REGENT COMPUTRONICS PVT. LTD.

INDIAN AIRLINES CORPORATION Appellant

V/S

MADHURI CHOWDHURI Respondents

Referred Judgements :-

FOSBROKE HOBBES V. AIRWORK LTD. AND BRITISH AMERICAN AIR SERVICES LTD. [REFERRED TO]
BRETHERTON V. WOOD [REFERRED TO]
MC CAWLEY V. FURNESS RLY CO. [REFERRED TO]
PARKER V. SOUTH EASTERN RLY. CO. [REFERRED TO]
STOOMVAART MAATSCHAPPY NEDERLAND V. PENINSULAR AND ORIENTAL STEAM NAVIGATION CO. [REFERRED TO]
PYM V. GREAT NORTHERN RLY CO. [REFERRED TO]
RICHARDSON SPENCE AND CO. V. ROWNTREE [REFERRED TO]
TAFF VALE RAIL CO. V. JENKINS [REFERRED TO]
HOOD V. ANCHOR LINE (HENDERSON BROTHERS) LTD. [REFERRED TO]
RUTTER V. PALMER [REFERRED TO]
NUNAN V. SOUTHERN RLY. CO. [REFERRED TO]
SWADLING V. COOPER [REFERRED TO]
MARY SEWARD V. THE OWNER OF THE "VERA CRUZ" [REFERRED TO]
HAIGH V. ROYAL MAIL STEAM PACKET CO. LTD. [REFERRED TO]
PARIS V. STEPNEY BOROUGH COUNCIL [REFERRED TO]
CANADA STEAMSHIP LINES LTD. V. THE KING [REFERRED TO]
HORABIN V. BRITISH OVERSEAS AIRWAYS CORPORATION [REFERRED TO]
WHITE V. JOHN WARWICK AND CO. LTD. [REFERRED TO]
ESSO PETROLEUM CO. LTD. V. SOUTHPORT CORPORATION [REFERRED TO]
FLINT V. LOVELL [REFERRED TO]
SMITH V. WHITLEY AND NELSON [REFERRED TO]
WOOD V. DUNCAN [REFERRED TO]
LUDDITT V. GINGER COOTE AIRWAYS LTD. [REFERRED TO]
PARKINSON V. LIVERPOOL CORPORATION [REFERRED TO]
HAGYMSSI V. COLONIAL WESTERN AIRWAYS INC. [REFERRED TO]
LAW V. TRANSCONTINENTAL AIR TRANSPORT INC. [REFERRED TO]
WILSON V. COLONIAL AIR TRANSPORT INC. [REFERRED TO]
CONKLIN V. CANADIAN COLONIAL AIRWAYS [REFERRED TO]
MURPLY V. NEELY [REFERRED TO]
THOMAS V. AMERICAN AIRWAY INC. [REFERRED TO]
BRITISH ELECTRIC RAIL CO. V. GENTILE [REFERRED TO]
GRAND TRUNK RLY CO. OF CANADA V. ROBINSON [REFERRED TO]
BROWN V. ROLLS ROYCE LTD. [REFERRED TO]
MOORE V. R.FOX AND SONS [REFERRED TO]
HENDERSON V. STEVENSON [REFERRED TO]
GHANAYA V. MEHTAB [REFERRED TO]
SECRETARY OF STATE V. MT. RUKHMINIBAI [REFERRED TO]
JOGESH CHANDRA V. MAKBUL ALI [REFERRED TO]
SECRETARY OF STATE V. GOKAL CHAND [REFERRED TO]
BALDEO DAS V. GOBIND DAS [REFERRED TO]
RUKMANAND AJITSARIA V. AIRWAYS (INDIA) LTD. [REFERRED TO]
BOMBAY STEAM NAVIGATION CO. V. VASUDEV BABURAO [REFERRED TO]
PARAS NATH THAKUR VS. MOHANI DASI DECEASED ANA [REFERRED TO]
MORAN MAR BASSELIOS CATHOLICOS REV FATHER K C THOMAS AND THERS VS. THUKALAN PAULO AVIRA:T P AVIRA [REFERRED TO]
DIRECTOR OF RATIONING AND DISTRIBUTION VS. CORPORATION OF CALCUTTA [REFERRED TO]
GOBALD MOTOR SERVICE LIMITED VS. R M K VELUSWAMI [REFERRED TO]
L NAWAL KISHORE VS. RAMESHWAR NATH [REFERRED TO]
INDIAN AIRLINES CORPORATION VS. KESHAVLAL F GANDHI [REFERRED TO]
INDIAN AIRLINES CORPORATION VS. JOTHAJI MANIRAM [REFERRED TO]
RAJA MOHAN BIKRAM SHAH ALIAS RAM RAJA VS. DEONARAIN MAHTO [REFERRED TO]
CHANDRA KISHORE TEWARI VS. DEPUTY COMMISSIONER OF LUCKNOW IN CHARGE COURT OF WARDS, SISSENDI ESTATE [REFERRED TO]
SUBHANI VS. NAWAB [REFERRED TO]
SUPERINTENDENT AND REMEMBRANCER OF LEGAL AFFAIRS, ON BEHALF OF PROVINCIAL GOVERNMENT VS. ABINASH CHANDRA ROY [REFERRED TO]
NANI BALA SEN V. AUCKLAND JUTE CO. LTD. [REFERRED TO]
SM. MUKUL DUTTA GUPTA VS. INDIAN AIRLINES CORPORATION [REFERRED TO]

JUDGEMENT

(1.) This is an appeal by the defendant, Indian Airlines Corporation, from the judgment and decree of P.C. Mallick, J. decreeing the plaintiffs suit for the sum of Rs.1,50,000/- and another sum of Rs.5000/- with interest at the rate of 6 per cent per annum and with costs.

(2.) The suit arises out of an unfortunate and tragic air crash at Nagpur when a Dakota air plane VT-CHF crashed soon after it started flying from Nagpur to Madras. All the passengers and the crew were killed and the only person who escaped with severe injuries and burns was the Pilot, Desmond Arthur James Cartner. This accident took place on the 12th December, 1953 at about 3.25 a.m.

(3.) In that Aircraft traveled one Sunil Baran Chowdhury, a young man of about 28 years of age, a business man from Calcutta, who had flown from Calcutta to Nagpur and was taking his journey in that ill-fated Aircraft from Nagpur to Madras at the time of the accident. The plaintiffs in this suit are (1) the widow of the deceased Sunil Baran Chowdhury, (2) his minor son and (3) his minor daughter. The widow as the mother of the minors acted as the next friend in the plaint. The Indian Airlines Corporation is the defendant in this suit. This suit was instituted on or about the 10th December, 1954, just before the expiry of one year from the date of the accident.

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INDIAN AIRLINES CORPORATION Vs. MADHURI CHOWDHURI

Referred Judgements :-

JUDGEMENT

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