REGENT COMPUTRONICS PVT. LTD.

UNITED INDIA INSURANCE CO LTD Appellant

V/S

Lili Bezbaruah Respondents

Referred Judgements :-

NEW INDIA ASSURANCE VS. KALIKTHAL AND ORS. [REFERRED TO]
SUCHITRA CHOUDHURY (DEY) AND ORS. VS. NARESH DEBBARMA AND ORS. [REFERRED TO]
NATIONAL INSURANCE COMPANY VS. SHIVANI DAS [REFERRED TO]
NATIONAL INSURANCE CO LIMITED NEW DELHI VS. JUGAL KISHORE [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. ASHA RANI [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. MEENA VARIYAL [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. PREMLATA SHUKLA [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. SUDHAKARAN K V [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LTD VS. SADANAND MUKHI [REFERRED TO]
NINGAMMA VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]
ORIENTAL INSURANCE CO. LTD. VS. ANJANA SHARMA & ANR. [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the appellant Mr. K. K Bhatra. Also heard Mr. P. Bhowmick, learned counsel for the respondents.

(2.) The appeal is directed against the judgment and order dated 14.07.2015 passed by the Motor Accident Claims Tribunal, No. III, Kamrup at Guwahati in MAC Case No. 136/2009.

(3.) Brief case of the claimant is that on 19.11.2006 her deceased son Hemen Barua was riding a Scooty Activa No AS 01 P 2893 from Chandrapur towards home then at about 6-40 PM at Panikhaity under Panikhity Police Petrol Pump met with an accident and he was admitted at Down town Hospital but he succumbed to his injuries on 20.12.2006. At the time of the death, the deceased was 20 years of age and was a business man and thus earned Rs. 3,000/- per month. The claimant filed claim petition claiming compensation of Rs. 4,00,000/-

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UNITED INDIA INSURANCE CO LTD Vs. LILI BEZBARUAH

Referred Judgements :-

JUDGEMENT

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