NATIONAL INSURANCE CO LTD Vs. ARADHAN TEWARI

JUDGEMENT

(1.) On 23/4/2019 and 9/5/2019, the following orders were passed: Order dtd. 23/4/2019

(2.) According to the learned counsel for the parties, the only issue to be determined is apropos the amount of Tax Deduction at Source. The total earnings of the deceased was Rs.6,73,200.00 p.a., from which after tax exempt income and permissible deductions, the tax payable would be Rs.41,225.00. Let the said amount be deducted from the total earnings and the amount payable shall be calculated by the insurer accordingly.

(3.) It is agreed that the total amount payable to the claimants would be Rs.81,32,885.00. An amount of over a crore is stated to have been deposited before this Court, of which 60% has already been released. Let the remaining of the awarded amount, alongwith interest accrued @ 9% per annum from the date of filing of the claim petition till its realization, as per this order be paid to the claimants in terms of the scheme of disbursement specified in the Award and the remaining amount, alongwith statutory amount and corresponding interest accrued thereon, be returned to the appellant.