REGENT COMPUTRONICS PVT. LTD.

ORIENTAL INSURANCE CO. LTD Appellant

V/S

VIJAY KUMAR MITTAL Respondents

Referred Judgements :-

FAKKIRAPPA V. YALLAWWA AND ANR [REFERRED TO]
B.N. KUMAR V. D.T.C [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. TRILOKCHANDRA [REFERRED TO]
NAGAPPA VS. GURUDAYAL SINGH [REFERRED TO]
K NARASIMHA MURTHY VS. MANAGER ORIENTAL INSURANCE CO LTD [REFERRED TO]
IRANNA VS. MOHAMMADALI KHADARSAB MULLA [REFERRED TO]
K SHANKAR VS. PALLAVAN TRANSPORT CORPORATION LTD [REFERRED TO]
GOP RAMCHANDANI VS. ONKAR SINGH [REFERRED TO]
JITENDRA SINGH VS. ISLAM [REFERRED TO]
BHAGWAN SINGH MEENA VS. JAI KISHAN TIWARI [REFERRED TO]
M. JAGANATHAN VS. PALLAVAN TRANSPORT CORPORATION LTD. [REFERRED TO]

JUDGEMENT

(1.) The appeal under Section 173 of the M.V.Act 1988 is directed against the award dated 01.02.2006.

(2.) On 13.6.2001, injured Vijay Kumar Mittal, sustained serious injuries in a road accident stated to be caused by the rash and negligent driving of the offending vehicle belonging to the respondent No. 3, Harpreet Singh.

(3.) Vide award dated 01.02.2006, Tribunal has directed the appellant insurance company to pay compensation of Rs. 9,39,045/- to the injured. Break up of the compensation awarded is as folldws:- <FRM>JUDGEMENT_288_DRJ96_2007Html1.htm</FRM>

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ORIENTAL INSURANCE CO LTD Vs. VIJAY KUMAR MITTAL

Referred Judgements :-

JUDGEMENT

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