- (1.) Heard learned counsel for the parties.
(2.) The only point urged by the learned counsel for the appellant is that the learned Tribunal was in error in not making deduction to the extent of 1/3 as provided in II Schedule to Motor Vehicles Act. 1988, hereafter to be referred to as "the Act" as the award has been made by the learned Tribunal under S. 163-A of the Act.
(3.) The learned counsel for the claimants respondents contended that since the income of the deceased was found to be beyond Rs. 40,000/- and since the award was made under S. 163-A, considering the maximum ceiling of the income as provided in the II Schedule, no deduction was required to be made.;