Accident Archives - Page 20 of 26 - Supreme Court of India Judgements

October 5, 2026 1:54 am

V IMP ::: Accident —Railways—Interest on compensation can be paid from date of accident—Rate of interest to be as per motor accident claims and payable uniformly irrespective of stages of claim petition. Accident—Railways—Compensation and Interest thereon is payable on the same pattern as in motor accident claim cases. Accident—Railways—Death or injury at the time of boarding a train-Plea of negligence of victim is not maintainable. Accident—Railways—Mere absence of ticket would not negate the claim of being a bonafide passenger.

Jul 26, 2018 sclaw

(2018) 2 ACC 591 : (2018) AIR(SC) 2362 : (2018) 2 LawHerald(SC) 515 : (2018) 7 SCALE 274 SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA — Appellant Vs. RINA DEVI — Respondent…

Accident

Motor Vehicles Act, 1988, S.166–Accident–License-Period of Validity- -Mere entry in dispatch register of registering authority could not be taken as gospel truth as the period of validity of license.

Jul 23, 2018 sclaw

SUPREME COURT OF INDIA DIVISION BENCH COMPAQ INTERNATIONAL — Appellant Vs. BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD. — Respondent ( Before : J. Chelameswar and Sanjay Kishan Kaul, JJ. ) Civil…

Accident

Accident—Negligence—Merely on the basis of the spot as per site map where the vehicle was found lying after the accident, it cannot be assumed that the appellant was driving the vehicle on the wrong side on the road at the relevant time Accident—Claim Petition—Non-examination of witness perse cannot be treated as fatal to the claim Accident—Claim Petition—Even when the accused were to be acquitted in the criminal case, the same may be no effect on the assessment of the liability to pay in claim before the tribunal

Jul 23, 2018 sclaw

(2018) 2 ACC 118 : (2018) AIR(SC) 1900 : (2018) DNJ 478 : (2018) 4 JT 114 : (2018) 5 SCALE 363 SUPREME COURT OF INDIA DIVISION BENCH MANGLA RAM — Appellant…

Accident

Accident—Appeal—Conclusion by Tribunal was a possible view, which could not have been disturbed by the High Court in the appeal in a casual manner

Jul 21, 2018 sclaw

(2018) AIR(SCW) 1640 : (2018) AIR(SC) 1640 : (2018) DNJ 442 : (2018) 3 JT 584 : (2018) 2 RCR(Civil) 736 : (2018) 5 SCALE 192: 2018(2) Law Herald (SC)…

Accident

Accident—License-Driver was holding license for LMV—No separate endorsement on licence is required to drive a transport vehicle of light motor vehicle class.

Jul 9, 2018 sclaw

(2018) 1 ACC 875 : (2018) 3 JT 111 : (2018) 2 RCR(Civil) 358 : (2018) 3 Scale 609 SUPREME COURT OF INDIA FULL BENCH JAGDISH KUMAR SOOD — Appellant Vs. UNITED INDIA…

Accident

Accident—Disability @ 50% in right arm—Injured was 22 years of age, working in Merchant Navy—Compensation enhanced from Rs. 8.80 lacs to Rs. 22 lacs along with 8% interest from date of filing.

Jul 6, 2018 sclaw

(2017) 4 ACC 673 : (2018) ACJ 547 : (2017) 180 AIC 20 : (2017) AllSCR 2363 : (2017) 125 ALR 853 : (2017) DNJ 1062 : (2018) 1…

Accident

Future Prospects- Deceased aged 20 years was working as contract worker in a private company—Appellants are entitled to addition of future prospects @ 40% of the established income of deceased—Compensation enhanced accordingly

Jun 7, 2018 sclaw

(2018) 1 ACC 565 : (2018) AIR(SCW) 816 : (2018) AIR(SC) 816 : (2018) 2 JT 225 : (2018) 1 LawHerald(SC) 353 : (2018) 2 RCR(Civil) 31 : (2018) 2 Scale 389 : (2018)…

Accident

Accident—Multiplier—It should depend on the age of deceased and not on the age of dependants.

Jun 7, 2018 sclaw

(2018) 1 ACC 571 : (2018) AIR(SCW) 1195 : (2018) AIR(SC) 1195 : (2018) 2 JT 204 : (2018) 1 LAR 258 : (2018) 1 LawHerald 567 : (2018) 1 LawHerald(SC) 350 : (2018)…

Accident

A car came from behind and dashed into tanker as driver was not able to see the tanker due to flash of lights from vehicles coming from opposite direction—Held; Sole negligence is attributable to driver of tanker–Order of High Court terming it as contributory negligence set aside;

Jun 7, 2018 sclaw

(2018) 1 ACC 655 : (2018) AIR(SCW) 1143 : (2018) AIR(SC) 1143 : (2018) 2 JT 206 : (2018) 1 LawHerald 562 : (2018) 1 LawHerald(SC) 343 : (2018) 2 Scale 393 : (2018)…

Accident

Accident—Registered owner who transfer the vehicle to another but continues to be the registered owner in the records of registering authority; would not stand absolve of its liability to pay compensation arising out of accident.

Jun 7, 2018 sclaw

(2018) 1 ACC 549 : (2018) ACJ 677 : (2018) AIR(SCW) 983 : (2018) AIR(SC) 983 : (2018) 2 JT 136 : (2018) 1 KerLJ 827 : (2018) 1 LawHerald…

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Bhartiya Nagrik Suraksha Sanhita

Motor Vehicles Act, 1988, S.166–Accident–License-Period of Validity- -Mere entry in dispatch register of registering authority could not be taken as gospel truth as the period of validity of license.

Accident—Appeal—Conclusion by Tribunal was a possible view, which could not have been disturbed by the High Court in the appeal in a casual manner

Accident—License-Driver was holding license for LMV—No separate endorsement on licence is required to drive a transport vehicle of light motor vehicle class.

Accident—Disability @ 50% in right arm—Injured was 22 years of age, working in Merchant Navy—Compensation enhanced from Rs. 8.80 lacs to Rs. 22 lacs along with 8% interest from date of filing.

Future Prospects- Deceased aged 20 years was working as contract worker in a private company—Appellants are entitled to addition of future prospects @ 40% of the established income of deceased—Compensation enhanced accordingly

Accident—Multiplier—It should depend on the age of deceased and not on the age of dependants.

A car came from behind and dashed into tanker as driver was not able to see the tanker due to flash of lights from vehicles coming from opposite direction—Held; Sole negligence is attributable to driver of tanker–Order of High Court terming it as contributory negligence set aside;

Accident—Registered owner who transfer the vehicle to another but continues to be the registered owner in the records of registering authority; would not stand absolve of its liability to pay compensation arising out of accident.

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Supreme Court of India Judgements

Category: Accident

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