Punjab-Haryana High Court
Icici Lombard General Insurance ... vs Smt. Sushma Sharma And Others on 29 March, 2012
Author: K.C. Puri
Bench: K.C. Puri
FAO No. 2010 of 2012 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
FAO No. 2010 of 2012 (O&M)
Date of decision : 29.3.2012
...
ICICI Lombard General Insurance Company Ltd.
................Appellant
vs.
Smt. Sushma Sharma and others
.................Respondents
Coram: Hon'ble Mr. Justice K.C. Puri
Present: Sh. Subhash Goyal, Advocate
for the appellant
...
K.C. Puri, J.
There is a delay of 62 days in filing the present appeal. The same stands condoned on the grounds mentioned in the application.
This is an appeal filed by Insurance company against the award dated 28.10.2011, vide which the parents and minor brother of the deceased, were allowed a sum of ` 7,95,000/-.
The only point urged during the course of arguments is that the income of the deceased to the extent of ` 10,000/- per month, who was a student of 3rd year Diploma in Information and Technology at M.M. University, Mulana, District Ambala, is on higher side.
However, that contention cannot be accepted in view of FAO No. 2010 of 2012 -2- authority reported as Ashwani Kumar Bhandari vs. Darshna and others 2011 ACJ 2082, passed by this Court. In that case, the Tribunal assessed the income of the deceased as ` 10,000/- per month who was a third year student of B. Pharmacy and that income was upheld by this Court.
No other point has been urged before me. So, the appeal is without any merit and the same stands dismissed.
( K.C. Puri ) 29.3.2012 Judge chugh