NATIONAL INSURANCE COMPANY LTD. Vs. ASHA VERMA

JUDGEMENT

(1.) Insurer is in appeal challenging the quantum of compensation awarded by the learned Motor Accident Claims Tribunal, Shimla, H.P. in MACT No.11-S/2 of 2009.

(2.) Facts may be noticed:

(3.) I have heard learned counsel for the parties and gone through the record. The only point urged in this appeal is in respect of income of the deceased determined by the learned Tribunal.