- (1.) The present appeal has been preferred by the appellant- Future Generali India Insurance Company Limited (respondent No.3 in the claim petition) against the award dated 15.02.2013, passed by the learned Motor Accidents Claims Tribunal, Palwal (hereinafter called the 'Tribunal') vide which respondents No.1 & 2-claimants have been awarded the compensation to the tune of Rs.9,04,000/- on account of death of Dhanpati in the motor vehicular accident, which took place on 07.10.2011.
(2.) Learned counsel for the appellant contended that the learned Tribunal has wrongly awarded the future prospects towards the income of the deceased. He further contended that respondent No.1 Ombir was the husband of the deceased. He was not dependent upon the income of the deceased. So, 50% of the income of the deceased should have been deducted towards her personal and living expenses. Thus, he contended that the compensation awarded by the learned Tribunal is exorbitant.
(3.) I have duly considered the aforesaid contentions.;