D.N.Upadhyay,J. - (1.) This appeal has been preferred by the appellants/ claimants against the Judgment/ Award dated 17.01.2013, passed by District Judge-cum-Additional Motor Accident Claims Tribunal, Bermo at Tenughat in M.V. Claim Case No. 35/ 2009.
(2.) The claimants have preferred this appeal for enhancement of the compensation amount on the ground that the deduction towards personal expenses to be incurred by the deceased had he been alive, has been made ⅓rd instead of 1/4th. Meager amount has been awarded towards loss of estate, consortium and funeral expenses.
(3.) Learned counsel for the respondents/ Insurance Company has opposed the arguments and submitted that the deceased was aged about 58 years at the time of his death and the Tribunal has rightly decided the compensation and that needs no interference. It is further submitted that the claimants have received the compensation amount without raising their dissatisfaction.;