SUKHWINDER AND ANOTHER Vs. BALWINDER SINGH AND OTHERS

JUDGEMENT

(1.) The present appeal has been preferred against the award dated 29.01.2014 passed by the learned Motor Accidents Claims Tribunal, Shaheed Bhagat Singh Nagar, (hereinafter called the 'Tribunal'), vide which the appellants-claimants have been awarded compensation to the tune of Rs.6,55,000/- on account of death of their father Harbanbs Lal in the motor vehicular accident which took place on 13.11.2011.

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

(3.) Learned counsel for the appellants-claimants contended that the learned Tribunal has not awarded the future prospects towards the income of the deceased. They have also not been awarded any amount on account of loss of love and affection. Thus, he contended that the compensation awarded to the appellants-claimants by the learned Tribunal is inadequate.