REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE COMPANY LTD Appellant

V/S

KRISHNA Respondents

Referred Judgements :-

REGAN V. WILLIAMSON [REFERRED TO]
AMAR SINGH THUKRAL V. SANDEED CHHATWAL [REFERRED TO]
MANJU DEVI VS. MUSAFIR PASWAN [REFERRED TO]
SOBHAGYA DEVI AND ORS. VS. SUKHVIR SINGH AND ORS. [REFERRED TO]
MANJU DEVI V. MUSAFIR PASWAN [REFERRED TO]
SHYAM NARAYAN V. KITTY TOURS TAVELS AND ORS. [REFERRED TO]
BIMLA DEVI AND ORS. V. HIMACHAL ROAD TRANSPORT CORPORATION AND ORS. [REFERRED TO]
R.K. MALIK VS. KIRAN PAL [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED V. DEEPIKA AND ORS. [REFERRED TO]
GOBALD MOTOR SERVICE LIMITED VS. R M K VELUSWAMI [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
LATA WADHWA VS. STATE OF BIHAR [REFERRED TO]
R K MALIK VS. KIRAN PAL [REFERRED TO]
PARMESHWARI VS. AMIR CHAND [REFERRED TO]
SANTOSH DEVI VS. NATIONAL INSURANCE CO LTD [REFERRED TO]
SHYAM NARAYAN VS. KITTY TOURS TRAVELS [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. FARZANA [REFERRED TO]

JUDGEMENT

(1.) THESE 12 Appeals arise out of three separate judgments dated 23.11.2011 arising out of a motor vehicle accident which occurred on 28.10.2008.

(2.) MAC APP. Nos.272/2012, 273/2012, 274/2012, 275/2012, 276/2012, 277/2012, 278/2012, 279/2012, 282/2012, 283/2012 and 284/2012 have been preferred by the National Insurance Company Limited. The Insurance Company challenges the finding on negligence attributed to the driver of the Tata 709 No.UP -13F -7407 as also the quantum of compensation awarded in favour of the Respondents (Petitioners before the Claims Tribunal).

(3.) THE Appellants in all the Appeals (except MAC APP.530/2012) shall be referred to as the Insurance Company whereas the Appellants in MAC APP.530/2012 shall be referred to as the Claimants.

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NATIONAL INSURANCE COMPANY LTD Vs. KRISHNA

Referred Judgements :-

JUDGEMENT

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