REGENT COMPUTRONICS PVT. LTD.

VISHWANATH SHARMA Appellant

V/S

MUKUND LAL SHARMA Respondents

Referred Judgements :-

DR. (MRS.) K.R. TANDON V. OM PRAKASH [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
AMAR SINGH VS. ISHWAR [REFERRED TO]
RAGANI VS. RAJU [REFERRED TO]
AHMEDABAD MUNICIPAL TRANSPORT SERVICE VS. HANSABEN NATWARLAL DABGAR [REFERRED TO]
B IMTIAZ AHAMED VS. G BANUMATHI [REFERRED TO]

JUDGEMENT

(1.) THE appellant vishwanath Sharma is aggrieved by the quantum of the compensation awarded to him.

(2.) TOTAL compensation awarded to him is Rs. 25,000. The break-up is as under: <FRM>JUDGEMENT_1123_ACJ_2008Html1.htm</FRM>

(3.) SINCE fairness of the compensation assessed is the only matter which has been debated by the learned counsel for the parties I need to note only such facts as are relevant for determination of the said issue.

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VISHWANATH SHARMA Vs. MUKUND LAL SHARMA

Referred Judgements :-

JUDGEMENT

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