REGENT COMPUTRONICS PVT. LTD.

Chikoo And Anr. Appellant

V/S

Rakesh Jain And Ors. Respondents

Referred Judgements :-

WARD V. JAMES [REFERRED TO]
MANJU DEVI V. MUSAFIR PASWAN [REFERRED TO]
SOBHAGYA DEVI AND ORS. V. SUKHVIR SINGH AND ORS [REFERRED TO]
R.K. MALIK V. KIRAN PAL [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
SARLA DIXIT VS. BALWANT YADAV [REFERRED TO]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED TO]
STATE OF HARYANA VS. JASBIR KAUR [REFERRED TO]

JUDGEMENT

(1.) THE appellants have challenged the award of the Claims Tribunal whereby compensation of Rs. 1,71,500/ - has been awarded to the appellants. The appellants seek enhancement of the award amount.

(2.) THE accident dated 21st April, 2008 resulted in the death of nine persons travelling in Tata -407 bearing No. UP -14T -9962 which had head -on collision with bus bearing No. DL -1PB -6849 whereupon Tata tempo overturned resulting in nine deaths of the occupants. The legal representatives of the nine deceased persons filed separate claim petitions before the Claims Tribunal.

(3.) THE learned Counsel for the appellant has urged the following grounds at the time of hearing of hearing of this appeal:

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CHIKOO AND ANR. Vs. RAKESH JAIN AND ORS.

Referred Judgements :-

JUDGEMENT

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