REGENT COMPUTRONICS PVT. LTD.

INDIRA DEVI Appellant

V/S

SHEETAL MAKAN Respondents

Referred Judgements :-

ORIENTAL INSURANCE COMPANY LIMITED V. OM PRAKASH & ORS. [REFERRED TO]
MINU B MEHTA VS. BALKRISHNA RAMCHANDRA NAYAN [REFERRED TO]
ORIENTAL INSURANCE CO LIMITED VS. HANSRAJBHAI V KODALA [REFERRED TO]
DEEPAL GIRISHBHAI SONI VS. UNITED INDIA INSURANCE COMPANY LIMITED BARODA [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. MEENA VARIYAL [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. ANITA DEVI [REFERRED TO]

JUDGEMENT

(1.) THE Appellant filed a petition u/s 163-A of the Motor Vehicles Act seeking enhancement of compensation of Rs. 3,80,000/- awarded for the death of Munna Singh, who was working as a driver. His income was claimed to be Rs. 3800/- per month.

(2.) IN MAC APP. No.472/2010 titled Bajaj Allianz General INsurance Co. Ltd. v. Lilawati & Ors., decided on 14 th February, 2012, this Court while dealing with Section 163-A of the Motor Vehicles Act has held as under:

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INDIRA DEVI Vs. SHEETAL MAKAN

Referred Judgements :-

JUDGEMENT

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