V.K. Gupta, C.J.@mdashHeard.
2. Delay in filing the appeal is condoned and the appeal is taken up for consideration.
3. The only point urged on behalf of the appellant-Insurance Company is that the income of the deceased was taken at Rs. 2,000/- per month on
the basis of the evidence, but as per the Minimum Wages Act, it should have been taken at Rs. 1,032.20 per month. We are afraid, we cannot
look into the Minimum Wages Act for the purpose of determining as to what wages was actually being paid/earned by the deceased. It has clearly
come in the evidence that the deceased was getting Rs. 2,000/- per month as Khalasi of the truck and in that view of the matter, we do not find
any merit in this appeal.
4. This appeal is dismissed.
