JUDGMENT
OF DELHI HIGH COURT ON
MOTOR
ACCIDENT CLAIMS
VOLUME
– I
I N D E X
|
Sl. No. |
Remarks |
|
A |
|
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1. |
Enforcement of Sections 158(6) and
166(4) of the Motor Vehicles Act - orders dated 21.4.2009 18.5.2009, 28.5.2009, 8.6.2009, 20.7.2009 and 5.11.2009 in FAO
No.842/2003. |
|
2. 2A. |
Special Scheme for Settlement of
Motor Accident Claim Cases within 120 days along with Claims Tribunal Agreed
Procedure approved by Delhi High Court - Orders dated 16.12.2009 and 21.12.2009 in FAO
No.842/2003. Scheme for cashless treatment of
injured of road accidents -
Orders dated 15.1.2010 and 15.02.2010 in FAO No.842/2003. |
|
3. |
Suggestions of Delhi High Court for
amendment of the Motor Vehicles Act - Order dated 25.9.2009 in FAO No.842/2003. |
|
4. |
Suggestions of Delhi High Court for
amendment of the Motor Vehicles Act - Judgment dated 18.11.2009 in MAC.APP.287/2009. |
|
5. |
Action against holders/forgers of
fake driving licences -
Judgments dated 3.12.2009 and 23.12.2009 in
MAC.APP.236/2009. |
|
6. 6A. 6B. 6C. 6D. |
Protection of award amount - Order dated 21.4.2009 in
MAC.A.130/2009. Order dated 29.5.2009 in MAC.APP.157/2009. Order dated 13.1.2010 in MAC.APP.682/2005. Order dated 20.1.2010 in MAC.APP.135/2008. Order dated 22.2.2010 in MAC.APP.560/2007. |
|
7. |
Delhi Motor Accident Claims Tribunal
Rules, 2008 - Order dated 22.6.2009 in
FAO.492/1999. |
|
8. |
Scope of Sections 165 of the Indian
Evidence Act & Sections 168 and 169 of the Motor Vehicles Act - Order dated 22.5.2009 in
FAO.884/2003. |
|
9. |
Enforcement of Section 196 of the
Motor Vehicles Act -
Orders dated 19.8.2009 and 30.11.2009 in MAC.347/2009. |
|
10. |
Applicability of doctrine of
Sovereign Immunity to motor accident claims - Judgment
dated 12.11.2009 in
MAC.APP.284/2008. |
|
11. |
Liability of Insurance Company in
respect of a pillion rider on a two-wheeler and occupants in a private car
under comprehensive/package policy - Judgment dated 9.12.2009 in MAC.APP.176/2009. |
|
12. |
Right of legal representatives of the
injured to claim compensation after the death of the injured - Order dated 4.11.2009 in
MAC.APP.432/2009. |
|
13. |
Scope of Section 167 of the Indian
Evidence Act - Judgment
dated 21.5.2009 in
MAC.APP.158/2007. |
14. |
Steps to curb delay and repeated
adjournments for service of respondents - Order dated 26.8.2009 in MAC.APP.405/2009. |
|
15. |
Computation of compensation in death
cases – Judgment dated 11.01.2010 in
MAC.APP.No.475/2008 |
|
16. |
Computation of compensation for death
of a child - Judgment dated 14.7.2009 in MAC.
APP.13/2007. |
|
17. |
Computation of compensation in the
case permanent disability -
Judgment dated 10.6.2009 in FAO.486/2000. |
|
18. |
Computation of compensation in the
case permanent disability -
Judgment dated 31st
March, 2009 in MAC.APP.76/2005. |
|
19. |
Frivolous defence raised by Insurance
Company - Judgment dated 31.3.2009 in
MAC.APP.220/2008. |
|
20. |
Computation of compensation for death
of a house wife - Judgment
dated 9.7.2009 in
MAC.APP.457/2007. |
|
21. |
Computation of compensation for death
of a professional on the basis of his earning capacity - Judgment dated 13.8.2009 in
MAC.APP.237/2005. |
|
22. |
Computation of compensation in death
case - Order dated 25.2.2009 in
MAC.APP.693/2007. |
|
23 |
Deduction of TDS on the award amount - Order dated 26th March, 2009 in MAC.APP.596/2008. |
|
24. |
Computation of compensation in case
of death of a business man -
Judgment dated 31.3.2009 in FAO 116/1998. |
|
25. |
Computation of compensation in case
of death of a student pursuing professional course - Judgment dated 23.11.2009 in
MAC.APP.No.135 & 359/2008. |
|
26 |
Implementation of Order XXI Rule 1
CPC – Judgments dated 23rd
February, 2010 and 27th
January, 2010 in MAC.APP.No.422/2009 |
|
27. |
Computation of compensation in case
of death of a person whose income is not proved - Judgment dated 18.01.2010 in
MAC.APP.No.511/2009. |
|
28. |
Computation of compensation in case
of death of a non-dependent spouse - Judgment dated 15.01.2010 in MAC.APP.No.601/2007. |
|
29. |
Computation of compensation in case
of death arising out of bomb blast in a motor vehicle - Judgment dated 03.02.2010 in
MAC.APP.No.512 & 570/2006. |
|
30. |
Computation of compensation in case
of death of foetus -
Judgment dated 05.02.2010 in MAC.APP.No.602/2009. |
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31. |
Protection of award amount – Orders dated 08.03.2010 and 07.04.2010 in MAC.APP.No.293/2008. |
|
32. |
Suggestions of Delhi High Court for amendment of the Motor
Vehicles Act –
Order dated 22.03.2010 in MAC.APP.No.74/2001. |
|
33. |
Award of cost- Judgment dated 26.03.2010 in
FAO.No.365/1999 |
|
34. |
Scope of inquiry- Judgment dated 12.04.2010 in MAC.APP.No.609/2009 |
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B. |
Summary of Development of Law relating to Motor Accident Claims |