- (1.) The present appeal has been preferred by the claimants-appellants, seeking enhancement of the amount of compensation awarded vide impugned award dated 10.05.2013, passed by the learned Motor Accident Claims Tribunal, Patiala (for short, 'the Tribunal').
(2.) It is contended that the multiplier of 14 has been wrongly applied by the learned Tribunal, keeping in view the age of the deceased between 32 to 35 years at the time of his death in the accident. It is further contended that nothing has been awarded for future prospects and funeral expenses.
(3.) On the other hand, the learned counsel for the respondents opposes the prayer for enhancement of the compensation amount and state that just and reasonable compensation has already been awarded by the Tribunal.;