REGENT COMPUTRONICS PVT. LTD.

BANK OF BARODA Appellant

V/S

Mahesh Gupta Respondents

Referred Judgements :-

REG. V. WATSON [REFERRED TO]
RYLANDS V. FLETCHER [REFERRED TO]
NICHOLS V. MARSLAND [REFERRED TO]
RAPIER V. LONDON TRAMWAYS CO [REFERRED TO]
GREENOCK CORPORATION V. CALEDONIAN RAILWAY [REFERRED TO]
LORD ATKIN IN ANDREWS V. DIRECTOR OF PUBLIC PROSECUTIONS [REFERRED TO]
WRINGE V. COHEN [REFERRED TO]
BROWN V. HARRISON [REFERRED TO]
MINT V. GOOD [REFERRED TO]
WALSH V. HOLST AND CO. LTD. [REFERRED TO]
TARRY V. ASHTON [REFERRED TO]
NAMRATA SINGH AND ORS. V. DIRECTOR GENERAL CIVIL (DGCA) [REFERRED TO]
SYAD AKBAR VS. STATE OF KARNATAKA [REFERRED TO]
TAMILNADU ELECTRICITY BOARD VS. SUMATHI [REFERRED TO]
ABATI BEZBARUAH VS. DEPUTY DIRECTOR GENERAL GEOLOGICAL SURVEY OF INDIA [REFERRED TO]
DIVISIONAL CONTROLLER KSRTC VS. MAHADEVA SHETTY [REFERRED TO]
S P S RATHORE VS. STATE OF HARYANA [REFERRED TO]
VISHNU DUTT SHARMA VS. DAYA SAPRA [REFERRED TO]
TAHAZHATHE PURAYIL SARABI VS. UNION OF INDIA [REFERRED TO]
V KISHAN RAO VS. NIKHIL SUPER SPECIALITY HOSPITAL [REFERRED TO]
DARSHAN VS. UNION OF INDIA [REFERRED TO]
HARINDER KAUR VS. ADD DISTRICT AND SESSIONS JUDGE [REFERRED TO]
SUBRAMANIUM VS. DELHI METRO RAIL CORPORATION [REFERRED TO]

JUDGEMENT

(1.) These are two cross-appeals preferred against the judgment of the learned Single Judge dtd. 8/4/2019. Letters Patent Appeal (LPA) No. 382/2019 has been preferred by the Bank of Baroda [hereafter referred to as "the Bank"] while LPA No. 569/2019 was instituted at the relevant time by one Mr Mahesh Gupta, who after his death, which occurred on 21/2/2022, is now represented by his legal representatives (LRs). The deceased Mr Mahesh Gupta, hereafter, will be referred to as the "deceased writ petitioner" unless the context requires otherwise.

(2.) The deceased writ petitioner, who suffered a head injury as a result of the Bank's sign board falling on his head, had sought compensation through a writ action i.e., WP(C) 499/2014, which led to the passing of the impugned judgment.

(3.) Before we proceed further, it is relevant to briefly set out the broad facts which led to the deceased writ petitioner approaching this court by way of a petition under Article 226 of the Constitution.

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BANK OF BARODA Vs. MAHESH GUPTA

Referred Judgements :-

JUDGEMENT

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