KULDEEP SINGH BAWA Vs. TIKA RAM

JUDGEMENT

(1.) THE Appellants seek enhancement of compensation of Rs. 6,54,000/- awarded for the death of Veena Bawa who died in an accident which occurred on 27.09.1994.

(2.) THE ground of challenge is that the judgment is silent on the aspect that the Claims Tribunal erred in calculating the Income Tax. Instead of calculating the Income Tax on the income beyond Rs. 35,000.00, it deducted Income Tax @ 20% on the entire income of the deceased. It is submitted that the Appellants were not granted any compensation under the head of loss of love and affection.

(3.) THE compensation is re-computed as under: