JARNAIL SINGH Vs. JAGDISH AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred by the appellantclaimant No.1 against the award dated 13.08.2014, passed by the learned Motor Accidents Claims Tribunal, Fatehabad (hereinafter called the 'Tribunal') vide which the appellant-claimants have been awarded compensation to the tune of Rs.6,11,600/- on account of death of Jasdev Singh in the motor vehicular accident which took place on 27.07.2013.

(2.) The present appeal has been preferred by the appellantclaimant No.1 for enhancement of the amount of compensation.

(3.) Learned counsel for the appellant contended that the learned Tribunal has not awarded any future prospects towards the income of the deceased. The deceased was 26 years of age. There was every possibility of the appreciation in the income of the deceased. He further contended that no amount has been awarded on account of loss of love and affection of his son to the appellant. The funeral expenses have also been awarded less.