REGENT COMPUTRONICS PVT. LTD.

BAJAJ ALLIANZ GENERAL INSURANCE CO LTD Appellant

V/S

NASRUDDIN Respondents

Referred Judgements :-

GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
SARLA DIXIT VS. BALWANT YADAV [REFERRED TO]
ABATI BEZBARUAH VS. DEPUTY DIRECTOR GENERAL GEOLOGICAL SURVEY OF INDIA [REFERRED TO]
CENTRAL BOARD OF DAWOODI BOHRA COMMUNITY VS. STATE OF MAHARASHTRA [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
RESHMA KUMARI VS. MADAN MOHAN [REFERRED TO]
SHAKTI DEVI VS. NEW INDIA INSURANCE CO LTD [REFERRED TO]
SAFIYA BEE VS. MOHD VAJAHATH HUSSAIN ALIAS FASI [REFERRED TO]
UNION OF INDIA VS. S K KAPOOR [REFERRED TO]
SANTOSH DEVI VS. NATIONAL INSURANCE CO LTD [REFERRED TO]
RESHMA KUMARI VS. MADAN MOHAN [REFERRED TO]
NARULA S. N. VS. UNION OF INDIA [REFERRED TO]
RAJESH VS. RAJBIR SINGH [REFERRED TO]
SANJAY VERMA VS. HARYANA ROADWAYS [REFERRED TO]

JUDGEMENT

(1.) THE appeal is for reduction of compensation of Rs. 8,28,873/ - awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of Respondent no.1 for having suffered grievous injuries resulting in 58% permanent disability in respect of right lower limb in a motor vehicular accident which occurred on 29.12.2006.

(2.) THE finding on negligence is not challenged by the Appellant Insurance Company.

(3.) THE following contentions are raised on behalf of the Appellant Insurance Company:

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BAJAJ ALLIANZ GENERAL INSURANCE CO LTD Vs. NASRUDDIN

Referred Judgements :-

JUDGEMENT

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