For The Insurance Co: Mr. D.C. ... vs Unknown
2022 Latest Caselaw 374 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 M.A. No. 386 of 2015
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

(Through: Video Conferencing)

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For the Insurance Co: Mr. D.C. Ghosh, Advocate. For the claimant(s): Mr. Aashish Kumar, Advocate.

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11/09.02.2022: Counsel for the appellant-insurance company submits that while calculating the compensation amount to be awarded, the Tribunal has not deducted the amount of personal expenses. He submits that since the deceased was bachelor, 50% should have been deducted in view of the judgment of the Hon'ble Supreme Court of India.

At this stage, counsel for the appellant prays for some time to address this issue.

Prayer is allowed.

List this case after two weeks.

        Anu/-                                               (ANANDA SEN, J.)