Dalip Singh, J. - (1.) Heard learned Counsel for the parties.
(2.) This appeal arises out of an award passed by the Motor Accident Claims Tribunal, Sawaimadhopur dated 20th May, 1998. The appeal has been filed by the claimants.
(3.) The facts giving rise to this appeal are that an accident occurred on 6th June, 1990 wherein the deceased Smt. Gulab, wife of Ramkaran appellant No. 1 died. The appellant Nos. 2 to 4 are the sons of the deceased Smt. Gulab. As per finding given in the award, the income of the deceased was assessed as Rs. 600/-. The only submission made by the learned Counsel or the appellant is that the learned Tribunal erred in assessing the income of the deceased by making deduction of l/3rd and allowing contribution of Rs. 400/- only per month towards his family. Learned Counsel for the appellant submitted that this Court in case Rama Nand v Lalita Sharma & Ors., reported in (1992) II A.C.C. p. 75 has held that "in the case of low income persons as of deceased with more number of dependents, no deductions for personal expenses should be made in computing family dependency and justice should be done to the dependents who had lost their sole bread-eamer of the family." The reliance has been placed at para No. 8 of the said judgment.;