REGENT COMPUTRONICS PVT. LTD.

S.SANA ULLA Appellant

V/S

A.R.SHIVASHANKAR Respondents

Referred Judgements :-

MOHAMMED WASEEM VS. ISRAUL HAG AND ANOTHER [REFERRED TO]
NIRMAL MARIA VS. RAM SINGH AND OTHERS [REFERRED TO]
LATA WADHWA VS. STATE OF BIHAR [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. SATENDER [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. SYED IBRAHIM [REFERRED TO]
MOHAMMED SALAR VS. SYED IBRAHIM [REFERRED TO]
M LAKSHMI VS. D CHANDRAN [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LTD VS. DHANPAL SINGH PANWAR [REFERRED TO]
HARDEV SINGH VS. DHARAM SINGH [REFERRED TO]
S C MITTAL VS. RAJASTHAN STATE ROAD TRANSPORT CORPORATION [REFERRED TO]

JUDGEMENT

(1.) THIS appeal is filed by the claimants praying for enhancement of compensation awarded by the Tribunal below.

(2.) MASTER Syed Sameer Ulla, aged about 13 years, has lost his life leaving behind the claimants as his legal representatives. The Tribunal has awarded compensation of Rs. 1,51,500/- in all under various heads with 8% interest per annum.

(3.) THE Tribunal awarded compensation in accordance with the dictum laid down in the judgment of this Court in the case of Mohammed Salar and Others vs. Syed Ibrahim and Others ILR 2005 KAR 2388. In the said matter, the deceased was 7 years old and this Court proceeded to award compensation of Rs. 1,52,000/

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S SANA ULLA Vs. A R SHIVASHANKAR

Referred Judgements :-

JUDGEMENT

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