REGENT COMPUTRONICS PVT. LTD.

MANAGER, NEW INDIA ASSURANCE CO.LTD. Appellant

V/S

CHINTNALA Respondents

Referred Judgements :-

R L GUPTA VS. JUPITOR GENERAL INSURANCE COMPANY [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
ADIKANDA SETHI DEAD VS. PALANI SWAMI SARAN TRANSPORTS [REFERRED TO]
UNION OF INDIA VS. E I D PARRY INDIA LIMITED [REFERRED TO]
URMILA J SANGANI VS. PRAGJIBHAI MOHANLAL LUVANA [REFERRED TO]
RAJENDRA OIL MILL AND REFINERY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. G LAKSHMI [REFERRED TO]
K V RAGHAVAMMA VS. S RAGHAVARAJU [REFERRED TO]
ORIENTAL INSURANCE COMPANY LTD VS. SUTHARI LINGAIAH [REFERRED TO]
ANDHRA PRADESH STATE ROAD TRANS CORPN VS. PATASN SHAMSHAD BEGUM [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. T MALLAMMA [REFERRED TO]
PIDIGALA LINGA REDDY VS. SATLA SRINIVAS [REFERRED TO]
GENERAL MANAGER A P STATE ROAD TRANS CORPN VS. SANGUM BHAGYAMMA [REFERRED TO]

JUDGEMENT

(1.) In this L.P.A. the issue that falls for consideration is whether the Motor Accidents Claims Tribunal-cum-District Judge of this court on appeal is empowered to grant higher compensa-tion.over and above the claim made by the claimants in O.P.

(2.) In this case the claimant who was injured in a motor vehicle accident, that has taken place on 12.1.1989 had claimed Rs. 1,00,000 as compensation.

(3.) The Tribunal awarded compensation of Rs. 60,000 under different heads including an amount of Rs. 43,200, towards loss of future income on the basis of the salary certificate, i.e., Exh. A-3, whereunder it was shown that he was drawing a salary of Rs. 500 only from a poultry at the time of the accident with 12 per cent interest per annum from the date of filing of the application.

Click here to view full judgment.

MANAGER NEW INDIA ASSURANCE CO LTD Vs. CHINTNALA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address