REGENT COMPUTRONICS PVT. LTD.

ORIENTAL INSURANCE CO. LTD. Appellant

V/S

SATISH SHARMA Respondents

Referred Judgements :-

U P STATE ROAD TRANSPORT CORPORATION VS. TRILOKCHANDRA [REFERRED TO]
NAGAPPA VS. GURUDAYAL SINGH [REFERRED TO]
B N KUMAR VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. VIJAY KUMAR MITTAL [REFERRED TO]
FAKKIRAPPA VS. YALLAWWA [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 Motor Vehicles act, 1988 is directed against the award dated 9. 2. 2005.

(2.) ON 30. 11. 2003, injured Satish Sharma, sustained serious injuries in a road accident stated to be caused by the rash and negligent driving of the offending vehicle belonging to Nand Kishore, respondent no. 3.

(3.) VIDE award dated 9. 2. 2005, Tribunal has directed the appellant insurance company to pay compensation of Rs. 10,34,850 to the injured. Break-up of the compensation awarded is as follows: <FRM>JUDGEMENT_2259_ACJ_2008Html1.htm</FRM>

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ORIENTAL INSURANCE CO LTD Vs. SATISH SHARMA

Referred Judgements :-

JUDGEMENT

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