REGENT COMPUTRONICS PVT. LTD.

ORIENTAL INSURANCE COMPANY LIMITED Appellant

V/S

CHARAN SINGH Respondents

Referred Judgements :-

THE NATIONAL INSURANCE CO.,LTD. AND OTHERS VS. K.K. ASSAINAR AND ANOTHER [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. TRILOKCHANDRA [REFERRED TO]
ORIENTAL INSURANCE CO LIMITED VS. HANSRAJBHAI V KODALA [REFERRED TO]
LATA WADHWA VS. STATE OF BIHAR [REFERRED TO]
UNITED INDIA INSURANCE CO LIMITED VS. PATRICIA JEAN MAHAJAN [REFERRED TO]
ABATI BEZBARUAH VS. DEPUTY DIRECTOR GENERAL GEOLOGICAL SURVEY OF INDIA [REFERRED TO]
DEEPAL GIRISHBHAI SONI VS. UNITED INDIA INSURANCE COMPANY LIMITED BARODA [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
R K MALIK VS. KIRAN PAL [REFERRED TO]
RESHMA KUMARI VS. MADAN MOHAN [REFERRED TO]
KISHAN GOPAL VS. LALA [REFERRED TO]
PUTTAMMA VS. K.L.NARAYANA REDDY [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
KURVAN ANSARI ALIAS KURVAN ALI VS. SHYAM KISHORE MURMU [REFERRED TO]

JUDGEMENT

(1.) The questions raised in this appeal are :- (i) In a claim petition preferred under Sec. 166 of the Motor Vehicles Act (for short the Act), what should be the notional income of a child aged 4 years at the time of fatal motor accident ? (ii) Whether any deduction towards personal expenses is required to be made from the notional income, so determined ?

(2.) Relevant Facts

(3.) With the consent of learned counsel for the parties and in view of the pure legal question argued, this appeal has been heard at the admission stage.

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ORIENTAL INSURANCE COMPANY LIMITED Vs. CHARAN SINGH

Referred Judgements :-

JUDGEMENT

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