REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE CO. LTD. Appellant

V/S

MASTAN Respondents

Referred Judgements :-

P.R.DESHPANDE VS. MARUTI BALARAM HAIBATTI [REFERRED TO]
NAGUBAI AMMAL VS. B SNAMA RAO [REFERRED TO]
C BEEPATHLIMA VS. VELASURI SHANKARANARAYANA KADAMBOLITHAYA [REFERRED TO]
PRASHANT RAMACHANDRA DESHPANDE VS. MARUTI BALARAM HAIBATTI [REFERRED TO]
VED PRAKASH GARG VS. PREMI DEVI [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED VS. BHUSHAN SACHDEVA [REFERRED TO]
NATIONAL INSURANCE CORPORATION LIMITED CHANDIGARH VS. NICOLLETTA ROHTAGI [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. BALJIT KAUR [REFERRED TO]
DEVA SAHAYAM VS. P SAVITHRAMMA [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Whether an insurer, while defending an action initiated under the Workmen's compensation Act, 1923, (for short, '1923 Act') is precluded from raising any defence as envisaged in under sub-section (2) of Section 149 of the Motor Vehicles Act, 1988, (for short, 'the 1988 Act') is the question involved in these appeals.

(3.) We will notice the fact of the matter from the civil appeal arising out of special leave petition (civil) no. 26615 of 2004.

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NATIONAL INSURANCE CO LTD Vs. MASTAN

Referred Judgements :-

JUDGEMENT

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