RELIANCE GENERAL INSURANCE CO. LTD. Vs. JAGWANTI DEVI

JUDGEMENT

(1.) This appeal impugns the award of compensation dated 01.02.2019 passed by the learned MACT in Suit No. 73/2016 on the ground that while computing compensation towards 'loss of dependency', there was no basis for the annual income of the deceased to be taken as Rs. 4,58,188/-, in the absence of any documentary evidence. The learned Tribunal has dealt with this issue as under:-

(2.) The aforesaid contention calls for no interference and is accordingly, rejected.

(3.) No other ground is pressed.