5/20.04.2022 vs Unknown
2022 Latest Caselaw 1593 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     M.A No. 666 of 2017
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN. THROUGH : VIDEO CONFERENCING

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5/20.04.2022 Call for the lower court record as learned counsel appearing on behalf of the appellant-Insurance company submits that there is nothing on record to suggest that there was loss of income as admittedly the deceased was earning from a truck which was leased to P.W.3. It is their case that lease was still subsisting and the monthly income was being received by the family of the deceased.

Mr. Alok Lal, Advocate refers to judgment of the Hon'ble Supreme Court reported in AIR 2012 SC 945 and AIR 2003 SC 3696.

(ANANDA SEN , J) Anjali/-