BAJAJ ALLIANZ GENERAL INSURANCE CO LTD Vs. YADRAM

JUDGEMENT

(1.) LEARNED counsel for the Caveator Mr.Anshuman Bal, Advocate, has entered appearance. The Caveat is discharged. Exemption allowed, subject to all just exceptions. The application stands disposed of. Issue notice to Respondents No.1 to 4.

(2.) MR .Anshuman Bal, Advocate appearing on behalf of Respondents No.1 to 4 accepts notice.

(3.) THE Appellant takes exception to the judgment dated 5 th July, 2012 on the ground that while granting compensation for loss of gratuitous services rendered by housewife Smt.Rukmani Devi, wife of the First Respondent and mother of Respondents No.2 to 4, although the Claims Tribunal purported to follow the judgment of this Court in the case of Royal Sundaram Alliance Insurance Company Ltd. v. Master Manmeet Singh & Ors., 2012 ACJ 721 yet granted non-pecuniary damages not only in violation of the judgment in Master Manmeet Singh but also the Supreme Court's judgment in the case of Sarla Verma & Ors. v. Delhi Transport Corporation & Anr., (2009) 6 SCC 121.