REGENT COMPUTRONICS PVT. LTD.

United India Assurance Company Ltd , Through Its Deputy Manager Tp Hub, Rahul S/O Narayan Kulkarni Appellant

V/S

Manjusha W/O Bhaskarrao Patki Respondents

Referred Judgements :-

ORIENTAL INSURANCE CO. LTD. VERSUS PUSHPA NANAJI (SMT.) & ORS. [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. SHANTI BAI [REFERRED TO]
CHIMAJIRAO KANHOJIRAO SHIRKE VS. ORIENTAL FIRE AND GENERAL INSURANCE COMPANY LIMITED [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. RATTANI [REFERRED TO]
SURINDER KUMAR ARORA VS. MANOJ BISLA [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. BABASAHEB ANNA MALI [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. UMESH KUMARI [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. KRISHNAN [REFERRED TO]
THE ORIENTAL INSURANCE COMPANY LIMITED VS. JAIBUNBI AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard. Admit. With the consent of the parties, the appeal is taken up for final disposal at admission stage.

(2.) Can legal heirs of a driver, who was brother of the owner and who met with an accidental death without involvement of any other vehicle would be entitled for compensation from the Insurance Company under comprehensive policy? is the question raised in this appeal. The facts are not very much in dispute.

(3.) Deceasedbhaskar is brother of original respondent No. 1 - Nandkishor, who was owner of Maruti Car bearing No. MH20/H1545.

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UNITED INDIA ASSURANCE COMPANY LTD , THROUGH ITS DEPUTY MANAGER TP HUB, RAHUL S/O NARAYAN KULKARNI Vs. MANJUSHA W/O BHASKARRAO PATKI

Referred Judgements :-

JUDGEMENT

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