ORIENTAL FIRE AND GENERAL Vs. BARUN KUMAR PANDEY
LAWS(PAT)-1989-2-9
HIGH COURT OF PATNA
Decided on
February 07,1989
The Oriental Fire and General Insurance Company Ltd.
Appellant
VERSUS
Barun Kumar Pandey
Respondents
Referred Judgements :-
THE NORTHERN INDIA TRANSPORTER'S INSURANCE COMPANY LIMITED V. AMRAWATI AND ANR. [REFERRED TO]PUSHPABAI PURSHOTTAM UDESHI VS. RANJIT GINNING AND PRESSING CO PRIVATE LIMITED [REFERRED TO]
BRITISH INDIAN GENERAL INSURANCE CO LIMITED BO MBAY VS. MAYA BANERJEE [REFERRED TO]
JUGAL KISHORE VS. RAI SINGH [REFERRED TO]
BOMANJI RUSTOMJI GINWALA VS. IBRAHIM VALI MASTER [REFERRED TO]
UNITED INDIA FIRE AND GENERAL INSURANCE COMPANY LIMITED VS. PALLAMPARTHY INDIRAMMA [REFERRED TO]
PIARA SINGH VS. KAUSHALYA DEVI GERA [REFERRED TO]
UNITED INDIA FIRE AND GENERAL INSURANCE CO LTD VS. MST SAYAR KANWAR [REFERRED TO]
NATIONAL INSURANCE COMPANY VS. SHANIM AHMAD [REFERRED TO]
ORIENTAL FIRE AND GENERAL INSURANCE CO VS. PANAPATI DEVI [REFERRED TO]
MAYA DEVI VS. KARTAR BUS SERVICE LTD [REFERRED TO]
SHYAM LAL VS. NEW INDIA ASSURANCE CO. LTD. [REFERRED TO]
ASSAM CORPORATION VS. BINU RANI AO AND ORS. [REFERRED TO]
MADRAS MOTOR AND GENERAL INSURANCE CO. LTD. BY ITS SUCCESSOR: THE UNITED INDIA FIRE AND GENERAL INSURANCE CO. LTD. AND OTHERS VS. V.P. BALAKRISHNAN AND OTHERS [REFERRED TO]
Cited Judgements :-
NEW INDIA ASSURANCE CO LTD VS. ZAKIR BANO SIDDIQUI [LAWS(PAT)-2000-8-8] [REFERRED TO]JUDGEMENT
S.B. Sinha, J. -
(1.)THIS appeal arises out of a judgment and award dated 12 -12 -19r/9 passed by Shri Anand Prasad Sinha, Judicial Commissioner, Chotanagpur at Ranchi in Miscellaneous Judicial Claim (Motor Claims Case) No. 122 of 1979 whereby and whereunder the said learned court awarded a compensation of Rs. 25,000 in favour of the respondents and against the appellants.
(2.)THE learned Tribunal below has also awarded interest at the rate of 6% per annum on the aforementioned amount.
The facts of the case lie in a very narrow compass.
(3.)THE applicant who was aged 50 years and used to carry the business of contract, was travelling in a Maxi -Taxi bearing registration No. B. H. V. 6696 from Jameshedpur to Ranchi. The said Maxi Taxi met with an accident by dashing against a brick wall as a result whereof the applicant was thrown out from the said vehicle and received multiple injuries.
(2.)THE learned Tribunal below has also awarded interest at the rate of 6% per annum on the aforementioned amount.
The facts of the case lie in a very narrow compass.
(3.)THE applicant who was aged 50 years and used to carry the business of contract, was travelling in a Maxi -Taxi bearing registration No. B. H. V. 6696 from Jameshedpur to Ranchi. The said Maxi Taxi met with an accident by dashing against a brick wall as a result whereof the applicant was thrown out from the said vehicle and received multiple injuries.
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