REGENT COMPUTRONICS PVT. LTD.

RELIANCE GENERAL INSURANCE COMPANY LTD Appellant

V/S

MADHU Respondents

Referred Judgements :-

SKANDIA INSURANCE COMPANY LIMITED VS. KOKILABEN CHANDRAVADAN [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
SARLA DIXIT VS. BALWANT YADAV [REFERRED TO]
SOHAN LAL PASSI VS. P SESH REDDY [REFERRED TO]
NEW INDIA ASSURANCE CO SHIMLA VS. KAMLA [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED VS. LEHRU [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. SWARAN SINGH [REFERRED TO]
BIJOY KUMAR DUGAR VS. BIDYADHAR DUTTA [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. KUSUM RAI [REFERRED TO]
ISHWAR CHANDRA VS. ORIENTAL INSURANCE CO LTD [REFERRED TO]
PREMKUMARI VS. PRAHLAD DEV [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. VIDHYADHAR MAHARIWALA [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
SANTOSH DEVI VS. NATIONAL INSURANCE CO LTD [REFERRED TO]

JUDGEMENT

(1.) THE Appellant Reliance General Insurance Company Ltd. takes exception to a judgment dated 13.02.2012 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby a compensation of Rs.6,73,963/- was awarded for the death of Ratan Singh who died in a motor vehicle accident which occurred on 25.07.2007.

(2.) THE finding on negligence is not disputed by the driver, the owner and the Insurer; thus the same has attained finality.

(3.) THERE is twin challenge to the impugned judgment.

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RELIANCE GENERAL INSURANCE COMPANY LTD Vs. MADHU

Referred Judgements :-

JUDGEMENT

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