NEW INDIA ASSURANCE COMPANY LIMITED Vs. RAVINDER KUMAR

JUDGEMENT

(1.) The common question involved in all the above-mentioned revision petitions arising out of the different orders passed by the Motor Accidents Claims Tribunal, is "Can the directions be issued to Judgment Debtor-Insurance Company to deduct TDS at source on the amount of interest paid on the compensation under the Income Tax Act, 1961 read with Motor Vehicles Act, 1988."

(2.) It would be relevant to note the facts of all the revision petitions :-

(3.) He also brings to the notice of this Court clause (b) of Sec. 145A of the said Act, by which interest received on either compensation or enhanced compensation, would be deemed to be so received as part of the income of the year in which it is actually received.