(1.) THIS appeal is by the insurer challenging the quantum of compensation awarded by the Tribunal as excessive and seeking reduction of the same. Heard the learned counsel appearing for the parties and perused the Judgment and award of the Tribunal.
(2.) FOR the sake of convenience, the parties are referred to as they are referred to in the claim petition before the Tribunal.
(3.) LEARNED counsel appearing for the insurer submits that it is a case of death of a bachelor and the Tribunal has committed an error in deducting 1/3rd of his income towards personal expenses and taking 2/3rd of his income as his contribution to family, instead of deducting 50% of his income toward personal expenses and taking remaining 50% of his income as his contribution to family.