REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE CO. LTD. Appellant

V/S

PATTABHI RAMAIAH Respondents

Referred Judgements :-

MALLAWWA VS. ORIENTAL INSURANCE COMPANY LIMITED [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. ASHA RANI [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. TILAK SINGH [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. VEDWATI [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. LAXMI NARAIN DHUT [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. MEENA VARIYAL [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. SUDHAKARAN K V [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. MINAXI [REFERRED TO]
BAJAJ ALLIANZ GENERAL INSURANCE CO LTD VS. B M NIRANJAN [REFERRED TO]

JUDGEMENT

(1.) THESE appeals are decided by this common judgment as the question arising for consideration is common to all.

(2.) THE Counsel for the parties were heard.

(3.) THE appellant in all these appeals, except in MFA No. 11983/2006, is the National insurance Company Limited, a general Insurance company (hereinafter referred to as the 'insurer' for brevity ). The insurer has challenged its liability to satisfy the award of compensation in respect of motor accident claims brought by the respective pillion riders of the insured vehicles in each of these cases.

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NATIONAL INSURANCE CO LTD Vs. PATTABHI RAMAIAH

Referred Judgements :-

JUDGEMENT

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