Madhuben Maheshbhai Patel Vs Joseph Francis Mewan and Others
.... bhai, (supra) and have requested to hold that on the death of injured claimant during the pendency of the claimant, heir and legal representative of the deceased - injured claimant can be substituted and they can be permitted to prosecute/proceed further with the claim petition and claim petition wo ...
Gujarat High Court
Saroj Sharma Vs State of U.P.
.... ong an action might have been maintained by such person, so as such wrong shall have been committed within one year before his death and the damages when recovered shall be part of the personal estate of such person; and further, an action may be maintained against the executors or administrators ...
Allahabad High Court
Gangaram and Another Vs Mangilal Sahu and Others
.... the applicants, I find that most of the judgments relied on by the Counsel for the applicants are of the various High Courts but way back in 1987, the Apex Court had already decided the issue in the matter of Gujarat State Transport Corporation (supra). The Apex Court had held while considering the ...
Madhya Pradesh High Court (Indore Bench)
Ramesh Chand Vs Smt. Gora Bai and Others
.... ven after his death and whether the legal representatives are entitled to maintain the. claim. The question was considered by a Division Bench and it has been held by a Division Bench that after death of the claimant, legal representatives are entitled to maintain a claim for the loss caused to the ...
Madhya Pradesh High Court (Gwalior Bench)
Smt. Bhagwati Bai and Another Vs Bablu @ Mukund and Others
.... eceased can also file claim where death has resulted from the accident. Thus, in a case of personal injury not resulting in death the legal representative of such person who was injured and who dies subsequently not on account of accident but for some other reason cannot maintain an application for ...
Madhya Pradesh High Court (Gwalior Bench)
Bhagwatibai (Smt.) and Another Vs Bablu alias Mukund and Others
.... entative of the deceased can also file claim where death has resulted from the accident. Thus, in a case of personal injury not resulting in death the legal representative of such person who was injured and who died subsequently not on account of accident but for some other reason cannot maintain an ...
Madhya Pradesh High Court
New India Assurance Co. Ltd. Vs Purabi Saikia and Others
.... esentatives have rights to pursue the claims to recover the policy money. In this view of the matter as well, a legal representative of the injured have the right to continue such proceedings. (viii) The Supreme Court has held in D. Nataraja Mudaliar Vs. The State Transport Authority, Madras, ...
Gauhati High Court
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