REGENT COMPUTRONICS PVT. LTD.

NANI BALA DEY Appellant

V/S

KANU DAS Respondents

Referred Judgements :-

SCHNEIDER VS. ELSOVITCH. SAME VS. SAME [REFERRED TO]
CHARU BARMAN AND ORS. VS. SATYA NARAYAN JIWANRAM AND ORS. [REFERRED TO]
KANHAIYALAL KATARIA AND ORS. VS. MUKUL CHATURVEDI AND ORS. [REFERRED TO]
HARDEO KAUR VS. RAJASTHAN STATE TRANSPORT CORPORATION [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
PRERNA VS. M P STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
S CHANDRA VS. PALLAVAN TRANSPORT CORPORATION [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
SARLA DIXIT VS. BALWANT YADAV [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. TRILOKCHANDRA [REFERRED TO]
TARA KAKATI VS. ORIENTAL INSURANCE COMPANY LIMITED [REFERRED TO]
SHANTI BAI VS. CHARAN SINGH [REFERRED TO]
HELEN C REBELLO VS. MAHARASHTRA STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
ASHWANI KUMAR MISHRA VS. P MUNIAM BABU [REFERRED TO]
JYOTI KAUL VS. STATE OF MADHYA PRADESH [REFERRED TO]
CHINNAMA GEORGE VS. N K RAJU [REFERRED TO]
GRIFAN VS. SARBJEET SINGH [REFERRED TO]
UNITED INDIA INSURANCE CO LIMITED VS. PATRICIA JEAN MAHAJAN [REFERRED TO]
ASHA VS. UNITED INDIA INSURANCE COMPANY LIMITED [REFERRED TO]
CHELLAMMAL VS. KAILASAM [REFERRED TO]
BIJOY KUMAR DUGAR VS. BIDYADHAR DUTTA [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. KRISHNA BALA [REFERRED TO]
PATRICIA JEAN MAHAJAN VS. UNITED INDIA INSURANCE COMPANY LIMITED [REFERRED TO]
A P DORAIRAJ VS. STATE OF MADRAS [REFERRED TO]
GEETHA KUMARI VS. RUBBER BOARD [REFERRED TO]
SAMINDER KAUR VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) THE above two appeals have been preferred against the judgment and award dated 17. 8. 2001 passed by the learned Member, Motor Accident Claims Tribunal, West Tripura, Agartala (hereinafter referred to 'tribunal') in T. S. (MAC) No. 467 of 1997 in respect of death of Kartick Chandra Dey, whereby the Tribunal had awarded a compensation of Rs. 7,75,000/- along with interest payable @ 9% per annum with effect from 17. 9. 1997, i. e. from the date of filing of the claim petition.

(2.) SINCE both the appeals having been preferred against a common order, therefore, these are being disposed of also by a common judgment.

(3.) IT appears that the claim petition under Section 166 of the Motor Vehicles Act, 1988 (hereinafter referred to 'the M. V. Act') read with Section 163 (A) (1) of the M. V. Act as T. S. (MAC) 467 of 1997 was preferred by Smti. Asha Dey in respect of the death of her husband Kartick Chandra Dey, aged about 31 years. The husband of the claimant, who died in a motor accident, occurred on 17. 9. 1997 at about 10. 30 hours in front of Oil and Natural Gas Commission (O. N. G. C.) main Gate was working as a Khalashi in the Fire Station of 'o. N. G. C', Tripura Project and was drawing a salary around Rs. 14,900/- per month. Due to rash and negligent driving of the driver of Commander Jeep No. TR-01-3169 an accident occurred on 17. 9. 1997 and as a result Kartick Chandra Dey sustained severe injuries on his person and had succumbed to his injuries on that day at G. B. Hospital. In the claim petition No. T. S. (MAC) 467 of 1997, Smti. Nani Bala Dey, the mother of the deceased was arrayed as opposite party No. 4, who also preferred T. S. (MAC) 432 of 1997 before learned Tribunal which was subsequently withdrawn.

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NANI BALA DEY Vs. KANU DAS

Referred Judgements :-

JUDGEMENT

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