REGENT COMPUTRONICS PVT. LTD.

NADEEM PASHA Appellant

V/S

P.C.CHANDRASHEKAR 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]
BASAVARAJ VS. SHEKHAR [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.) THE appellant is aggrieved by the insufficiency of compen sation as against the claim of Rs. 2,40,000 in respect of the injuries sustained in the accident on 8. 5. 1989 at about 1. 30 p. m. between a lorry bearing No. MYA 7173 and cycle. The injuries sustained by the petitioner are as follows:

(2.) HEARD the appellant. Service on the respondent No. 1 held to be sufficient.

(3.) AFTER hearing the counsel for the appellant, by consent, the MFA itself is taken up for final disposal.

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NADEEM PASHA Vs. P C CHANDRASHEKAR

Referred Judgements :-

JUDGEMENT

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