REGENT COMPUTRONICS PVT. LTD.

HARISH Appellant

V/S

K.BASHA SAB Respondents

Referred Judgements :-

KANJI V. CHOHAL SINGH [REFERRED TO]
MADHYIA V. RAMESH CHANDRA [REFERRED TO]
INDERJIT VS. MEHAR SINGH [REFERRED TO]
K SAPANA VS. B APPA RAO [REFERRED TO]
INDER LAL VS. NARENDRA KUMAR [REFERRED TO]
SATISH KUMAR VS. MURLIDHAR ISHARDAS [REFERRED TO]
ORIENTAL FIRE AND GENERAL VS. M.C. SHASHIDHARA [REFERRED TO]
P.G. HARI VS. DIRECTOR GENERAL, INDIAN COUNCIL [REFERRED TO]
LT. COL. OM ADHAR VS. BHUSHAN KUMAR [REFERRED TO]
ASSAM STATE ROAD TRANS. CORPN. VS. HALALUDDIN AHMED [REFERRED TO]

JUDGEMENT

(1.) AGGRIEVED by the inadequacy of the quantum of compensation granted by the additional district judge and motor accidents claims tribunal ii, Chitradurga in m. v. c. No. 1266 of 1990 dated 7. 6. 97, the appellant-claimant is before this court.

(2.) THE accident had occurred on 7. 8. 90 at about 5. 30 p. m. near naraganahalli siddappa's house at baramaragara village involving the lorry bearing registration No. Cag 1214 which resulted in injuries as complained of by the claimant.

(3.) THE finding of negligence against the driver of the lorry bearing No. Cag 1214 has become final inasmuch as no appeal has been preferred challenging the same by the owner.

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HARISH Vs. K BASHA SAB

Referred Judgements :-

JUDGEMENT

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