REGENT COMPUTRONICS PVT. LTD.

Mayur Arora Appellant

V/S

AMIT Respondents

Referred Judgements :-

GHAZIABAD DEVELOPMENT AUTHORITY V. BALBIR SINGH [REFERRED TO]
JAI PRAKASH V. NATIONAL INSURANCE CO [REFERRED TO]
PUSHPA THALKUR VS. UNION OF INDIA [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
KAUSHNUMA BEGUM VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]
CENTRAL BANK OF INDIA VS. RAVINDRA [REFERRED TO]
UNITED INDIA INSURANCE CO LIMITED VS. PATRICIA JEAN MAHAJAN [REFERRED TO]
GENERAL INSURANCE COUNCIL VS. STATE OF ANDHRA PRADESH [REFERRED TO]
DHARAMPAL VS. U P STATE ROAD TRANSPORT CORPN [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. KASHMIRI LAL [REFERRED TO]
ABDUL SUBHAN VS. STATE OF DELHI [REFERRED TO]
SARAMMA SCARIA VS. MATHAI [REFERRED TO]

JUDGEMENT

(1.) The appellant has challenged the award of the learned Tribunal whereby his claim petition has been dismissed.

(2.) FACTS OF THE CASE

(3.) The appellant deposed in cross-examination that the road was about 10 feet wide and there was not much traffic. The appellant was coming from the service lane approaching towards the main road and had to take right turn on the main road. There was no red light signal and the appellant stopped the scooter at the corner upon seeing the van when he was hit by the van coming at the very fast speed.

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MAYUR ARORA Vs. AMIT

Referred Judgements :-

JUDGEMENT

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