- (1.) - This judgment shall dispose of both the appeals i.e. FAO-966-2015 filed by the Insuraward dated 21.10.2014 passed by learned Motor Accident Claims Tribunal, Kurunce Company and FAO-2532-2015 filed by the claimants, arising out of the akshetra (for short 'the Tribunal') passed in MACP no.802 of 2013, vide which, a sum of L 16,52,246/- was allowed to the claimants as compensation on account of death of Karamjit Singh, husband of claimant No.1, father of claimant No.2 and son of claimants No.3 and 4, in a motor vehicular accident that took place on 7.11.2013.
(2.) The submissions made by Mr. RK Bashamboo, Advocate representing the Insurance Company and Mr. Sagar Aggarwal, Advocate for the claimants have been heard and the record perused.
(3.) Learned counsel for the Insurance Company raised two fold arguments (i) that as the deceased was not in a permanent employment, no amount towards future prospects should have been allowed and (ii) that the deduction of ?rd instead of ¼th of the income towards personal and living expenses of the deceased should be made, since the father was not a dependent of the deceased. ;