Jitendra Chauhan, J. - (1.) The present appeal has been preferred by the claimantappellants, seeking enhancement of the amount of compensation awarded vide impugned award dated 21.12.1999, passed by the learned Motor Accident Claims Tribunal, Chandigarh (for short, 'the Tribunal').
(2.) The learned counsel for the appellants contends that the deceased, aged 39 years of age at the time of the accident, was working as Junior Telecom Officer in Central Telegraph Office, Sector 17, Chandigarh. The learned Tribunal erred in deducting the amount of INR 3,350/-, received by the claimant-wife as family pension. He cites United India Insurance Co. Ltd. v. Patricia Jean Mahajan, 2002(3) R.C.R. (Civil) 534. The learned counsel further contends that the deduction to the extent of 1/3 is also on the higher side. Nothing has been awarded on account of future prospects of the deceased. The amount of compensation awarded under the conventional heads also deserves to be enhanced.
(3.) On the other hand, the learned counsel for the respondents have opposed the present appeal.;