SABINA,J. - (1.) Appellant has filed this appeal, challenging the award passed by the Tribunal dated 13.12.2005.
(2.) Learned counsel for the appellant has submitted that the Tribunal has erred in taking the income of the deceased as Rs. 7,000/- per month, whereas, at the most the same was liable to be taken as per Ex. 13 Income Tax Return filed by the deceased.
(3.) Learned counsel for respondents No. 1 to 3 has opposed the appeal and has submitted that the amount of compensation granted by the Tribunal did not require any reduction. Tribunal has rightly taken the income of the deceased as Rs. 7,000/- per month.;