REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE COMPANY LTD Appellant

V/S

RANI Respondents

Referred Judgements :-

UNITED INDIA INSURANCE COMPANY LTD.,V. LEHRU [REFERRED TO]
BRITISH TRANSPORT COMMISSION V. GOURLEY [REFERRED TO]
PARRY VS. CLEAVER [REFERRED TO]
CHARTERHOUSE CREDIT CO. LTD. V. TOLLY [REFERRED TO]
BANARSI AND OTHERS. V. RAM PHAL [REFERRED TO]
BREGMAN V. KRESS [REFERRED TO]
PANNA LAL VS. STATE OF BOMBAY [REFERRED TO]
RAMESHWAR PRASAD VS. SHAMBEHARI LAL JAGANNATH [REFERRED TO]
NIRMALA BALA GHOSE IN CIVIL APPEALS NOS 966 AND 968 OF 1964 2 NIRMALA BALA GHOSE IN CIVIL APPEAL NO 967 OF 1964 VS. BALAI CHAND GHOSE IN CIVIL APPEALS NOS 966 AND 968 OF 1964 2 BALAI CHAND GHOSEIN CIVIL APPEAL NO 967 OT 1964 [REFERRED TO]
HARIHAR PRASAD SINGH VS. BALMIKI PRASAD SINGH [REFERRED TO]
MAHANT DHANGIR VS. MADAN MOHAN [REFERRED TO]
STATE OF HARYANA VS. KARNAL CO OP FARMERS SOCIETY LTD:DILLARAI:BHARTU [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
STATE OF PUNJAB VS. BAKSHISH SINGH [REFERRED TO]
ASHWANI KUMAR MISHRA VS. P MUNIAM BABU [REFERRED TO]
NAGAPPA VS. GURUDAYAL SINGH [REFERRED TO]
DIVISIONAL CONTROLLER KSRTC VS. MAHADEVA SHETTY [REFERRED TO]
MANAGING DIRECTOR THANTHAI PERIYAR TRANSPORT CORPN VS. SUNDARI AMMAL [REFERRED TO]

JUDGEMENT

(1.) The above Civil Miscellaneous appeals have been filed by the National Insurance Company Limited, represented by its Divisional Manager, Pudukkottai against the common award dated 22.4.1996 and made in MACT.O.P.No.1109 of 1992 and MACT.O.P.No.1112 of 1992 on the file of Motor Accident Claims Tribunal (IV Addltional Subordinate Court), Madurai. Hence both the above appeals can be disposed of by this Common Judgment.

(2.) The husband of the first respondent in C.M.A.No.150 of 1997 by name Subramani along with the first respondent in C.M.A.No.151 of 1997 by name Shanmugasundaram were proceeding by walk on 27.2.1991 at about 11.00 p.m. and when they reached the junction of new jail road and A.A. Road, the lorry owned by one Shanmugham (4th respondent and 2nd respondent respectively in C.M.A.150 and 151 of 1997), driven in a rash and negligent manner came from north to south and dashed against the said two persons, in which the Subramani died on the spot, while the other person by name Shanmugasundaram sustained grievous injuries.

(3.) Pleading as above, the heirs of Subramani viz., wife and two children filed M.A.C.T.O.P.No.1109 of 1992 claiming compensation to the tune of Rs.5,00,000/-. The injured Shanmugasundaram filed M.A.C.T.O.P.No.1112 of 1992 claiming compensation to the tune of Rs.50,000/-.

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NATIONAL INSURANCE COMPANY LTD Vs. RANI

Referred Judgements :-

JUDGEMENT

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