MIRA DEBBARMA Vs. JYOTILAL BHOWMIK

JUDGEMENT

(1.) Claimants lay challenge to the following reasoning adopted by the Tribunal in not considering the certificate of income issued by a private body:

(2.) In the claim petition filed by the claimants, the Tribunal has awarded compensation of Rs.16,82,800.00. The income of the deceased, for the purposes of dependency, is computed at Rs.11,200.00 per month. As per the certificate, the deceased was having an income of Rs.20,880.00.

(3.) The document on which reliance is placed reads as under: