REGENT COMPUTRONICS PVT. LTD.

NEW INDIA ASSURANCE CO LTD Appellant

V/S

POOJA 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]
NARULA S. N. VS. UNION OF INDIA [REFERRED TO]
RAJESH VS. RAJBIR SINGH [REFERRED TO]
SANJAY VERMA VS. HARYANA ROADWAYS [REFERRED TO]

JUDGEMENT

(1.) THE only ground of challenge led in the instant appeal is with regard to the quantum of compensation.

(2.) IT is urged by the learned counsel for the appellant that there was no evidence with regard to future prospects and hence, addition of 30% towards future prospects ought not to have been granted.

(3.) ON the other hand, the learned counsel for Respondents no.1 to 3 supports the impugned judgment and submits that the compensation awarded is just and reasonable.

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NEW INDIA ASSURANCE CO LTD Vs. POOJA

Referred Judgements :-

JUDGEMENT

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