- (1.) The present appeal has been preferred by the appellantsclaimants against the award dated 23.01.2015 passed by learned Motor Accidents Claims Tribunal, Jalandhar (hereinafter called the 'Tribunal'), vide which they have been awarded the compensation to the tune of Rs.21,05,000/- along with interest @ 7.5% per annum from the date of filing the claim petition till realization on account of death of Pankaj Sangwal in the motor vehicular accident, which took place on 11.04.2013.
(2.) The present appeal has been preferred by the appellantclaimants for enhancement of the amount of compensation.
(3.) I have heard Mr. Puneet Jindal, learned Senior Advocate with Ms.Sakshi, Advocate, learned counsel for appellants, Mr. Manish Verma, Advocate, learned counsel for respondents No.1&2, Ms. Vandana Malhotra, Advocate, learned counsel for respondent No.3 and gone through the paper-book carefully.;