REGENT COMPUTRONICS PVT. LTD.

ORIENTAL INSURANCE CO. LTD Appellant

V/S

SATISH SHARMA 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 9.2.2005.

(2.) On 30.11.2003, injured Satish Kumar, 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, Nand Kishore.

(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_257_DRJ96_2007Html1.htm</FRM>

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ORIENTAL INSURANCE CO LTD Vs. SATISH SHARMA

Referred Judgements :-

JUDGEMENT

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