KHAIRUN NEHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S.Alim, learned counsel for the appellants/claimants. Also heard Ms. P. Das, on behalf of Mr. S.C. Keyal, counsel for the respondent Nos. 1 to 3. Mr. A. Dey appears for the respondent No. 4. No one appears for respondent Nos. 5 and 6.

(2.) This appeal has been filed against the judgment dated 05.08.2017 passed by the learned Member, MACT No. 3, Kamrup (M) in MAC Case No. 1492/2013.

(3.) The learned counsel for the appellants submits that his challenge to the impugned judgment is only on two grounds, i.e. (1) the learned Tribunal could not have deducted the family pension while computing the loss of dependency/compensation payable to the appellants/claimants and (2) the learned Tribunal after deducting 1/4 of the income of the deceased as his personal expenses, had illegally deducted another amount of Rs. 1,000/- per month as the pocket money of the deceased.