REGENT COMPUTRONICS PVT. LTD.

UNITED INDIA INSURANCE CO LTD Appellant

V/S

INDER SINGH Respondents

Referred Judgements :-

REGAN V. WILLIAMSON [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]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
BABY RADHIKA GUPTA VS. ORIENTAL INSURANCE CO LTD [REFERRED TO]
SUNIL SHARMA VS. BACHITAR SINGH [REFERRED TO]
AMAR SINGH THUKRAL VS. SANDEEP CHHATWAL [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. DEEPIKA [REFERRED TO]

JUDGEMENT

(1.) MAC APP.420/2011 and MAC APP.455/2012 arise out of a judgment dated 03.03.2011 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) whereby a compensation of RS.6,23,000/- was awarded for the death of Smt. Sumitra Devi.

(2.) MAC APP.420/2011 is for reduction of compensation awarded while MAC APP.455/2012 is for enhancement of the compensation.

(3.) ON the other hand, contentions raised on behalf of the Respondents No.1 to 4 (the Claimants) are that:-

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UNITED INDIA INSURANCE CO LTD Vs. INDER SINGH

Referred Judgements :-

JUDGEMENT

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