CHAND KANWAR Vs. MANNARAM
LAWS(RAJ)-1984-9-7
HIGH COURT OF RAJASTHAN
Decided on
September 28,1984
CHAND KANWAR
Appellant
VERSUS
MANNARAM
Respondents
Referred Judgements :-
SOOD AND COMPANY V. SURJIT KAUR [REFERRED TO]HOSHIARPUR NATIONAL TRANS. V. M. A.C.T.HOSHIARPUR [REFERRED TO]
BHAGCHAND PANJU RAM V. SMT. SNEHLATA [REFERRED TO]
SUNDERSHAM PURI V. RAJASTHAN STATE ROAD TRANSPORT CORPN. [REFERRED TO]
NEW INDIA INSURANCE CO.,JAIPUR V. M/S. GOPIRAM SURESH CHAND AND JAGDISH SINGH [REFERRED TO]
NEW ASIATIC INSURANCE COMPANY LIMITED VS. PESSUMAL DHANAMAL ASWANI [REFERRED TO]
SHEIKHUPURA TRANSPORT CO LIMITED VS. NORTHERN INDIA TRANSPORT INSURANCE CO [REFERRED TO]
GUJARAT STEEL TUBES LIMITED VS. GUJARAT STEEL TUBES MAZDOOR SABHA [REFERRED TO]
BHAGWATI DEVI VS. ISH KUMAR [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. SHANTI DEVI DUTT [REFERRED TO]
DELHI TRANSPORT CORPORATION VS. PUSHPA CHOPRA [REFERRED TO]
MOHINDER KAUR VS. MANPHOOL SINGH [REFERRED TO]
AMARJIT KAUR VS. VANGUARD INSURANCE COMPANY LIMITED [REFERRED TO]
AVON DELUX TRANSPORT CO VS. SHEELATHA SELVAMANI [REFERRED TO]
KRISHNA SEHGAL VS. U P STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
SRISAILAM DEVASTANAM V. BHAVANI PRAMILAMMA [REFERRED TO]
ORIENTAL FIRE and GENERAL INSURANCE CO VS. V GANAPATHI RAMALINGAM [REFERRED TO]
National Insurance Company Ltd. VS. Pushpa Kunwar [REFERRED TO]
Cited Judgements :-
PHOOL KUMAR VS. GURDIAL SINGH [LAWS(DLH)-1998-8-75] [REFERRED]ANUPAMA VS. LAXMANRAO SAMBHAJIRAO [LAWS(MPH)-1988-2-15] [REFERRED TO]
DARSHANI DEVI VS. SHEO RAM [LAWS(RAJ)-1986-9-39] [REFERRED TO]
MUNICIPAL BOARD VS. HARILAL [LAWS(RAJ)-1987-8-78] [REFERRED TO]
MUNICIPAL BOARD MOUNT ABU VS. HARI LAL [LAWS(RAJ)-1987-8-5] [REFERRED TO]
CHANDER VS. BHAWANI SINGH [LAWS(RAJ)-1987-12-19] [REFERRED TO]
CHANDRO DEVI VS. JIT SINGH [LAWS(DLH)-1988-4-23] [REFERRED]
UNITED FIRE AND GENERAL INSURANCE COMPANY LIMITED VS. MANIBEHN WINDOWS OF GOVINDBHAI RAMJIBHAI [LAWS(GJH)-1991-2-1] [REFERRED TO]
VIRENDRA KUMAR VS. VEENA [LAWS(RAJ)-1988-1-34] [REFERRED TO]
GHHAGAN KANWAR VS. NAINU RAM [LAWS(RAJ)-1988-2-22] [REFERRED TO]
ABDUL SHAHID VS. NARAINI [LAWS(RAJ)-1988-3-26] [REFERRED TO]
IMACHAL ROAD TRANSPORT VS. ARVIND SINGH MANN [LAWS(HPH)-1991-1-6] [REFERRED TO]
UNITED INDIA INSURANCE CO. LTD. VS. LAXMI DEVI [LAWS(RAJ)-1994-5-63] [REFERRED TO]
SOHAN LAL VS. BAL SWAROOP BAL BHATNAGAR [LAWS(RAJ)-1986-7-76] [REFERRED TO]
ARVIND SINGH MANN VS. HIMACHAL ROAD TRANS. CORPN. [LAWS(HPH)-1990-1-2] [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. CHAMELI DEVI AND ORS [LAWS(P&H)-2010-5-406] [REFERRED]
JUDGEMENT
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(1.)This is a claimants' appeal against the Award passed by the Motor Accident Claims Tribunal, Alwar in case No. 54/78. The award of compensation is of Rs. 55,498.20 p. for the death of Ranchhormal, Administrative Officer in Finance Department of National Insurance Company, Jaipur.
(2.)Ranchhormal was 40 years of age and was getting Rs. 1,850/- per month as salary in addition to the benefit of provident fund, gratuity, medical aid, travelling allowance, bonus, etc. The age of retirement was 60 years. The deceased was Senior Administrative Officer and his chances for further promotion were bright in the near future.
(3.)It would be now relevant and useful to mention the facts leading to this accident. On 18th Jan., 1978, the deceased was coming to Jaipur from Delhi travelling in bus No. DLP 596 which is said to have become out of order in the way near Behror. Thus, when the said bus No. DLP 596 was standing at the one side of the road, the deceased went on the other side of the road to make water, towards rough side. After making water, while the deceased was standing, a vehicle No. RSO 2974 which was being driven rashly and negligently by Mannaram, the respondent No. 1, struck the deceased from behind and the deceased was crushed below the vehicle resulting in death of the deceased at the spot.
(2.)Ranchhormal was 40 years of age and was getting Rs. 1,850/- per month as salary in addition to the benefit of provident fund, gratuity, medical aid, travelling allowance, bonus, etc. The age of retirement was 60 years. The deceased was Senior Administrative Officer and his chances for further promotion were bright in the near future.
(3.)It would be now relevant and useful to mention the facts leading to this accident. On 18th Jan., 1978, the deceased was coming to Jaipur from Delhi travelling in bus No. DLP 596 which is said to have become out of order in the way near Behror. Thus, when the said bus No. DLP 596 was standing at the one side of the road, the deceased went on the other side of the road to make water, towards rough side. After making water, while the deceased was standing, a vehicle No. RSO 2974 which was being driven rashly and negligently by Mannaram, the respondent No. 1, struck the deceased from behind and the deceased was crushed below the vehicle resulting in death of the deceased at the spot.
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