REGENT COMPUTRONICS PVT. LTD.

RAJ BALA Appellant

V/S

Rakeja Begam Respondents

Referred Judgements :-

M A MURTHY VS. STATE OF KARNATAKA [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
RAJESH VS. RAJBIR SINGH [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
MAGMA GENERAL INSURANCE CO LTD VS. NANU RAM ALIAS CHUHRU RAM & ORS [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED VS. SATINDER KAUR [REFERRED TO]
SHAHAJAHAN VS. SHRIRAM GENERAL INS. CO. LTD. [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This instant Appeal arises out of the final judgment and order dtd. 24/8/2017 in F.A.O. No.5948 of 2013 passed by the Punjab and Haryana High Court at Chandigarh. The Appellants- claimants who are respectively the wife and children of the victim of a motor vehicle accident are dissatisfied with and aggrieved by the said judgment and order and they filed this Appeal seeking enhancement of the quantum of compensation.

(3.) The brief facts necessary for the disposal of this Appeal are as follows: -

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RAJ BALA Vs. RAKEJA BEGAM

Referred Judgements :-

JUDGEMENT

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