Punjab-Haryana High Court
United India Insurance Company Ltd vs Rajender Singh And Others on 18 August, 2011
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
FAO No.5203 of 2011 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO No.5203 of 2011
Date of Decision : 18.08.2011
United India Insurance Company Ltd.
.......Appellant
Versus
Rajender Singh and others
.......Respondents
CORAM:- HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. M.B. Jain, Advocate,
for the appellant.
****
JITENDRA CHAUHAN, J. (ORAL)
Heard.
The learned counsel contends that the amount of compensation is on higher side. No deduction has been made on account of personal expenses.
From the perusal of the Award, it is made out that the deceased was a well qualified person. The income has been assessed at `4,000/- per month, being a house maker, a young woman of 23 years of age.
Keeping the age and qualification of the deceased in view, the income of `4,000/- per month cannot be considered to be on the higher side.
FAO No.5203 of 2011 2
No other point has been canvassed. Dismissed in limine.
( JITENDRA CHAUHAN ) 18.08.2011 JUDGE atulsethi Note: Whether to be referred to reporter ? Yes/No