NEW INDIA ASSURANCE CO LTD Vs. MOHINI JHA

JUDGEMENT

(1.) The present appeals are filed by both the appellants/Insurance Companies against the impugned award dated 21.02.2011, whereby the learned Tribunal has granted compensation for an amount of Rs.27,60,000/- in favour of the respondents/claimants along with interest at the rate of 8% per annum from the date of filing of the petition till realization.

(2.) It is noted that one common ground is taken in both the appeals that the learned Tribunal has failed in computing the compensation by taking the monthly income of the deceased as Rs.20,000/- without any basis.

(3.) Learned counsel appearing on behalf of the appellants/Insurance Companies submitted that the learned Tribunal in para 23 of the impugned order has recorded that PW1, widow of the deceased had filed income tax return of the year 2003-04 which shows that income of the deceased was Rs.44,016/- per annum.