SAFFIA BEE Vs. B SATHAR
LAWS(MAD)-1999-7-10
HIGH COURT OF MADRAS
Decided on
July 21,1999
SAFFIA BEE
Appellant
VERSUS
B.SATHAR
Respondents
Referred Judgements :-
SATNAM V. SURINDER KAUR [REFERRED TO]CHOLAN ROADWAYS CORPN. LTD. V. UDAYAN [REFERRED TO]
M. D. DHEERAN CHINNAMALAI TRANS. CORPN. V. PURATCHI VEERAN [REFERRED TO]
SHAH BHOJRAJ KUVERJI OIL MILLS AND GINNING FACTORY VS. SUBHASH CHANDRA YOGRAJ SINHA [REFERRED TO]
MOTOR OWNERS INSURANCE COMPANY LIMITED VS. JADAVJI KESHAVJI MODI [REFERRED TO]
SKANDIA INSURANCE COMPANY LIMITED VS. KOKILABEN CHANDRAVADAN [REFERRED TO]
MITHILESH KUMARI VS. PREM BEHARI KHARE [REFERRED TO]
R L GUPTA VS. JUPITOR GENERAL INSURANCE COMPANY [REFERRED TO]
P MAHENDRAN MALTEESH Y ANNIGERI VS. STATE OF KARNATAKA [REFERRED TO]
CHARAN LAL SAHU RAKESH SHROUTI RAJKUMAR KESWANI NASRIN BI VS. UNION OF INDIA [REFERRED TO]
SHIVAJI DAYANU PATIL VS. VATSCHALA UTTAM MORE [REFERRED TO]
MURLIDHAR DAYANDEO KESEKAR VS. VISHWANATH PANDU BARDE [REFERRED TO]
K NANDAKUMAR VS. MANAGING DIRECTOR THANTHAL PERIYAR TRANSPORT CORPORATION [REFERRED TO]
RAMESHSINGH VS. CINTA DEVI [REFERRED TO]
SHASHIKALABAI VS. STATE OF MAHARASHTRA [REFERRED TO]
RAM MANI GUPTA VS. MOHAMMAD IBRAHIM [REFERRED TO]
ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION VS. AZIZUNNISA BEGUM [REFERRED TO]
KARURAM VS. OMPRAKASH [REFERRED TO]
INDRAMAL MUKHRIYA VS. G M MADHYA PRADESH STATE ROAD TRANS CORPN [REFERRED TO]
BHAGWAN DAS VS. NATIONAL INSURANCE COMPANY LTD [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. NAFIS BEGAM [REFERRED TO]
GOVIND DAS VS. YAQUB KHAN [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. ANJALI MALLICK [REFERRED TO]
A VILASINI VS. K S R T C [REFERRED TO]
ALI VS. MADHAVAN [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. PADMAVATHY [REFERRED TO]
FATHIMA VS. SATHISH [REFERRED TO]
NEELI VS. PADMANABHA PILLAI [REFERRED TO]
ORIENTAL INSURANCE CO. LTD. V. MURUGAN [REFERRED TO]
ORIENTAL F and G INSURANCE CO LTD VS. SHANTABAI S DHUME [REFERRED TO]
MOSMI VS. RAM KUMAR [REFERRED TO]
MANO DEVI VS. CHANDER SINGH [REFERRED TO]
YASHODA KUMARI VS. RAJASTHAN STATE ROAD TRANSPORT [REFERRED TO]
RAWAT SINGH VS. SUBE SINGH [REFERRED TO]
SURINDER KAUR VS. LAKHBIR SINGH [REFERRED TO]
SUMITRA DEVI VS. DANESH KUMAR [REFERRED TO]
AMBA LAL VS. UNION OF INDIA [REFERRED TO]
KANHAIYA LAL VS. KAILASHI DEVI [REFERRED TO]
NEW INDIA ASSURANCE CO. LTD VS. RAMESH KALITA [REFERRED TO]
ORIENTAL INSURANCE CO. LTD. VS. KHEM CHAND [REFERRED TO]
MADHYA PRADESH STATE ROAD TRANS. CORPN VS. SUKHIYA BAI [REFERRED TO]
Cited Judgements :-
NEW INDIA ASSURANCE CO LTD VS. R VANAJA [LAWS(MAD)-2008-8-370] [REFERRED TO]DIVISIONAL MANAGER VS. A.C.JAGADEESANN [LAWS(MAD)-2022-3-36] [REFERRED TO]
JUDGEMENT
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(1.)The appellants herein are the claimants. They are the widow and children of the deceased-Mohamed Rasul.
(2.)The deceased was working as Sub-Inspector of Police in District Crime Branch at Cuddalore. On 19-8-1984, at about 3.30 p.m. he was riding on the motor-cycle bearing registration No. MSQ 8509 and proceeding towards Panruti. All of a sudden, when he was nearing the Naththamedu Main Road, another motor-cycle bearing registration No. MSR 6754, driven by one Thandavamurti, third respondent herein, came in a rash and negligent manner and suddenly, took a right turn for crossing towards Naththamedu Road, even without giving any signal. Due to this, both the vehicles got collided with each other. The deceased and the motor-cycle were thrown out. He sustained a serious head injury and died after an hour. The said Thandavamurti, driver of the another motor-cycle also sustained injuries. PW 4, Hanifa was the pillion rider in the vehicle driven by the deceased-Mohmad Rasul. The motor-cycle which was driven by the deceased belonged to one Sathar, who is the first respondent herein. The motor-cycle which was driven by the said Thandavamurti, the third respondent herein, belonged to Umapathi, the fourth respondent herein.
(3.)Thandavamurti, for the injuries sustained by him in the accident, filed a petition in O.P. No. 179 of 1985 claiming compensation of Rs. 80,000/-. The appellants-claimants, legal representatives of the deceased-Rasul, filed a petition in O.P. No. 543 of 1985 claiming Rs. 3,00,000/- as compensation for the death of the deceased, due to the accident.
(2.)The deceased was working as Sub-Inspector of Police in District Crime Branch at Cuddalore. On 19-8-1984, at about 3.30 p.m. he was riding on the motor-cycle bearing registration No. MSQ 8509 and proceeding towards Panruti. All of a sudden, when he was nearing the Naththamedu Main Road, another motor-cycle bearing registration No. MSR 6754, driven by one Thandavamurti, third respondent herein, came in a rash and negligent manner and suddenly, took a right turn for crossing towards Naththamedu Road, even without giving any signal. Due to this, both the vehicles got collided with each other. The deceased and the motor-cycle were thrown out. He sustained a serious head injury and died after an hour. The said Thandavamurti, driver of the another motor-cycle also sustained injuries. PW 4, Hanifa was the pillion rider in the vehicle driven by the deceased-Mohmad Rasul. The motor-cycle which was driven by the deceased belonged to one Sathar, who is the first respondent herein. The motor-cycle which was driven by the said Thandavamurti, the third respondent herein, belonged to Umapathi, the fourth respondent herein.
(3.)Thandavamurti, for the injuries sustained by him in the accident, filed a petition in O.P. No. 179 of 1985 claiming compensation of Rs. 80,000/-. The appellants-claimants, legal representatives of the deceased-Rasul, filed a petition in O.P. No. 543 of 1985 claiming Rs. 3,00,000/- as compensation for the death of the deceased, due to the accident.
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