REGENT COMPUTRONICS PVT. LTD.

Shriram General Insurance Company Ltd. Appellant

V/S

MADAN LAL Respondents

Referred Judgements :-

GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
SARLA DIXIT VS. BALWANT YADAV [REFERRED TO]
ABATI BEZBARUAH VS. DEPUTY DIRECTOR GENERAL GEOLOGICAL SURVEY OF INDIA [REFERRED TO]
CENTRAL BOARD OF DAWOODI BOHRA COMMUNITY VS. STATE OF MAHARASHTRA [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
RESHMA KUMARI VS. MADAN MOHAN [REFERRED TO]
SHAKTI DEVI VS. NEW INDIA INSURANCE CO LTD [REFERRED TO]
SAFIYA BEE VS. MOHD VAJAHATH HUSSAIN ALIAS FASI [REFERRED TO]
UNION OF INDIA VS. S K KAPOOR [REFERRED TO]
SANTOSH DEVI VS. NATIONAL INSURANCE CO LTD [REFERRED TO]
RESHMA KUMARI VS. MADAN MOHAN [REFERRED TO]
RAJESH VS. RAJBIR SINGH [REFERRED TO]
SANJAY VERMA VS. HARYANA ROADWAYS [REFERRED TO]

JUDGEMENT

(1.) The Appellant Shriram General Insurance Company Limited impugned the judgment dated 12.07.2013 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby a compensation of Rs.8,38,752/- was awarded in favour of Respondents no.1 and 2.

(2.) There is twin challenge to the impugned judgment. First, there was no negligence on the part of Respondent no.3, driver of the vehicle involved in the accident and second, deceased Tarun Kumar was not in permanent employment. The Claims Tribunal erred in making an addition of 50% towards future prospects.

(3.) Learned counsel for Respondents no.1 and 2 supports the impugned judgment.

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SHRIRAM GENERAL INSURANCE COMPANY LTD. Vs. MADAN LAL

Referred Judgements :-

JUDGEMENT

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