- (1.) The present appeal has been preferred by Pepsu Road Transport Corporation, the owner of the vehicle, against the award dated 24.10.2013 passed by the learned Motor Accidents Claims Tribunal, Patiala (hereinafter called the 'Tribunal') whereby respondents No.1 to 3- claimants have been awarded the compensation to the tune of Rs.46,50,000/- on account of the death of Parveen Kumar in the motor vehicular accident which took place on 30.06.2012.
(2.) In the present appeal, the appellant-owner of the vehicle has challenged the quantum of compensation.
(3.) Learned counsel for the appellant contended that the learned Tribunal has deducted only Rs.2000/- per month from the salary of the deceased towards income tax. He contended that the learned Tribunal should have been deducted 10% of the salary of the deceased i.e. Rs.2700/- per month. Thus, he contended that the amount of compensation computed by the learned Tribunal is exorbitant.;