NEW INDIA ASSURANCE CO. LTD. Vs. RAJINDER KAUR

JUDGEMENT

(1.) These are three cases arising out of award dated 10.04.2015 passed by Motor Accident Claims Tribunal, Rupnagar (in short 'the Tribunal').

(2.) FAO No. 5343 of 2015 has been filed by the Insurance Company in which notice of motion was issued vide order dated 28.09.2015 only with regard to calculating the compensation by deducting income tax component.

(3.) The Cross-objection No.128-CII-2016 has been filed by respondent Nos.1 to 4 for enhancement of the amount of compensation awarded.