REGENT COMPUTRONICS PVT. LTD.

SHASHIKALA Appellant

V/S

Mohammed Shafi Respondents

Referred Judgements :-

SKANDIA INSURANCE COMPANY LIMITED VS. KOKILABEN CHANDRAVADAN [REFERRED TO]
SOHAN LAL PASSI VS. P SESH REDDY [REFERRED TO]
ASHOK GANGADHAR MARATHA VS. ORIENTAL INSURANCE COMPANY LIMITED [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. SWARAN SINGH [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. PRABHU LAL [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD VS. ANNAPPA IRAPPA NESARIA [REFERRED TO]
SARDARI VS. SUSHIL KUMAR [REFERRED TO]
NEW INDIAN ASSURANCE CO LTD VS. ROSHANBEN RAHEMANSHA FAKIR [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. ANGAD KOL [REFERRED TO]
SANTOSH DEVI VS. NATIONAL INSURANCE CO LTD [REFERRED TO]
BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD VS. N M RAJAPRAKASH [REFERRED TO]
VISHWANATH SHETTY VS. VINCENT PINTO [REFERRED TO]
S. IYYAPAN VS. UNITED INDIA INSURANCE COMPANY LTD. [REFERRED TO]

JUDGEMENT

(1.) MFA No.124/2012 is filed by claimants for enhancement of compensation and also to fix liability on Insurance Company. MFA.CROB.No.139/2012 is filed by the owner of insured vehicle to fix liability on Insurance Company.

(2.) MFA No.6995/2012 is filed by the owner of insured vehicle to fix liability on Insurance Company. MFA.CROB.No.9/2014 is filed by claimants for enhancement of compensation and to fix liability on Insurance Company.

(3.) THESE matters involve common question of law regarding liability of Insurance Company to pay compensation at the first instance and to recover the same from insured. Therefore, they are taken up together for final disposal by this common judgment.

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SHASHIKALA Vs. MOHAMMED SHAFI

Referred Judgements :-

JUDGEMENT

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