SUDHIR AGARWAL,J. - (1.) Heard Sri Abhishek Srivastava, Advocate holding brief of Sri Kartikeya Saran, learned counsel for appellants and Sri Bhawesh Rai, Advocate for Respondent Insurance Company.
(2.) Since the only question of quantum vis-a-vis notional income has been raised, as requested by learned counsel for the parties, we proceed to decide this appeal finally at this stage and dispense with other requirements.
(3.) This appeal under section 173 of Motor Vehicles Act, 1988 (hereinafter referred to as the "Act, 1988") has arisen from judgment and award dated 31.07.2004 passed by Motor Accident Claims Tribunal, Court No. 2, Jhansi (hereinafter referred to as the "Tribunal") in Claim Petition No. 245 of 2002. Claimants were awarded a sum of Rs. 1,95,000/with 6% interest.;