NEW INDIA ASSURANCE CO ALWAR Vs. RAM DAYAL
LAWS(RAJ)-1984-9-8
HIGH COURT OF RAJASTHAN (FROM: JAIPUR)
Decided on
September 03,1984
NEW INDIA ASSURANCE CO., ALWAR
Appellant
VERSUS
RAM DAYAL
Respondents
Referred Judgements :-
TEHMINA P.JASAWALLA V. MAHADEO SITARAM GHADI [REFERRED TO]ZABAR SINGH V. PIRTHI CHAND [REFERRED TO]
UNITED INDIA FIRE AND GENERAL INSURANCE COMPANY V. BAL KRISHNA [REFERRED TO]
GOVERNMENT OF INDIA V. JEEVARAJA ALVA [REFERRED TO]
HAZARILAL V. DHARAM PAL SINGH [REFERRED TO]
GOBALD MOTOR SERVICE LIMITED VS. R M K VELUSWAMI [REFERRED TO]
C K SUBRAMANIA IYER VS. T KUNHIKUTTAN NAIR [REFERRED TO]
CHAMELI WATI VS. DELHI MUNICIPAL CORPORATION [REFERRED TO]
MANGALDAS MOHANLAL PATEL VS. UNION OF INDIA [REFERRED TO]
VASAVA CHATURBHAI JIVANBHAI VS. PATEL DAHYABHAI LALLUBHAI [REFERRED TO]
RAMESH CHANDRA VS. MADHYA PRADESH STATE ROAD TRANSPORT CORPORATIONBHOPAL [REFERRED TO]
AUTOMOBILES TRANSPORT RAJASTHAN PVT VS. DEWALAL [REFERRED TO]
MOHD. MUZZAFAR AND ANR. VS. MOHD. SULTAN SHEIKH AND ORS. [REFERRED TO]
INDIAN MERCANTILE INSURANCE COMPANY LTD. VS. MEHNGA SINGH [REFERRED TO]
G. PARVATHI AMMAL VS. PALLAVAN TRANSPORT CORPORATION LTD. [REFERRED TO]
Cited Judgements :-
HYMAVATHI A VS. N SRIKRISHNAMURTHY [LAWS(APH)-1998-1-15] [REFERRED TO]SAHI RAM VS. STATE OF HARYANA [LAWS(P&H)-1988-9-7] [REFERRED TO]
NATHU SINGH VERMA VS. BEHARI DASS [LAWS(RAJ)-1992-2-59] [REFERRED TO]
SHANKAR LAL VS. YASEEN ALI [LAWS(RAJ)-1996-5-16] [REFERRED TO]
JUDGEMENT
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(1.)This appeal has been filed by the New India Assurance Company, Branch Office, Alwar, the insurer and Madan Lal Saini, the owner of the vehicle, truck No. RJA 5088 involved in an accident which took place on 9th March, 1979 near Station Road, Alwar, by which Dhanniram, the deceased, aged 18 years, was knocked down. Nasru Khan, the respondent No. 3, was the driver of the truck. Dhanniram died on account of the injuries sustained during the accident and the Tribunal has found that the driver was driving the truck rashly and negligently, on account of which the accident took place.
(2.)Before the Tribunal, after the evidence was recorded, the Tribunal awarded an amount of Rs. 21,000/- to the claimants, namely, Ramdayal father and Smt. Umrawati, mother of Dhanniram deceased.
(3.)Before this Court, in this appeal, cross-objection has also been filed by the father and mother of the deceased who are aggrieved by the compensation awarded in their favour as according to them, it is grossly inadequate.
(2.)Before the Tribunal, after the evidence was recorded, the Tribunal awarded an amount of Rs. 21,000/- to the claimants, namely, Ramdayal father and Smt. Umrawati, mother of Dhanniram deceased.
(3.)Before this Court, in this appeal, cross-objection has also been filed by the father and mother of the deceased who are aggrieved by the compensation awarded in their favour as according to them, it is grossly inadequate.
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