NEW INDIA ASSURANCE COMPANY LTD Vs. NASEEMA

JUDGEMENT

(1.) THE Appellant New India Assurance Company Ltd. seeks reduction of compensation of Rs.4,33,800/- awarded in favour of Respondents No.1 to 8 for the death of Inulhaq who died in a motor vehicle accident which occurred on 04.02.2010.

(2.) ACCORDING to the Appellant Insurance Company, Respondents No.1 to 8 had set up a case that deceased Inulhaq after his retirement from U.P. State Road Transport Corporation (UPSRTC) was employed as a helper with C.P. Bathroom Fittings, J.J. Colony, Industrial Area Bawana on a salary of Rs.6,000/- per month.

(3.) MONTH, the Claims Tribunal committed an error in taking the income to be Rs.6448/- per MONTH.