REGENT COMPUTRONICS PVT. LTD.

MOHD SHAHZAD Appellant

V/S

EMRAN ALI Respondents

Referred Judgements :-

MORRIS V. RIGBY [REFERRED TO]
REGAN V. WILLIAMSON [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED V. DEEPIKA & ORS. [REFERRED TO]
GOBALD MOTOR SERVICE LIMITED VS. R M K VELUSWAMI [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
LATA WADHWA VS. STATE OF BIHAR [REFERRED TO]
BABY RADHIKA GUPTA VS. ORIENTAL INSURANCE CO LTD [REFERRED TO]
SUNIL SHARMA VS. BACHITAR SINGH [REFERRED TO]
AMAR SINGH THUKRAL VS. SANDEEP CHHATWAL [REFERRED TO]

JUDGEMENT

(1.) THE Appeal is for enhancement of compensation of RS.6,83,000/- awarded for the death of Smt. Razia Khatoon, who died in a motor accident which occurred on 31.05.2010.

(2.) BY the impugned judgment dated 08.11.2011, the Appellant who is the deceased's husband was awarded compensation by valuing the services of a housewife at RS.3,000/- per month on the basis of the judgment of the Supreme Court in Lata Wadhwa & Ors. v. State of Bihar & Ors., (2001) 8 SCC 197.

(3.) MINIMUM wages of a non-Matriculate on the date of the accident i.e. 31.05.2010 were RS.5850/- per month.

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MOHD SHAHZAD Vs. EMRAN ALI

Referred Judgements :-

JUDGEMENT

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