Bhagabati Prasad Banerjee, J. - (1.) The Tribunal has referred the following question of law to this court under Section 256(1) of the Income-tax Act, 1961 : "Whether, on the facts and in the circumstances of the case, the income from fixed deposits was rightly ordered to be assessed as the assessee's income under the head ' Income from other sources' ?"
(2.) The assessment year involved is 1977-78 for which the relevant year of account is the year ending December 31, 1976.
(3.) The facts as set out in the statement of case are as follows : The dispute relates to the head of income under which the interest received by the assessee from some fixed deposits was to be assessed. A sum of Rs. 1,25,815 was received by the assessee on account of interest on fixed deposits and investment which the Income-tax Officer assessed under the head " Income from other sources".;