REGENT COMPUTRONICS PVT. LTD.

UNITED INDIA INSURANCE COMPANY LIMITED Appellant

V/S

SATINDER KAUR Respondents

Referred Judgements :-

MAGMA GENERAL INSURANCE CO. LTD. VS. NANU RAM AND ORS. [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. TRILOKCHANDRA [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. CHARLIE [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
RESHMA KUMARI VS. MADAN MOHAN [REFERRED TO]
MUNNA LAL JAIN AND ORS. VS. VIPIN KUMAR SHARMA AND ORS. [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
SUBE SINGH AND ANR. VS. SHYAM SINGH (DEAD) AND ORS. [REFERRED TO]
M/S. ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LTD VS. MANDALA YADAGARI GOUD AND OTHER [REFERRED TO]
SUNITA TOKAS VS. NEW INDIA INSURANCE CO. LTD. [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Satpal Singh was visiting India in November, 1998. On 18.11.1998, he was riding a scooter, with his wife as the pillion rider, when he met with an accident with a Maruti car bearing No. CH-01-M-6284 coming from the opposite direction.

(3.) Claim Petition bearing M.A.C. Application No. 152 was filed before the MACT, Patiala (Punjab) on 24.12.1998 u/S. 166 of the Motor Vehicles Act, 1988 by the widow of the deceased, on behalf of herself and her 3 minor children for compensation on the death of her husband. The Claimants prayed for compensation of Rs. 50 lacs, alongwith Interest @18% p.a. to be paid jointly and severally by the Insurance Company, and the driver and owner of the Maruti car.

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UNITED INDIA INSURANCE COMPANY LIMITED Vs. SATINDER KAUR

Referred Judgements :-

JUDGEMENT

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