REGENT COMPUTRONICS PVT. LTD.

ICICI LOMBARD GENERAL INSURANCE CO LTD Appellant

V/S

URMILA Respondents

Referred Judgements :-

OM KUMARI AND ORS. V. SHISH PAL AND ORS. [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [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]
RATTAN LAL MEHTA VS. RAJINDER KAPOOR [REFERRED TO]
ANARI DEVI VS. TILAK RAJ [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. POOJA [REFERRED TO]

JUDGEMENT

(1.) THE Appellant seeks reduction of compensation of Rs. 10,21,408/ - awarded for the death of Ram Bharose who died in a motor accident which occurred on 21.04.2010.

(2.) FOLLOWING contentions are raised on behalf of the Appellant Insurance Company: -

(3.) THE deceased was employed as a helper in Bazaar Konnections, Plot No.369, Sec. 37, Udyog Vihar, Gurgaon, Haryana. Except the salary slip there was no evidence of future prospects. Thus, no addition in income could be made towards future prospects.

Click here to view full judgment.

ICICI LOMBARD GENERAL INSURANCE CO LTD Vs. URMILA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address