REGENT COMPUTRONICS PVT. LTD.

NEW INDIA ASSURANCE CO LTD Appellant

V/S

SHAKUNTHA AND OTHERS Respondents

Referred Judgements :-

BAKER VS. WILLOUGHBY [REFERRED]
SHEIKHUPURA TRANS. CO. LTD. V. NORTHERN INDIA TRANSPORTER S INS. CO. LTD. [REFERRED]
FAKEERAPPA V. KARNATAKA CEMENT PIPE FACTORY [REFERRED]
TAMIL NADU STATE TRANSPORT CORPORATION V. VASANTHA AND ORS. [REFERRED]
M.D.,PALLAVAN TRANSPORT CORPORATION LTD. V. KALAVATHI [REFERRED]
MUNICIPAL BOARD,MOUNT ABU V. HARI LAL [REFERRED]
NATIONAL INSURANCE CO. LTD.,V. M.JAYAGANDHI [REFERRED]
TAMIL NADU STATE TRANSPORT CORPORATION V. SAROJA AND ORS. [REFERRED]
SARLA VERMA V. DELHI TRANSPORT CORPORATION LTD. [REFERRED]
C K SUBRAMANIA IYER VS. T KUNHIKUTTAN NAIR [REFERRED]
MAHANT DHANGIR VS. MADAN MOHAN [REFERRED]
UNITED INDIA INSURANCE COMPANY LIMITED VS. NARENDRA PANDURANG KADAM [REFERRED]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED]
STATE OF PUNJAB VS. BAKSHISH SINGH [REFERRED]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED]
NAGAPPA VS. GURUDAYAL SINGH [REFERRED]
BANARSI VS. RAM PHAL [REFERRED]
DIVISIONAL CONTROLLER KSRTC VS. MAHADEVA SHETTY [REFERRED]
ORIENTAL INSURANCE CO LTD VS. R SWAMINATHAN [REFERRED]
NIZAM INSTITUTE OF MADICAL SCIENCES VS. PRASANTH S CHANANKA [REFERRED]
YADAVA KUMAR VS. DIVISIONAL MANAGER NATIONAL INSURANCE CO LTD [REFERRED]
ARVIND KUMAR MISHRA VS. NEW INDIA ASSURANCE CO LTD [REFERRED]
RAJ KUMAR VS. AJAY KUMAR [REFERRED]
B KOTHANDAPANI VS. TAMIL NADU STATE TRANSPORT CORPORATION LTD [REFERRED]
MANAGING DIRECTOR THANTHAI PERIYAR TRANSPORT CORPN VS. SUNDARI AMMAL [REFERRED]
MANAGING DIRECTOR ANNAI SATHIYA TRANS CORPN LTD VS. JANARDHANAM [REFERRED]
Ravichandran VS. Managing Director Pallavan Transport Corporation Ltd [REFERRED]
UNITED INDIA INSURANCE CO LTD VS. VELUCHAMY [REFERRED]
CHOLAN ROADWAYS CORPORATION LTD VS. AHMED THAMBI [REFERRED]
NATIONAL INSURANCE CO LTD VS. A MARIMUTHU [REFERRED]
MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION VS. MARY [REFERRED]
ROYAL SUNDARAM ALLIANZ GENERAL INSURANCE CO. LTD. VS. RAMASAMY [REFERRED]
KALPANARAJ VS. TAMIL NADU STATE TRANSPORT CORPN. [REFERRED]

JUDGEMENT

(1.) Quantum of compensation is the only challenge, in the Civil Miscellaneous Appeals, before us.

(2.) Arising out of an accident, dated 08.07.2012, Mr.Paul Raj, rider of the Motorcycle (Hero Honda), bearing Registration No.TN 24 Y 5252 and claimed to be a Pastor, by avocation and aged 47 years, died. Wife, aged about 43 years, son and daughter, aged about 20 and 18 years respectively and mother, aged about 62 years, have filed M.C.O.P.No.160 of 2012, on the file of the Motor Accident Claims Tribunal, Sub Court, Hosur, claiming compensation of Rs.50,00,000/-.

(3.) In the same accident, Mr.Muniyappan, stated to be a pillion rider, aged about 22 years, at the time of accident and an Apprentice Technician in TVS Motor Company Ltd., Haritha Industrial Area, Hosur, has stated that he has sustained the following injuries,

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THE NEW INDIA ASSURANCE CO. LTD. Vs. SHAKUNTHA

Referred Judgements :-

JUDGEMENT

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