(1.) This appeal is directed against the judgment and award dated 28.3.2011, made by the Motor Accident Claims Tribunal, Kullu, H.P. in Claim Petition No. 50/2009, titled Smt. Kalawati and others Vs. Tirath Ram and others , whereby compensation to the tune of Rs.3,99,000.00 along with 7% interest came to be awarded in favour of the claimants and insurer was saddled with the liability, hereinafter referred to as "the impugned award ", for short, on the grounds taken in the memo of appeal.
(2.) The claimants, driver and owner have not questioned the impugned award on any ground, thus it has attained finality so far it relates to them.
(3.) Mr. Dheeraj K. Vashisht, Learned counsel for the claimants argued that the amount awarded is inadequate and the Tribunal has fallen in an error in deducting ⅓rd towards the personal expenses of the deceased, in terms of the mandate laid down in Sarla Verma and others Vs. Delhi Transport Corporation and another reported in AIR 2009 SC 3104 and upheld in Reshma Kumari and others Vs. Madan Mohan and another, reported in 2013 AIR SCW 3120.
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