(1.) These two writ petitions have been listed together as the facts and reliefs sought for are common and they arise out of the same accident. Therefore, they are heard and disposed together of by this common judgment.
(2.) The first writ petition (W. P. (C) No. 3324 of 2010) is filed by the parents of the deceased minor child who died on account of the railway accident claiming compensation and praying for issuance of a writ of mandamus against the opposite parties to take appropriate steps in the unmanned level crossing situated in village Saradola in between Cuttack Jaipur Road so that future accidents can be avoided and to pay compensation to the petitioners for loss of their son to the tune of L 4 lakhs with interest at the rate of 9% per annum, which is the minimum liability of the Railway authority to a passenger as per Section 124 of the Railways Act. 1989.
(3.) The second writ petition (W. P. (C) No. 3325 of 2010) is filed by the minor-claimant (represented by father), who sustained severe injuries on account of the very same accident and became disabled, seeking suitable compensation though the payer in the writ petition is not properly couched.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN