BHAGO DEVI AND ANOTHER Vs. ASHISH AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 20.10.2014, passed by learned Motor Accidents Claims Tribunal, Ambala (hereinafter called the 'Tribunal'), vide which the appellants-claimants have been awarded compensation to the tune of Rs.3,50,000/- along with interest at the rate of 7.5% per annum from the date of of filing the claim petition till realisaiton on account of death of Sukhwinder Singh in the motor vehicular accident, which took place on 20.02.2014.

(2.) The present appeal has been preferred by the appellants- claimants for enhancement of the amount of compensation.

(3.) Learned counsel for the appellants-claimants contended that the learned Tribunal has not added any future prospects towards the income of the deceased. The multiplier has also been wrongly applied as per the age of the claimants/parents. No amount has been awarded towards loss of love and affection and less amount has been awarded towards funeral expenses.