REGENT COMPUTRONICS PVT. LTD.

NEW INDIA ASSURANCE CO. LTD. Appellant

V/S

Daisy Paul Respondents

Referred Judgements :-

NEW INDIA ASSURANCE COMPANY LIMITED VS. SATPAL SINGH [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. ASHA RANI [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. SWARAN SINGH [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. TILAK SINGH [REFERRED TO]
GENERAL MANAGER UNITED INSURANCE CO LTD VS. M LAXMI [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. PARVATHNENI [REFERRED TO]
MANAGER, NATIONAL INSURANCE CO. LTD VS. SAJU P. PAUL [REFERRED TO]
MANUARA KHATUN & ORS. VS. RAJESH KR. SINGH & ORS. [REFERRED TO]
JAGTAR SINGH @ JAGDEV SINGH VS. SANJEEV KUMAR [REFERRED TO]
SHAMANNA AND ANOTHER VS. DIVISIONAL MANAGER ORIENTAL INSURANCE CO LTD AND ORS [REFERRED TO]

JUDGEMENT

(1.) Can an Insurance Company be directed to pay compensation to a gratuitous passenger in a vehicle covered by a statutory policy is the point that emanates for consideration in the appeal.

(2.) The relevant background facts for the determination of the appeal are as follows:-

(3.) Heard Sri.George Cherian, the learned Senior Counsel appearing for the appellant and Sri.A.R Nimod, the learned counsel appearing for the first respondent.

Click here to view full judgment.

NEW INDIA ASSURANCE CO. LTD. Vs. DAISY PAUL

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address