REGENT COMPUTRONICS PVT. LTD.

RAJ SINGH Appellant

V/S

LAXMI CONTAINER CARRIER Respondents

Referred Judgements :-

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]
THE ORIENTAL INSURANCE CO LTD VS. OM PRAKASH S/O SH HUKAM CHAND; SMT MURTI W/O SH OM PRAKASH; SUKHBIR SINGH S/O SH GURDIAL SINGH; PARAMJEET SINGH S/O SH HARBANS SINGH [REFERRED TO]

JUDGEMENT

(1.) The Appellants who are the parents of deceased Sunder seeks enhancement of compensation of Rs. 3,60,000 awarded for his death in an accident which occurred on 4.12.2006.

(2.) The contentions raised on Appellants behalf are:

(3.) Learned Counsel for the Respondent does not dispute the same. He, however, contends that the compensation under non pecuniary heads has also to be in accordance with the Second Schedule.

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RAJ SINGH Vs. LAXMI CONTAINER CARRIER

Referred Judgements :-

JUDGEMENT

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