REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE CO.LTD Appellant

V/S

SHIV DUTT SHARMA Respondents

Referred Judgements :-

FENTON V. J. THORLEY AND CO. LTD. [REFERRED TO]
CHALLIS V. LONDON AND SOUTH WESTERN RAILWAY COMPANY [REFERRED TO]
ANDERSON V. BAFFOUR [REFERRED TO]
BOARD OF MANAGEMENT OF TRIM JOINT DISTRICT SCHOOL V. KELLY [REFERRED TO]
TRIM JOINT DISTRICT SCHOOL BOARD OF MANAGEMENT V. KELLY [REFERRED TO]
NISBET V. RAYNE AND BURN [REFERRED TO]
BHACUBAI V. CENTRAL RAILWAY [REFERRED TO]
T.N.C.S. CORPN. LTD. V. 5. POOMALAI [REFERRED TO]
NEW INDIA ASSURANCE CO. LTD. V. INDER MOHANI [REFERRED TO]
MACKINNON MACHENZIE AND CO PRIVATE LIMITED VS. IBRAHIM MAHMMED ISSAKF [REFERRED TO]
SHIVAJI DAYANU PATIL VS. VATSCHALA UTTAM MORE [REFERRED TO]
SAMIR CHANDA VS. MANAGING DIRECTOR ASSAM STATE TRANSPORT CORPORATION [REFERRED TO]
RITA DEVI VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]
LATA WADHWA VS. STATE OF BIHAR [REFERRED TO]
DUDHIBEN DHARAMSHI VS. NEW JEHANGIR VAKIL MILLS LTD [REFERRED TO]
ABIDA KHATUN VS. GENERAL MANAGER DIESEL LOCOMOTIVE [REFERRED TO]
DIRECTOR T AND M D N K PROJECT VS. D BUCHITALLI [REFERRED TO]
SUPERINTENDING ENGINEER PARAMBIKULAM ALIAR VS. ANDAMMAL [REFERRED TO]
JAYAMMA VS. C MUNIKRISHNAPPA [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. GOPAL SINGH [REFERRED TO]
BHAGUBAI VS. GENERAL MANAGER CENTRAL RAILWAY V T BOMBAY [REFERRED TO]
GULAM KHADER VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]
INDER MOHINI VS. LAKHVINDER PAL SINGH DUGGAL [REFERRED TO]
SUMITRA DEVI VS. EXECUTIVE ENGINEER UDAR ASTHAN IRRIGATION DIVISION [REFERRED TO]
PUNJAB CIVIL AND CONSUMER WELFARE FRONT REGD BANUR VS. UNION TERRITORY OF CHANDIGARH [REFERRED TO]
SNEH SHARMA VS. SEWA RAM [REFERRED TO]
GENERAL SUPERINTENDENT, TALCHER THERMAL STATION VS. BIJULI NAIK [REFERRED TO]
UNION OF INDIA (UOI) AND ANR. VS. SHANTABEN AND ORS. [REFERRED TO]

JUDGEMENT

(1.) These appeals have arisen out of two sets of claim petitions; one pertains to an accident cause whereof was a bomb blast and the other deals with an incident where bullets of the terrorists sniffled life out of the passengers. Legal heirs have claimed compensation. In both sets of cases legal heirs have been successful. It is the insurance company which has challenged the decision so given.

(2.) So far as the appeals pertaining to bomb blast are concerned, these are enumerated in Annexure 'A' appended to this judgment. The appeals pertaining to the claimants who are heirs of those who died on account of terrorists bullets find serialised in Annexure 'B'. (Annexures omitted)

(3.) The bomb blast cases deal with incidents which took place on 7.10.1992 and 28.11.1994. The first incident as noticed above took place on 7.10.1992. At about 9.30 a.m. a bus started from Keso Manahasan to Jammu. When bus reached Digiana Ashram, a bomb exploded in it. A number of persons died and some were grievously injured. The said accident it was alleged took place because of the carelessness and negligence on the part of the driver and conductor of the vehicle because they did not take proper care to check the bus during the days of insurgency. It was said that they were supposed to take proper care and check the passengers before they were allowed to board the bus. This was not done. It was thus stated that it was because of their negligence the gruesome tragedy took place.

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NATIONAL INSURANCE CO LTD Vs. SHIV DUTT SHARMA

Referred Judgements :-

JUDGEMENT

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