REGENT COMPUTRONICS PVT. LTD.

NAZEEMA Appellant

V/S

GEORGE KURIAKOSE Respondents

Referred Judgements :-

DENIES V. POWELL DUFFRYN ASSOCIATED COLLIERIES LTD. [REFERRED TO]
BRITISH COLUMBIA ELECTRIC RY CO. LTD. [REFERRED TO]
WHITTOME V. COATES [REFERRED TO]
PARRY V. CLEAVER [REFERRED TO]
GULBANU RAJABALI KASSAM V. KAMPALA AERATED. WATER CO. LTD. [REFERRED TO]
TAYLOR V. O'CONNOR [REFERRED TO]
AMTHIBEN MAGANLAL V. SUPERINTENDING GEOPHYSICIST O.N. G.C. [REFERRED TO]
GOBALD MOTOR SERVICE LIMITED VS. R M K VELUSWAMI [REFERRED TO]
C K SUBRAMANIA IYER VS. T KUNHIKUTTAN NAIR [REFERRED TO]
SHEIKHUPURA TRANSPORT CO LIMITED VS. NORTHERN INDIA TRANSPORT INSURANCE CO [REFERRED TO]
N SIVAMMAL VS. MANAGING DIRECTOR PANDIAN ROADWAYS CORPORATION [REFERRED TO]
AMARJIT KAUR VS. VANGUARD INSURANCE COMPANY LIMITED [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. KASTURBEN NARANBHAI VADHIA [REFERRED TO]
PRATAPRAI ARJANDAS DHAMEJA VS. JIVKUVARBA BHUPATSINGH [REFERRED TO]
H P ROAD TRANSPORT CORPORATION VS. PT JAI RAM [REFERRED TO]
K S R T C VS. A R SATISHCHANDRA [REFERRED TO]
KASHMIRAN MATHUR VS. SARDAR RAJENDRASINGH [REFERRED TO]
T R RANGASWAMI VS. THIRUVALLUVAR TRANSPORT CORPORATION EXPRESS WING MADRAS [REFERRED TO]
JAIKUMAR CHHAGANLAL PATNI VS. MARY JEROME DSOUZA [REFERRED TO]
HIRJEE VEERJEE AND CO VS. SAROJA NARAYAN SHETTY [REFERRED TO]
HARI MOHAN MATADIN VS. JAGANNATH PRASAD SHARMA [REFERRED TO]
SRI-LA-SRI AYAPANATESWARA PANDARA SANNADHI VS. COMMISSIONER, HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS [REFERRED TO]
SUSHEELA BAJPAI VS. ANDHRA PRADESH STATE ROAD TRANS. CORPN [REFERRED TO]
SOOD AND COMPANY VS. SORJIT KAUR AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) In this appeal the claimants in M. A. C. No. 262 of 1983 impugn the legality of the award made by the Motor Accidents Claims Tribunal (M. A. C. T. for short), Kottayam, whereby the latter disallowed the claim for compensation of Rs. 4 lakhs arising out of the death of Mohammed Basheer.

(2.) The question which arises for consideration in this appeal, is whether the value of the share held by the deceased in a partnership business which was received by the claimants upon the death of the deceased, is liable to be deducted in assessing the amount of compensation under S.110B of the Motor Vehicles Act 1939

(3.) The appellant No. 1 is the widow, and appellant Nos. 2 and 3 are the minor children of the deceased. The respondent Nos. 1 and 2 are respectively the owner and driver of the bus KLO 5871 which caused the death by rash and negligent driving. The respondent No. 3 is the insurer.

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NAZEEMA Vs. GEORGE KURIAKOSE

Referred Judgements :-

JUDGEMENT

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