REGENT COMPUTRONICS PVT. LTD.

KOKLA DEVI Appellant

V/S

CHET RAM Respondents

Referred Judgements :-

NEW INDIA ASSURANCE CO. LTD. V. MEENAL [REFERRED TO]
LENIGH VALLEY COAL CO. V. YEN SAVAGE [REFERRED TO]
TOWNE V. EISNER [REFERRED TO]
K P VARGHESE VS. INCOME TAX OFFICER ERNAKULAM [REFERRED TO]
UNION OF INDIA VS. FILIP TIAGO DE GAMA OF VEDEM VASCO DE GAMA [REFERRED TO]
K NANDAKUMAR VS. MANAGING DIRECTOR THANTHAL PERIYAR TRANSPORT CORPORATION [REFERRED TO]
RITA DEVI VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]
ORIENTAL INSURANCE CO LIMITED VS. HANSRAJBHAI V KODALA [REFERRED TO]
ANWAR HASAN KHAN VS. MOHAMMAD SHAFI [REFERRED TO]
PANKAJBHAI CHANDULAL PATEL VS. BHARAT TRANSPORT CO [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. MUNA MAYA BASANT W 0 SHER BAHADUR BASANT [REFERRED TO]
B PRABHAKAR VS. BACHIMA MUSTHARI [REFERRED TO]
Y R SHANBHAG VS. MOHAMMED CAUSE [REFERRED TO]
K NANDAKUMAR VS. MANAGING DIRECTOR THANTHAI PERIYAR TRANSPORT CORPORATION LTD [REFERRED TO]
THOMAS VS. MATHEW [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. P LEELA [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED POLLACHI VS. SANTHA [REFERRED TO]
ORIENTAL INSURANCE CO VS. RAM KUMAR [REFERRED TO]
HANSIBAI VS. NATIONAL INSURANCE CO LTD [REFERRED TO]

JUDGEMENT

(1.) Kokla Devi, appellant, preferred petition under section 163-A of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act'), for grant of compensation. This was claimed on account of death of her son Mohinder Singh Chauhan. This petition has been dismissed by the learned Tribunal below, hence this appeal by her.

(2.) Facts on which parties were not at variance at the time of hearing of this appeal need to be briefly noted.

(3.) Gypsy bearing registration No. HP 09-0929 was owned by Chet Ram, respondent No. 1. It met with an accident on 20.5.1997 when deceased was going to his native place from the place of his work. It was deceased who was driving it. At about 8 p.m. at Kainchi more near Koku Nala because of some mechanical defect it rolled down the road. This resulted in the death of Mohinder Singh Chauhan. In this background a claim petition was filed by the appellant on the plea that she, her daughter and a son were dependent on the deceased for their livelihood. Her further case was that the deceased was earning Rs. 12,000 per month by working in partnership as a contractor with the brother of Chet Ram, respondent No. 1.

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KOKLA DEVI Vs. CHET RAM

Referred Judgements :-

JUDGEMENT

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