The New India Assurance Co. Ltd. vs Smt. Mala Singh And Others
2012 Latest Caselaw 2571 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2390 of 2012
 

 
Petitioner :- The New India Assurance Co. Ltd.
 
Respondent :- Smt. Mala Singh And Others
 
Petitioner Counsel :- Rahul Sahai
 
Respondent Counsel :- Anant Tiwari
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anil Kumar Sharma,J.

The only contention made by the learned counsel for the appellant is that the quantum of compensation is on a higher side. He submitted that in the income tax return, the income shown was only Rs. 1,20,184/- for the assessment year 2008-09 while the compensation has been estimated taking the annual income at Rs.1,60,000/-. Acknowledgment slip of the income tax return is annexed as Annexure-5 to the memorandum of appeal but the computation of such income is not available.

The opposite party is represented by Sri Anant Tiwari, Advocate.  He prays for and is granted 15 days time to file the computation chart of the income disclosed in the income tax return.

Put up on 16.7.2012 as fresh. Meanwhile, the appellant is directed to file paper no. 35-C.

Order Date :- 2.7.2012

OP