REGENT COMPUTRONICS PVT. LTD.

RADHAKRISHNA Appellant

V/S

GOKUL Respondents

Referred Judgements :-

GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. TRILOKCHANDRA [REFERRED TO]
LATA WADHWA VS. STATE OF BIHAR [REFERRED TO]
M S GREWAL VS. DEEP CHAND SOOD [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
ARVIND KUMAR MISHRA VS. NEW INDIA ASSURANCE CO LTD [REFERRED TO]
CHAIRMAN ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION HYDERABAD VS. SHAFIYA KHATOON [REFERRED TO]
BHAGWANDAS VS. MOHAMMAD ARIF [REFERRED TO]
ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION VS. RAMANAIAH [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Feeling dissatisfied with the meagre enhancement of Rs.8,000 granted by the Division Bench of the Madhya Pradesh High Court in the amount of compensation determined by Additional Motor Accident Claims Tribunal, Barwaha (West), Nimar (for short, 'the Tribunal'), the appellants have filed this appeal.

(3.) Nilesh (son of the appellants) was killed in a road accident, which occurred on 20.1.2003, when the motorcycle on which he was going along with his friend Rohit was hit by the truck belonging to respondent No.1.

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RADHAKRISHNA Vs. GOKUL

Referred Judgements :-

JUDGEMENT

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