UNITED INDIA INSURANCE COMPANY LIMITED Vs. SHARIFFAN

JUDGEMENT

(1.) The Motor Accidents Claims Tribunal, Gurdaspur, on a claim petition had awarded a sum of Rs. 2,16,000/- as compensation with 12% interest to the claimants on account of the death of Rafiq Masih, who died in accident on 26.9.1993.

(2.) The award has been challenged by the Insurance Company on the ground that the Tribunal had not deducted any amount from the income of the deceased and the entire income has been treated to be dependency of the claimants.

(3.) On notice of motion having been issued, the respondents have put in appearance.