- (1.) HEARD learned Counsel for the appellants and Mr. S.A. Murtuza, learned Counsel for the respondent No. 1.
(2.) IT has been submitted on behalf of the appellants that the income of the deceased was Rs. 6,000 per month. This fact has not been taken into consideration, rather his income has been held to be Rs. 1,300 per month. It is held that the income of the deceased was Rs. 1,500 per month and the compensation be awarded accordingly and the same may be paid to the claimants from the date of award along with interest. The excess amount that we have directed to be paid to the claimant -appellants be paid expeditiously preferably within a period of three months.
(3.) IN these circumstances, the appeal is allowed.;