REGENT COMPUTRONICS PVT. LTD.

RAJ KUMAR DAS Appellant

V/S

NATIONAL INSURANCE CO. LTD. Respondents

Referred Judgements :-

U P STATE ROAD TRANSPORT CORPORATION VS. TRILOKCHANDRA [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
RAVI VS. BADRINARAYAN [REFERRED TO]
DULCINA FERNANDES VS. JOAQUIM XAVIER CRUZ [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
SUNITA AND OTHERS VS. RAJASTHAN STATE ROAD TRANSPORT CORPORATION AND ANOTHER [REFERRED TO]
MATHEW ALEXANDER VS. MOHAMMED SHAFI [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises out of the final judgment and order passed by the High Court at Calcutta dtd. 27/9/2022, whereby the High Court affirmed the dismissal of claim petition filed by the original claimant, the injured, under Sec. 163A of Motor Vehicles Act, 1988 [Hereinafter referred to as " the Act"] seeking compensation for injuries resulting in permanent disability allegedly sustained in an accident dtd. 21/5/2004.

(3.) The facts giving rise to the present appeal are as follows:

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RAJ KUMAR DAS Vs. NATIONAL INSURANCE CO. LTD.

Referred Judgements :-

JUDGEMENT

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