REGENT COMPUTRONICS PVT. LTD.

UNITED INDIA ASSURANCE CO LTD Appellant

V/S

BHAGYALAKSHMI Respondents

Referred Judgements :-

ORIENTAL INSURANCE CO. LTD. V. SUNITA RATHI [REFERRED TO]
GENERAL ASSURANCE SOCIETY LIMITED VS. CHANDMULL JAIN [REFERRED TO]
SHEIKHUPURA TRANSPORT CO LIMITED VS. NORTHERN INDIA TRANSPORT INSURANCE CO [REFERRED TO]
PUSHPABAI PURSHOTTAM UDESHI VS. RANJIT GINNING AND PRESSING CO PRIVATE LIMITED [REFERRED TO]
NATIONAL INSURANCE CO LIMITED NEW DELHI VS. JUGAL KISHORE [REFERRED TO]
GURU GROVER VS. FILOMENA F LOBO [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
MOHAMMAD JABBAR MALIK LASJAN VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
AMRITLAL SOOD VS. KAUSHALYA DEVI THAPAR [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. C M JAYA [REFERRED TO]
DIVISIONAL CONTROLLER KSRTC VS. MAHADEVA SHETTY [REFERRED TO]
D CHANDRAPPA VS. K SUNANDA [REFERRED TO]
CHANDRAKANT KANDLAL SHETH VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) ALTHOUGH the appeal preferred by the insurance company in M.F.A. No. 11996 of 2005 and the cross -objections preferred by the claimants in M.F.A. CROB No. 180 of 2006 were listed for orders by consent of both sides, they were taken up together for final disposal and they are accordingly disposed of by this common judgment.

(2.) BRIEFLY stated the facts are as follows:

(3.) AGGRIEVED by the impugned judgment and award of M.A.C.T., the appellant insurer has preferred an appeal and claimants have preferred the cross -objections. Where conditions precedent embodied in Section 170 of the Motor Vehicles Act is satisfied and award is adverse to the interest of the insurer, the insurer has a right to file appeal challenging the quantum of compensation, etc., even if the insured has not filed any appeal against the quantum of compensation.

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UNITED INDIA ASSURANCE CO LTD Vs. BHAGYALAKSHMI

Referred Judgements :-

JUDGEMENT

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