M.Y. Eqbal, D.K. Sinha, J. - (1.) The appellant-Insurance Company has challenged the judgment and award passed by the Tribunal where by a sum of Rs. 11 lacs has been awarded:
(2.) The claimants who are the widow, widow's mother and five minor children. The deceased was employed in Central Coalfields Ltd. and he was getting monthly salary of Rs. 10,000/- (ten thousand).
(3.) Taking into consideration the monthly income of the deceased, we are of the view that quantum of compensation assessed by the Tribunal is just and reasonable. Learned Counsel for the appellant submitted that the compensation amount has been assessed by the Tribunal on the basis of gross income of the deceased, which is in a higher side. We are unable to accept the submissions of the learned Counsel.;