- (1.) The present appeal has been preferred by respondent No.3 the Reliance General Insurance Company Limited against the award dated 19.11.2014 passed by learned Motor Accidents Claims Tribunal, SAS Nagar (Mohali) (hereinafter called the 'Tribunal'), vide which respondents No.1 to 4-claimants have been awarded the compensation to the tune of Rs.17,26,000/- along with interest @ 6% per annum from the date of filing the petition till realisation on account of death of Varun Joshi in the motor vehicular accident which took place on 26.11.2012.
(2.) The present appeal has been filed by the appellantInsurance Company to assail the award.
(3.) Learned counsel for the appellant-Insurance Company contended that the deceased was unmarried, so the learned Tribunal was required to deduct 50% of the income of the deceased towards his personal and living expenses but the learned Tribunal has deducted only 1/4th from the income of the deceased.;