NATIONAL INSURANCE COMPANY LIMITED Vs. SATYA DEVI

JUDGEMENT

(1.) Prayer in this appeal, filed by the Insurance Company, is for staying the operation of impugned award dtd. 8/4/2022 passed by the Motor Accident Claims Tribunal, Patiala.

(2.) Brief facts of the case are that on 22/7/2015 one Ved Parkash, husband of claimant-Satya Devi met with a motor vehicle accident and later on died and her legal representatives filed the claim petition which was allowed vide impugned award dtd. 8/4/2022.

(3.) The Tribunal recorded that the deceased was about 73 years and was earning Rs.35,000.00 per month as reflected in the income-tax returns Ex.C7 to Ex.C10 for the year 2014-15 and he was also getting remuneration of Rs.70,000.00 per annum from a firm Sarup and Sons.