REGENT COMPUTRONICS PVT. LTD.

BAJAJ ALLIANZ GENERAL INSURANCE CO LTD Appellant

V/S

AASMA 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. 7,76,000/- awarded for the death of Sharafat Ali, who died in an accident which occurred on 23.04.2008.

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

(3.) THE age of the deceased, the number of family members and the multiplier has not been disputed by the Appellant. THE only ground of challenge is that 50% addition on account of future inflation should not have been given.

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BAJAJ ALLIANZ GENERAL INSURANCE CO LTD Vs. AASMA

Referred Judgements :-

JUDGEMENT

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