REGENT COMPUTRONICS PVT. LTD.

ADDALA LAKSHMI Appellant

V/S

G.SUBHADRAMMA Respondents

Referred Judgements :-

UNITED INDIA FIRE AND GENERAL INSURANCE COMPANY V. VENKANNA [REFERRED TO]
MINU B MEHTA VS. BALKRISHNA RAMCHANDRA NAYAN [REFERRED TO]
ARUN KUMAR RASTOGI VS. CHANDRA KUMARI [REFERRED TO]
ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION ONGOLE VS. SHAIK ANEELA BEGUM [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. KORE LAXMI [REFERRED TO]
JAYAMMA D VS. S GOVINDASWAMY [REFERRED TO]
B PRABHAKAR VS. BACHIMA MUSTHARI [REFERRED TO]
NOORULLA VS. P K PRABHAKAR [REFERRED TO]
NEELABAI MAHADEO SALUNKE VS. SHAMRAO TATOBA PAWAR [REFERRED TO]
HANSIBAI VS. NATIONAL INSURANCE CO LTD [REFERRED TO]

JUDGEMENT

(1.) In this appeal, an important question as to the interpretation of Section 166 of Motor Vehicles Act arises for consideration.

(2.) Before delving into the legal aspects, it is necessary to refer to the facts leading to the filing of the appeal.

(3.) One Mr. Addala Narayana Murthy Raju was employed as driver on the bus belonging to the 1st respondent herein namely Smt. G. Subhadramma. On 7-4-1996 at about 9-45 p.m, while the bus was plying from Sarika to Vizianagaram, it turned turtile at Zonnalavalasa Railway Gate and in the said accident Addala Narayana Murthy Raju died while on duty. Therefore, L.Rs. laid a claim for compensation under Section 164 and 166 of Motor Vehicles Act.

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ADDALA LAKSHMI Vs. G SUBHADRAMMA

Referred Judgements :-

JUDGEMENT

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