NEW INDIA ASSURANCE CO. LTD. Vs. SWETA DEVI

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Appellant impugns order dtd. 21/10/2021 in respect of the deceased Mr. Vashisht Kumar (MACP No. 331/2018 titled Smt. Sweta Devi and Ors. Vs. Parveen Kumar Yadav &Ors.).

(3.) The only ground urged by learned counsel appearing for the appellant is that the tribunal has incorrectly assessed the income of the deceased at Rs.16,468.00 per month.