REGENT COMPUTRONICS PVT. LTD.

MANAGER, ATIONAL INSURANCE CO. LTD. Appellant

V/S

K.C.SUBBA REDDY Respondents

Referred Judgements :-

M/S.SRINIVASA ROADWAYS,MADURAI VS. SAROJA AND OTHERS. [REFERRED TO]
ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION,HYDERABAD VS. CH.NARASAVA AND OTHERS. [REFERRED TO]
KUSUMLATA TIRUVEDI AND 2 OTHERS V. THE STATE OF M.P.,AND 3 OTHERS [REFERRED TO]
SAMINDER KAUR V. UNION OF INDIA [REFERRED TO]
SHEELAWATI AND OTHERS VS. DELHI TRANSPORT CORPORATION AND ANOTHER [REFERRED TO]
DHARAMBIR SINGH VS. SHANTI DEVI AND OTHERS [REFERRED TO]
MANAGING DIRECTOR,KARAIKUDI VS. MOHANAMMAL AND OTHERS [REFERRED TO]
RAJENDRA KUMAR AND OTHERS VS. RAMBHAI AND OTHERS [REFERRED TO]
METROPOLITAN TRANSPORT CORPORATION,CHENNAI VS. PADMINI SIVARAMAKRISHNAN AND OTHERS. [REFERRED TO]
MRS.HELEN C.REBELLO AND OTHERS VS. MAHARASHTRA STATE ROAD TRANSPORT CORPORATION. [REFERRED TO]
PURANSINGH FATTESINGH OSAHAN AND OTHERS VS. MURLILAL CHANDIRAM PINJANI AND OTHERS [REFERRED TO]
S.NARAYANAMMA AND OTHERS VS. SECRETARY TO GOVERNMENT OF INDIA AND OTHERS. [REFERRED TO]
SARALA DIXIT VS. BALWANT YADAV. [REFERRED TO]
BISHANSING THAKURSING V. NASIRA KADAR SHAIKH [REFERRED TO]
N SIVAMMAL VS. MANAGING DIRECTOR PANDIAN ROADWAYS CORPORATION [REFERRED TO]
UNITED INDIA INSURANCE CO LIMITED VS. PATRICIA JEAN MAHAJAN [REFERRED TO]
ASHA VS. UNITED INDIA INSURANCE COMPANY LIMITED [REFERRED TO]
DHARAM SINGH VS. PARVEEN SEHGAL [REFERRED TO]
DHANPATI VS. STATE OF U P [REFERRED TO]
CHOTEY LAL VS. STATE OF U P [REFERRED TO]
A LAKSHMI VS. ARJUN ASSOCIATED P LTD [REFERRED TO]
B M ORIENTAL FIRE AND GENERAL INSURANCE CO LTD VS. LAXMI PATRA [REFERRED TO]

JUDGEMENT

(1.) AGGRIEVED by the quantum of compensation, the insurance Company has preferred this appeal. Wife and seven children of the deceased are the claimants.

(2.) THE deceased was aged 52 years at the time of accident and was working as a Telephone Supervisor in b. S. N. L. , Vellore. On 22. 10. 2003, about 9. 30 a. m. , when the deceased was travelling in a motor-cycle, bearing registration No. TN 22h 1611 along the left side of the road from his residence to his office, near Ponnu marriage hall, a lorry, bearing Registration No. T. P. 02 T 0473 dashed against the motor-cycle from the rear side and the deceased sustained multiple injuries and died on the same day.

(3.) RESPONDENTS/claimants claimed Rs. 15,00,000/- as compensation. The Tribunal on evaluation of pleadings and evidence awarded compensation of Rs. 12,12,096/- with interest at the rate of 9% per annum, under the following heads: <FRM>JUDGEMENT_248_TLMAD0_2007Html1.htm</FRM> The award amount was apportioned as Rs. 3,63,696/- to the first respondent wife and Rs. 1,21,200/- to each of respondents 2 to 8.

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MANAGER NATIONAL INSURANCE CO LTD Vs. PADMAVATHY

Referred Judgements :-

JUDGEMENT

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