UNITED INDIA INSURANCE CO LTD Vs. SMT HABIJAN

JUDGEMENT

(1.) This order shall dispose of two appeals being MAC APP Nos. 416/05 and 423/05 filed by the appellant insurance company arising out of the common award.

(2.) Brief summary of facts of the case are as under:

(3.) Mr. Pankaj Seth, Advocate appearing for the appellant contends that the Tribunal has not correctly assessed the income of the deceased Shri Jamil Ahmed as well as Smt. Bundo.