REGENT COMPUTRONICS PVT. LTD.

SUDESH KAPOOR Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

NATIONAL INSURANCE CO. LTD. VS. SWARANLATA DAS [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
SARLA DIXIT VS. BALWANT YADAV [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. TRILOKCHANDRA [REFERRED TO]
DONAT LOUIS MACHADO VS. L RAVINDRA [REFERRED TO]
ASHWANI KUMAR VS. REGIONAL TRANSPORT AUTHORITY BIKANER [REFERRED TO]
KAUSHNUMA BEGUM VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]
ABATI BEZBARUAH VS. DEPUTY DIRECTOR GENERAL GEOLOGICAL SURVEY OF INDIA [REFERRED TO]
VISHAKHA DEVI VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
KRISHNA GUPTA VS. MADAN LAL [REFERRED TO]
HUSSAN BANO VS. SUBHASH CHAND [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. DEEP KANTA [REFERRED TO]
VEENA AGGARWAL VS. INDERJEET PANDEY [REFERRED TO]

JUDGEMENT

(1.) The Appellants are aggrieved by an Award dated 13th July 1987 passed by the learned Motor Accident Claims Tribunal (MACT) in Suit No. 27 of 1981. According to the Appellants, the compensation awarded on the death of O.P. Kapoor was inadequate.

(2.) The deceased was working as an Operations Assistant with Indian Airlines and was drawing a salary of Rs.1506.07 per month. He was unfortunately involved in an accident on 16th September 1980 and succumbed to his injuries. The accident is said to have taken place because of the rash and negligent driving of a car by Respondent No.1. The car was insured with Respondent No.3. The Appellants are the legal representatives of the deceased and they had filed a claim for compensation before the learned MACT.

(3.) On the pleadings of the parties, the learned MACT framed the following issues: --

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SUDESH KAPOOR Vs. PRITHVI CHAND

Referred Judgements :-

JUDGEMENT

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