REGENT COMPUTRONICS PVT. LTD.

Minor Basid Appellant

V/S

Sanu Respondents

Referred Judgements :-

BLAKE V. MIDLAND RLY. CO. [REFERRED TO]
TAFF VALE RAILWAYCO. V. JENKINS [REFERRED TO]
C K SUBRAMANIA IYER VS. T KUNHIKUTTAN NAIR [REFERRED TO]
C K SUBRAMANIA IYER VS. T KUNHIKUTTAN NAIR [REFERRED TO]
RAMESH CHANDRA RANDHIR SINGH VS. RANDHIR SINGH:RAMESH CHANDRA [REFERRED TO]
JAI BHAGWAN VS. LAXMAN SINGH [REFERRED TO]
B KOTHANDAPANI VS. TAMIL NADU STATE TRANSPORT CORPORATION LTD [REFERRED TO]
IBRAHIM VS. RAJU [REFERRED TO]
KAVITA VS. DEEPAK [REFERRED TO]
K. SURESH VS. NEW INDIA ASSURANCE CO. LTD [REFERRED TO]
SUBULAXMI VS. M.D., TAMIL NADU STATE TRANSPORT CORPORATION [REFERRED TO]

JUDGEMENT

(1.) There is nothing more tormenting and haunting than the sight of a tear in a mother's eye grieving for her child and there is nothing more daunting than being asked to estimate the value of such tear pecuniarily.

(2.) We are, in these proceedings, however, left with the most unhappy task of having to so estimate the unestimable.

(3.) Lest it be mistaken, by the prelude above, the mother- Mrs.Mymoona is not the claimant, but her young son, who was a mere six years of age at the time of the accident. However, by the passage of time of nearly 11 years now, the mother who has been, for all these years, tending to and caring for her child, who is living in a vegetative state, comes through as the real victim of the terrific accident.

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MINOR BASID Vs. SANU

Referred Judgements :-

JUDGEMENT

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