UNITED INDIA INSURANCE CO. Vs. MANJIT KAUR

JUDGEMENT

(1.) Leave granted.

(2.) These two appeals by the insurer and the claimants are directed against the judgment of the High Court of Punjab and Haryana at Chandigarh rendered in FAO No. 2571 of 1998 dtd. 28/2/2019 whereunder the claimants appeal for enhancement was allowed in part and the plea of the insurer that the taxable income of the deceased was 50,000 Canadian Dollars ("CAD") per year and not 54,899 CAD was partly accepted and being aggrieved by the same the insurer is in appeal. Whereas the claimants not being satisfied with the quantum of compensation awarded by High Court have also preferred the present appeal challenging the same and are seeking further enhancement.

(3.) Having heard the learned advocates appearing for the parties and on perusal of the records.