Supreme Court of India Judgements

46400 Judgements hosted as on 14/04/2024 - Search (FREE), Subscribe, Read & Download

Category: Accident

Accident

Motor Accident Claim – Enhancment of Compensation -The court found errors in the tribunal’s assessment of disability and income, leading to an increase in compensation for loss of future income and other damages – The court relied on precedents that emphasize the importance of adequate compensation for physical and emotional suffering caused by accidents – The appeal was allowed, enhancing the total compensation to Rs.2,42,120/- with directions for the insurance company to pay the balance amount with interest.

Apr 14, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH AABID KHAN — Appellant Vs. DINESH AND OTHERS — Respondent ( Before : Sanjay Karol and Aravind Kumar, JJ. ) Civil Appeal No….of 2024…

Accident

Motor Accident Claims – The Supreme Court re-assessed the income of the deceased at Rs. 35,000/- per month and awarded a total compensation of Rs. 38,81,500/- with interest @8% per annum to the appellants – The Supreme Court modified the judgment of the High Court and restored that of the Tribunal partially.

Mar 9, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH VETHAMBAL AND OTHERS — Appellant Vs. THE ORIENTAL INSURANCE COMPANY AND OTHERS — Respondent ( Before : C.T. Ravikumar and Rajesh Bindal, JJ. )…

Accident

Whether a person holding a driving licence in respect of a “light motor vehicle” could on the strength of the licence be entitled to drive a “transport vehicle of light motor vehicle class” having unladen weight not exceeding 7500 kgs – Any change in the position of law as expressed in Mukund Dewangan v. Oriental Insurance Company Limited, (2017) 14 SCC 663 would undoubtedly have an impact on persons who have obtained insurance relying on the law declared by this Court and who may be driving commercial vehicles with LMV licences – A large number of persons would be dependent on the sector for earning their livelihood HELD entire matter is evaluated by the Government before this Court embarks upon the interpretative exercise. Two months time granted

Sep 28, 2023 sclaw

SUPREME COURT OF INDIA FULL BENCH M/S BAJAJ ALLIANCE GENERAL INSURANCE COMPANY LIMITED — Appellant Vs. RAMBHA DEVI AND OTHERS — Respondent ( Before : Dr Dhananjaya Y Chandrachud, CJI.,…

Accident

Tribunal and the High Court fell in error in construing the income of the claimant at Rs. 3,000/- p.m. instead of Rs. 8,000/- p.m. – In the light of the compensation awarded towards ‘Loss of Future Income’ the sum of Rs. 60,000/- awarded by the Tribunal under the head ‘Permanent Disability’ and ‘Loss of Amenities in Future Life’ would not arise – Compensation enhanced to Rs. 15,94,812 – Appeal allowed.

Jul 19, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SRI LAKSHMANA GOWDA B.N. — Appellant Vs. THE ORIENTAL INSURANCE CO. LTD. CO. LTD. AND ANOTHER — Respondent ( Before : Surya Kant and…

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Arbitration Constitution

Arbitration and Conciliation Act 1996 – Sections 34 and 37 – Curative petition – The Court found that the arbitral tribunal’s decision was not perverse or irrational and that the CMRS certificate did not conclusively prove that defects were cured within the cure period – The Court emphasized the tribunal’s domain to interpret the contract and the limited scope of judicial interference in arbitral awards – The Supreme Court concluded that the curative petition was maintainable and that there was no miscarriage of justice in restoring the arbitral award.

Apr 14, 2024 sclaw
Acquittal

Penal Code, 1860 (IPC) – Section 302, read with 34 – Murder – The Supreme Court found that the High Court did not properly address whether the Trial Court’s acquittal was a plausible conclusion from the evidence – The Supreme Court emphasized that the burden of proof lies with the prosecution and that the accused do not have to prove their innocence unless there is a statutory reverse onus – The Supreme Court concluded that the evidence did not warrant overturning the acquittal, as the Trial Court’s view was possible and not perverse.

Apr 14, 2024 sclaw
I P C

Penal Code, 1860 (IPC) – Section 302 – Murder – Dispute over a blocked pathway – The Court found no evidence of provocation by the deceased that would justify the appellants’ brutal attack, nor any exercise of the right to private defence – The Court applied principles from previous judgments to determine the lack of private defence and the presence of intention to cause harm – The Supreme Court concluded that the appellants’ actions were not in self-defence and that their intention was to inflict harm, affirming the lower courts’ decisions.

Apr 14, 2024 sclaw
Consumer

Consumer Law – Insurance Act, 1938 – Section 45 – Policy not to be called in question on ground of mis-statement after two years – The Court found no suppression of material facts and criticized the NCDRC for not requiring proper evidence from the respondent – The judgment discusses the principles of ‘uberrimae fidei’ (utmost good faith) and the burden of proof in insurance contracts – The Court concluded that the insurance company failed to prove the alleged suppression of facts, thus the repudiation was unjustified.

Apr 14, 2024 sclaw