REGENT COMPUTRONICS PVT. LTD.

RAJ RANI Appellant

V/S

ORIENTAL INSURANCE CO. LTD Respondents

Referred Judgements :-

GENERAL MANAGER,KERALA STATE ROAD TRANSPORT CORPORATION,TRIVANDRUM V. SUSAMMA THOMAS (MRS.) AND ORS. [REFERRED TO]
USHA RAJKHOWA AND ORS. V. PARAMOUNT INDUSTRIES AND ORS. [REFERRED TO]
HARDEO KAUR VS. RAJASTHAN STATE TRANSPORT CORPORATION [REFERRED TO]
NATIONAL INSURANCE CO LIMITED VS. SWARANLATA DAS [REFERRED TO]
URMILLA PANDEY VS. KHALIL AHMAD [REFERRED TO]
SARLA DIXIT VS. BALWANT YADAV [REFERRED TO]
RENU BALA KALITA NIZITABIBI VS. DHIREN CHAKRAVARTY:DHIREN CHAKRAVARTY [REFERRED TO]
NAGAPPA VS. GURUDAYAL SINGH [REFERRED TO]
NATIONAL INSURANCE COMPANYLTD VS. INDIRA SRIVASTAVA [REFERRED TO]
PONNUMANY ALIAS KRISHNAN VS. V A MOHANAN [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) Claimants before the Motor Vehicles Accident Claims Tribunal (for short, 'the Tribunal') are before us aggrieved by and dissatisfied with a judgment and order dated 10.6.2008 passed by the High Court of Uttarakhand at Nainital in AFO No. 101 of 2006 and AFO No. 107 of 2006.

(3.) The deceased Diwan Pal Singh was driving a Maruti car bearing registration No. UHP-4787 belonging to one Gopal Sharan Paliwal from Bareilly to Haldwani. He was an Assistant Engineer working in Uttar Pradesh Avas Evam Vikas Praishad, a statutory organisation. He was accompanied by one T.K. Pandey, one of his colleagues.

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RAJ RANI Vs. ORIENTAL INSURANCW CO LTD

Referred Judgements :-

JUDGEMENT

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