Guman Mal Lodha, J. - (1.)THIS appeal has been filed by Mohanlal, the owner of the vehicle No. USO 4031 and the New India Assurance Company Limited, its insurer, challenging the award on the ground that the amount awarded is excessive and the cross -objections have also been filed in this appeal, by Mrs. Shanti Devi challenging the award with the request and prayer that the amount awarded must be increased because it is inadequate.
(2.)THE undisputed facts of the case are that Mrs. Shanti Devi's husband, Satya Narain, a young man of 29 years of age, who was teacher in the education department, died in the accident and Mohanlal was the owner of the vehicle which has been held to be responsible for this accident.
The finding of the Tribunal regarding rashness and negligence is not challenged, therefore, it is not necessary to discuss in detail, the evidence.

(3.)THE only point raised by Mr. Srivastava that the calculation of Rs. 50,000/ - is not correct on the basis of the income which was said to be Rs. 336/ - per month at the time of the accident of the deceased.