MAGANSINH ROKADIYABHAI MANKAR Vs. VASAVA KAMLESHBHAI NARROTAMBHAI

JUDGEMENT

(1.) THIS appeal is filed by the claimants seeking enhancement of compensation awarded by the Claims Tribunal dated 30.8.2011 passed in MACP No.495 of 2003.

(2.) NOTICING that a small legal question arises, we had issued notice for final disposal on 22.3.2012, passing the following order:

(3.) IT is this award that claimants have challenged in this appeal. Counsel for the appellants raised only one contention, viz. that the Tribunal committed grave error in deducting 30% towards income tax when the income of the deceased was taken as Rs.7257/- per month. He submitted that such deduction from Rs.7257/- per month has resulted in gross injustice to the claimants. He relied on the tax slabs for the relevant assessment year, to contend that there would be virtually no tax liability of the deceased considering the basic exemption limits and deductions permissible under the Income Tax Act.