- (1.) The present appeal has been preferred by the New India Assurance Company Limited and Ram Bhagat Nain, the insured and owner of vehicle bearing registration No.MHP-531 against the award dated 02.09.1992 vide which the learned Tribunal has awarded compensation to the tune of Rs. 2,30,960/- on account of the death of Kishan Lal in the motor vehicular accident which took place on 20.08.1990.
(2.) I have heard learned counsel for the parties and have gone through the paper-book meticulously.
(3.) Learned counsel for the appellant-Insurance Company contended that the learned Tribunal has determined the income of the deceased to be Rs. 28,870/- per annum. He contended that the learned Tribunal has not deducted any amount towards the personal and living expenses of the deceased and entire income of the deceased has been taken into consideration to compute the compensation. Thus, the learned Tribunal has committed the illegality.;