Motor Vehicles Act, 1988 – Section 170(b) – Penal Code, 1860 (IPC) – Section 279, 302 – Award of compensation
(2013) ACJ 2544 : (2014) 2 AD 266 : (2014) 117 CLT 256 : (2013) 4 RCR(Civil) 871 : (2013) 11 SCALE 112 : (2013) 10 SCC 695 SUPREME…
The negligence of the first respondent and the liability of the second respondent as the insurer are beyond dispute at the present juncture. The only arena is to figure out what should be the correct compensation awardable to the claimants – The Tribunal had awarded interest at the rate of 6% per annum from the date of the award but the High Court chose to curb it to 3% per annum.
(1999) ACJ 1299 : (1998) 9 JT 191 : (1998) 8 SCC 421 SUPREME COURT OF INDIA DR K.R. TANDON (MRS) — Appellant Vs. OM PRAKASH AND ANOTHER — Respondent…
Award of compensation – Appeal has been filed on behalf of the Karnataka State-Road Transport Corporation challenging the validity of the award given by the Motor Accidents Claims Tribunal-V, Bangalore City in a motor accident case which has been affirmed by the High Court – The respondent filed a cross-objection and sought enhancement of the amount of compensation including the rate of interest.
(1999) ACJ 1278 : (1998) 9 JT 198 : (1998) 8 SCC 424 SUPREME COURT OF INDIA KARNATAKA STATE ROAD TRANSPORT CORPORATION — Appellant Vs. R. SETHURAM AND ANOTHER…
Accident—Compensation—Multiplier—The multiplier specified in the Second Schedule should be altered only if strong circumstances exist.
2007(4) LAW HERALD (SC) 2669 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Harjit Singh Bedi Civil Appeal No. 3988…
Accident—Overloaded Bus—Compensation—Liability of insurance company limited only to number of passengers authorized to be carried.
2007(3) LAW HERALD (SC) 2588 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice A.K.Mathur The Hon’ble Mr. Justice P.K. Balasubramaniyan Civil Appeal Nos. 2422-2459 of 2001…
Motor Vehicles Act, 1988, S.166–Accident–Just Compensation- If overall award of compensation is just and fair, then, such award deserves to be upheld in claimants’ favour.
2017(1) Law Herald (P&H) 632 (SC) : 2017 LawHerald.Org 589 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice J. Chelameswar The Hon’ble Mr. Justice Abhay Manohar Sapre…
Accident—Proof of rashness and negligence on the part of the driver of the vehicle, is sine qua non for maintaining an application under Section 166 of the M.V. Act. Document—Admissibly of—Once a part of the contents of the document is admitted in evidence, the party bringing the same on record cannot be permitted to turn round and contend that the other contents contained in the rest part thereof had not been proved.
2007(3) LAW HERALD (SC) 2513 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice S.B. Sinha The Hon’ble Mr. Justice Markandey Katju Civil Appeal No. 2526 of…
Having regard to the facts and circumstances of this case, the High Court ought not to have taken a strict view of the matter because the delay was not deliberate and there was nothing on the record to show that the appellant had acquiesced in the matter
(1998) 8 SCC 698 SUPREME COURT OF INDIA MANICKRAM — Appellant Vs. BALUKHAN — Respondent ( Before : A. M. Ahmadii, C.J; Sujata V. Manohar, J; B. N. Kirpal,…
Accident–Compensation—A legal representative is one who suffers on account of death of a person due to a motor vehicle accident and need not necessarily be a wife, husband, parent and child.
2007(3) LAW HERALD (SC) 2314 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice D.K. Jain Civil Appeal No. 3216 of…
Accident–Furnishing of Copies of reports to claims tribunal and insurer—It is the statutory duty of the concerned police officers forward to Claims Tribunal having jurisdiction about the death or bodily injury any person so recorded in the police station.
2007(3) LAW HERALD (SC) 2222 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Arijit Pasayat The Hon’ble Mr. Justice P.P. Naolekar Writ Petition (Civil) 282 of…