REGENT COMPUTRONICS PVT. LTD.

KANNAMMAL Appellant

V/S

A.S. Kasim Respondents

Referred Judgements :-

K. SOMASUNDARAM AND BROS. V. VIJAYAM,MINOR BY GUARDIAN [REFERRED TO]
VENKATARAMANA DEVARU STATE OF MYSORE VS. STATE OF MYSORE:VENKATARAMANA DEVARU [REFERRED TO]
ORIENTAL FIRE AND GENERAL INSURANCE COMPANY LIMITED VS. RABARI GANDU PUNJA [REFERRED TO]
LANKA SARMMA VS. RAJENDRA SINGH [REFERRED TO]
K HANUMANTHA RAO VS. NATIONAL AERONAUTICAL LABORATORY [REFERRED TO]
BIMLA DEBI JALAN VS. RAJA RAM SHAW [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. KARTHYANI [REFERRED TO]
MANGALAMMA VS. EXPRESS NEWSPAPERS LTD [REFERRED TO]
RAJAMMAL VS. ASSOCIATED TRANSPORT COMPANY AND ANR. [REFERRED TO]

JUDGEMENT

(1.) THIS is an appeal preferred by Kannammal Petitioner/claimant against the order of dismissal of her claim petition MACA No. 170 of 1979 on 8.8.1980 by the Motor Accidents Claims Tribunal (Additional District Judge), Salem. The Appellant filed claim application claiming a compensation of Rs. 15,000/ - towards loss of earnings, mental agony, distress etc., for the death of her son, Ravi who was aged about 12 at the time of his death.

(2.) THE allegations in the claim application filed by the Appellant herein before the Tribunal are as follows:

(3.) ON the above pleadings, the Tribunal framed the following point for consideration:

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KANNAMMAL Vs. A.S. KASIM

Referred Judgements :-

JUDGEMENT

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