NEW INDIA ASSURANCE COMPANY LIMITED Vs. ANANDA MOYEE DIKPATI
LAWS(CAL)-2003-8-56
HIGH COURT OF CALCUTTA
Decided on
August 29,2003
NEW INDIA ASSURANCE CO. LTD.
Appellant
VERSUS
ANANDA MOYEE DIKPATI
Respondents
Referred Judgements :-
MINU B MEHTA VS. BALKRISHNA RAMCHANDRA NAYAN [REFERRED TO]NATIONAL INSURANCE CO LIMITED NEW DELHI VS. JUGAL KISHORE [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. SUNITA RATHI [REFERRED TO]
ORIENTAL FIRE AND GENERAL INSURANCE CO LTD VS. SHAKUNTALA DEVI [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. ODETI MALLU BAI [REFERRED TO]
HEMLATA SAHU VS. RAMADHAR [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. RAJENDRA SINGH [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. SIDDANNA NIMBANNA JAWALI [REFERRED TO]
New India Assurance Co LTD VS. Krishna Khatua [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. SASILATHA [REFERRED TO]
OM PARKASH VS. RAJBIRI [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. DARSHAN KAUR [REFERRED TO]
Cited Judgements :-
NEW INDIA ASSURANCE CO LTD VS. SRIKANTA TEWARI [LAWS(CAL)-2005-5-60] [DISTINGUISHED]JUDGEMENT
S.P.Talukdar, J. -
(1.)The present appealis directed against the judgment and award passed on 23.6.1998 by learned Special Court-cum-M.A.C. Tribunal, Burdwan, in M.A.C.C. No. 24/205 of 1998.827
(2.)The relevant facts of the petitioners case may briefly be stated as follows: One Satyaprasanna Dikpati, employee of Burdwan University, since deceased, while returning home on his scooter along G.T. Road on 1.5.1996 was knocked down by a bus No. WMH 59 at about 9 a.m. at Badamtala. As a result, he suffered instant death. He had an income of Rs. 6,400 per month as his salary. As a result of such accidental death, the petitioners who are his family members were put into terrible financial hardship. Such an accident took place due to rash and negligent driving of the said bus bearing No. WMH 59.
(3.)National Insurance Co. Ltd., as the insurer of the said bus, contested the case by filing written statement wherein all the material allegations made by petitioners had been denied. The said company further stated that the claim of the petitioners was excessive.
;
(2.)The relevant facts of the petitioners case may briefly be stated as follows: One Satyaprasanna Dikpati, employee of Burdwan University, since deceased, while returning home on his scooter along G.T. Road on 1.5.1996 was knocked down by a bus No. WMH 59 at about 9 a.m. at Badamtala. As a result, he suffered instant death. He had an income of Rs. 6,400 per month as his salary. As a result of such accidental death, the petitioners who are his family members were put into terrible financial hardship. Such an accident took place due to rash and negligent driving of the said bus bearing No. WMH 59.
(3.)National Insurance Co. Ltd., as the insurer of the said bus, contested the case by filing written statement wherein all the material allegations made by petitioners had been denied. The said company further stated that the claim of the petitioners was excessive.
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