- (1.) Cm-1907-Cii-2016 Heard. CM application is allowed and the delay of 23 days in filing the appeal is condoned. FAO-608-2016 1. The present appeal has been filed by the appellantInsurance Company, challenging the impugned Award dated 22.09.2015, passed by the learned Motor Accident Claims Tribunal, SBS Nagar.
(2.) The solitary argument raised by the learned counsel for the appellant is that without there being any cogent evidence on record with regard to the income of the deceased, the same has been assessed at Rs.9,000/- per month, which is on a higher side.
(3.) I have heard learned counsel for the appellant and gone through the case file.;