REGENT COMPUTRONICS PVT. LTD.

NAND RAM Appellant

V/S

PREM PAL Respondents

Referred Judgements :-

RAJAM V. M. MANIKYA REDDY AND ANR., VII. MORRIS V. RIGBY [REFERRED TO]
REGAN V. WILLIAMSON [REFERRED TO]
AMAR SINGH THUKRAL V. SANDEED CHHATWAL [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]
ROYAL SUNDARAM ALLIANCE INSURANCE CO LTD VS. MASTER MANMEET SINGH [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. DEEPIKA [REFERRED TO]

JUDGEMENT

(1.) THE learned counsel for the Appellants undertakes to file the amended memo of parties during the course of the day.

(2.) THE Appeal is for enhancement of compensation of Rs.2,91,250.00 awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Appellants for the death of Smt.Meena, aged 39 years, who died in a motor vehicle accident, which occurred on 03.09.2007.

(3.) THE Appellants tried to improve their case by stating that in addition to working as a housewife, the deceased Smt.Meena was doing tailoring work and was earning Rs. 4,000.00 per month.

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NAND RAM Vs. PREM PAL

Referred Judgements :-

JUDGEMENT

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