SABINA,J. - (1.) Appellants have filed this appeal, challenging the award dated 23.11.2011 passed by the Motor Accident Claim Tribunal, seeking enhancement of compensation.
(2.) Learned counsel for the appellants has submitted that the Tribunal had granted compensation on a lower side. Tribunal has erred in taking the income of the deceased as Rs. 4,500/- per month, whereas, the income of the deceased was liable to be calculated in terms of Exhibit-15 to Exhibit-17.
(3.) Learned counsel for the respondents on the other hand, have opposed the appeal and have submitted that the Tribunal has already granted compensation to the appellants on a higher side.;