded on account of loss of love and affection, whereas a meager amount of L 3000/- was allowed on account of funeral expenses.;