Guman Singh, J. - (1.) This appeal has been preferred on behalf of dependent-appellants of deceased Bhola Ram for enhancement of compensation awarded by the learned Motor Accident Claims Tribunal, Jaipur city, Jaipur vide judgment dated 12.2.99 whereby a sum of Rs. 1,88,500/- was awarded to the dependent-appellants of deceased for the claim filed under Section 163-A of the M.V. Act on account of death of Bhola Ram, who was driving the jeep which was involved in the accident.
(2.) The challenge in the appeal pertains to quantum of compensation only.
(3.) Learned counsel for the appellants submits that the learned Tribunal has assessed Rs. 1500/- per month to be the earning of deceased but failed to award compensation as per second schedule to the M.V.Act. It is also submitted that the learned Tribunal has awarded Rs. 1,78,500/- under the head loss of dependency after deducting Rs. 625/- per month for the expenses as against the deceased while the learned Tribunal should have awarded the compensation after deducting ⅓rd as per structure formula provided under the second schedule to the M.V.Act.;