Konthoujam Kanan Singh & 4 Ors Vs Ningthoujam Shantikumar Singh & 4 Ors
.... licants/ appellants by substituted service by way of publication of notices in the newspaper. In this regard, the decision rendered in J.S. Yadav case and relied upon by Shri B.P. Sahu is relevant wherein the Hon’ble Supreme Court has held that no order can be passed behind the back of a person ...
Manipur High Court
United India Insurance Co. Ltd. Vs S. Avtar Singh
.... manner in which the document was produced and made observations in paragraph No.6 of the award. 10. Having pleaded but not proved the issue in the earlier proceedings namely that of Motor Accidents Claims Tribunal or before Commissioner Under Workmen Compensation Act, this new document which has ...
Jammu & Kashmir High Court
M/s. New India Assurance Co. Ltd. Vs Karthick
.... s seen that the Gross income of the claimant for March 2012 is higher than what he drew in July 2012, the reason being, in March 2012, the claimant Karthik was paid for Overtime and Holiday Overtime. Since, earnings by working overtime are not permanent, this Court is inclined to take only 50% of th ...
MADRAS HIGH COURT
The Branch Manager, M/s. TATA AIG General Insurance Co. Ltd. Vs Prabhu
.... of the author of the same. They have also suggested that a clause may be introduced in the Motor Vehicles Act itself so that some uniform practise is achieved. We hope the Parliament will take note of this." (emphasis supplied) 16. We feel it is possible to introduce changes in the present sch ...
MADRAS HIGH COURT
M/s. New India Assurance Co. Ltd. Vs P. Arunachalam
.... payable to a skilled worker does not commend our approval because it is most unrealistic to compare the gratuitous services of the housewife/mother with work of a skilled worker." (ii) yet another Supreme Court decision in the case of Puttamma and others v. K.L. Narayana Reddy and another (2014 ...
MADRAS HIGH COURT
Rajiv Gandhi ONGC (Con) Workers Welfare Association Vs Government of India and Others
.... and Labour has two objects in view. It seeks to ensure to the workman who have not the capacity to treat with capital on equal terms, fair returns for their labour. It also seeks to prevent disputes between employer and employees, so that production might not be adversely affected and the larger int ...
MADRAS HIGH COURT
S. Malliga Vs Chief Regional Manager Chennai LPG Regional Office Hindustan Petroleum Corporation Ltd.
.... application within the said period of three months it may entertain the application within a further period of thirty days, but not thereafter. 4. On receipt of an application under sub-section (1), the Court may, where it is appropriate and it is so requested by a party, adjourn the proceedings ...
MADRAS HIGH COURT
United India Insurance Co. Ltd. Vs SBK Shipping Private Ltd.
.... ccurs there will often be a series of events leading up to the incident and so it is sometimes difficult to determine the nearest or proximate cause. The important point to note is that the proximate cause is the nearest cause and not a remote cause. 10. If the earthquake occurs in the ocean, it ...
MADRAS HIGH COURT
R. Pandiammal Vs A. Sheik Jaffar
.... prolonged treatment, the injured is not in a position to do her normal avocation and day to day affairs owing to the physical disabilities. Therefore, the Tribunal is erred in not awarding any sum towards future medical treatment. That apart, according to him, when the Doctor has assessed the disabi ...
MADRAS HIGH COURT
The Managing Director Tamil Nadu State Transport Corporation Kumbakonam Limited Vs M. Kanakasubramanian
.... ore this Court by filing this appeal. 8. Learned counsel appearing for the appellant-Transport Corporation submitted that the injured claimant is still continuing his work and hence, the Tribunal is error in awarding compensation towards loss of future earning capacity by adopting multiplier metho ...
MADRAS HIGH COURT
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