REGENT COMPUTRONICS PVT. LTD.

NEW INDIA ASSURANCE CO. LTD Appellant

V/S

INDIRA Respondents

Referred Judgements :-

RATTAN LAL MEHTA V. RAJINDER KAPOOR & ANR. [REFERRED TO]
OM KUMARI & ORS. V. SHISH PAL & ORS [REFERRED TO]
BABY RADHIKA GUPTA VS. ORIENTAL INSURANCE CO LTD [REFERRED TO]
SUNIL SHARMA VS. BACHITAR SINGH [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. KUMARI LALITA [REFERRED TO]
ANARI DEVI VS. TILAK RAJ [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. POOJA [REFERRED TO]

JUDGEMENT

(1.) THE Appeal is for reduction of compensation of Rs. 13,51,000/- awarded for the death of Ram Vilas, who died in an accident which occurred on 29.05.2010.

(2.) THE finding on negligence is not challenged by the Appellant Insurance Company.

(3.) IT is urged by the learned counsel for the Appellant that in view of the Division Bench judgment in Rattan Lal Mehta v. Rajinder Kapoor & Anr. II (1996) ACC 1 (DB) increase in the minimum wages on account of future inflation was not permissible as the inflation is inbuilt in the multiplier.

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NEW INDIA ASSURANCE CO LTD Vs. INDIRA

Referred Judgements :-

JUDGEMENT

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