REGENT COMPUTRONICS PVT. LTD.

SHAKUNTIA GARG Appellant

V/S

MEGH RAJ Respondents

Referred Judgements :-

LACHHMAN SINGH AND OTHERS V. GURMIT KAUR AND OTHERS [REFERRED]
NATIONAL INSURANCE CO LIMITED NEW DELHI VS. JUGAL KISHORE [REFERRED]
NEW INDIA ASSURANCE COMPANY LIMITED VS. SHANTI BAI [REFERRED]
ORIENTAL FIRE AND GENERAL INSURANCE COMPANY LIMITED VS. VEENA PRUTHI [REFERRED]
ARVIND KUMAR VS. RAJESH KUMAR [REFERRED]
SUBHADARA KUMARI VS. LALLU RAM [REFERRED]
KAILASH RANI VS. SATYA PAL SINGH [REFERRED]
MASTER SANDEEP TANEJA VS. STATE OF HARYANA [REFERRED]
NATIONAL INSURANCE COMPANY LIMITED VS. KAMLA DEVI [REFERRED]
SUSHILA DEVI VS. IBRAHIM [REFERRED]
A VILASINI VS. K S R T C [REFERRED]
AUTOMOBILES TRANSPORT RAJASTHAN PVT VS. DEWALAL [REFERRED]
BIMLA DEVI VS. NEW INDIA ASSURANCE CO. LTD [REFERRED]
SHYAM LAL VS. NEW INDIA ASSURANCE CO. LTD. [REFERRED]
RUKMANI DEVI VS. OM PRAKASH [REFERRED]

JUDGEMENT

(1.) FAO. 352/80 is appeal by the claimants and FAO. 353/80 is appeal by theInsurance Company. The claimants filed the petition u/s 110-A of the Motor VehiclesAct, 1939 claiming a sum of Rs. 6 lakhs on the death of 35 years old man on8.10.1971 at about 2.15 P.M. on the Ring Road, Near Defence Colony. The Tribunalgranted a sum of Rs.60,868.00 towards compensation with interest at 6% per annumfrom the date of the petition by order dated 30.4.1980. The following issues wereframed by the Tribunal:-

(2.) On issues No. 1 & 3, the Tribunal held:-

(3.) With reference to the mode of assessment of compensation, the Tribunal heldthat the only dependency of the claimants was Rs. 8,184.00. The Tribunal applyingmultiplier of 12 years fixed the compensation at Rs. 98,208.00. Out of this, the Tribunaldeducted certain amounts and ultimately fixed, as I had noticed above, thecompensation at Rs. 60,868.00. With reference to the claim of compensation, theTribunal gave a finding that the deceased was 35 years old on the date of theaccidenti.e.8.10.1971.1nparagraph26,theTribunalheld:-

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SHAKUNTALA GARG Vs. MEGH RAJ

Referred Judgements :-

JUDGEMENT

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