REGENT COMPUTRONICS PVT. LTD.

Milind Kunale Appellant

V/S

UNITED INDIA INSURANCE COMPANY LIMITED Respondents

Referred Judgements :-

HELEN C. REBELLO VS. MAHARASHTRA S.R.T.C. [REFERRED TO]
UNITED INDIA INSURANCE CO LIMITED VS. PATRICIA JEAN MAHAJAN [REFERRED TO]
ECONOMIC TRANSPORT ORGANIZATION VS. CHARAN SPINNING MILLS PVT LTD [REFERRED TO]
NARASIMHASETTY VS. PADMASETTY [REFERRED TO]
SAHEED AHMED VS. SHANKARANARAYANA BHAT [REFERRED TO]
BINUP KUMAR R VS. PRABHAKAR H G [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. MANISH GUPTA [REFERRED TO]
RELIANCE GENERAL INSURANCE CO. LTD. VS. SHASHI SHARMA & ORS. [REFERRED TO]
MANAGER, TATA AIG GENERAL INS. CO. VS. KATHAMUTHU [REFERRED TO]

JUDGEMENT

(1.) This appeal is preferred by the appellant-claimant challenging the judgment and award dtd. 5/9/2019 passed in MVC.No.698/2018 by the Court of VII Additional Small Causes Judge and ACMM, Member, MACT-3, Bengaluru (for short 'the tribunal'). The appeal is preferred on the premise of inadequate and meager compensation awarded by the tribunal.

(2.) Parties to the appeal shall be referred to as per their status before the tribunal.

(3.) Brief facts of the case are as under:

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MILIND KUNALE Vs. UNITED INDIA INSURANCE COMPANY LIMITED

Referred Judgements :-

JUDGEMENT

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