Jitendra Chauhan, J. - (1.) The present appeal has been filed by the claimant- appellants, seeking enhancement of the compensation awarded by the learned Motor Accident Claims Tribunal, Gurgaon (in short 'the Tribunal'), vide award dated 5.6.1997, on account of death of Satish Thakran, in a motor vehicular accident.
(2.) Learned counsel for the appellants contends that the deceased left behind five dependents, therefore, in view of Sarla Verma and others v. DTC and another 2009(3) RCR (civil ) 77 , the deduction of 1/4th towards personal expenses should have been taken. He further submits that income assessed by the learned Tribunal is on the lower side. The deceased owned two vehicles i.e. a truck and a jeep. He had been paying instalment of Rs. 6000/- per month towards loan raised for the purchase of Jeep and Rs. 1500/- per month towards rent for the accommodation. He was also maintaining a big family. No amount awarded towards conventional heads (funeral expenses, loss of consortium, loss of love and affection to the mother, loss of love, care and guidance to the children.
(3.) On the other hand, the learned counsel appearing for the State submits that the just and appropriate compensation has been awarded by the learned Tribunal. He prays for the dismissal of the appeal.;