REGENT COMPUTRONICS PVT. LTD.

Satdev Singh Appellant

V/S

RAJIV SHARMA Respondents

Referred Judgements :-

DAVIES V/S. POWELL DUFFRYN ASSOCIATED COLLIERIES LTD. [REFERRED TO]
GOBALD MOTOR SERVICE V/S. R.M.K. VELUSWAMI [REFERRED TO]
GAMMELL V/S. WILSON [REFERRED TO]
SECRETARY OF STATE V/S. GOKAL CHAND [REFERRED TO]
C K SUBRAMANIA IYER VS. T KUNHIKUTTAN NAIR [REFERRED TO]
MADHYA PRADESH STATE ROAD TRANSPORT CORPORATION BAIRAGARH BHOPAL VS. SUDHAKAR [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. TRILOKCHANDRA [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER BOMBAY VS. LAXMAN IYER [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
RAMESH CHANDRA VS. MADHYA PRADESH STATE ROAD TRANSPORT CORPORATIONBHOPAL [REFERRED TO]
GULAM KHADER VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]
A MANAVALAGAN VS. A KRISHNAMURTHY [REFERRED TO]

JUDGEMENT

(1.) These are two connected Appeals arising out of the award dated 09.01.2004 passed by the Motor Accident Claims Tribunal (the Tribunal) whereby a compensation of Rs. 4,18,570/ - with interest @ 6% per annum was awarded by the Tribunal in favour of the Claimants.

(2.) MAC APP. No.145/2004 is filed by the Claimants i.e. legal heirs of the deceased Smt. Leelawati whereas MAC APP.No.616/2007 is filed by Hariom Tyagi, the owner of the bus number UP -14K -7269 which caused the accident resulting in death of Smt. Leelawati.

(3.) For the sake of convenience I will refer the parties by their nomenclature in MAC APP. No.145/2004.

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SATDEV SINGH Vs. RAJIV SHARMA

Referred Judgements :-

JUDGEMENT

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