ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LTD Vs. DHIREN AHIR
LAWS(CAL)-2012-3-89
HIGH COURT OF CALCUTTA
Decided on March 30,2012

ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LTD.,SHAMA PRASAD @ NEMAI ROY @ NEMAY ROI Appellant
VERSUS
NATIONAL INSURANCE COMPANY LTD,DHIREN AHIR (BAGAL) Respondents

JUDGEMENT

- (1.) Both these appeals would involve almost an identical question as to what would be the appropriate procedure to calculate and award compensation in case the victim was a minor.
(2.) In case of Dhiren Ahir the victim died at the age of thirteen years being hit by a bamboo loaded truck bearing registration No.W.B.33/9142. Victim was thirteen years three months old at the time of accident.
(3.) In case of Shama Prasad Roy (the victim was hit by a bus bearing registration No. W.B. 39/6932. He was admitted initially at Burdwan Hospital and then removed to S.S.K.M. Hospital. The victim survived, however certified as forty per cent disabled. He was thirteen years old at the time of accident. AMBIT;


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