REGENT COMPUTRONICS PVT. LTD.

Udam Singh Sethi Appellant

V/S

Tamal Das And Ors. Respondents

Referred Judgements :-

HOUSE OF LORDS IN DAVIES V. POWELL DUFFRYN ASSOCIATED COLLIERIES LTD. [REFERRED TO]
UNITED INDIA INSURANCE CO. LTD. V. PATRICIA JEAN MAHAJAN [REFERRED TO]
GOBALD MOTOR SERVICE LIMITED VS. R M K VELUSWAMI [REFERRED TO]
UNITED INDIA INSURANCE CO LIMITED VS. PATRICIA JEAN MAHAJAN [REFERRED TO]
KASHMIRAN MATHUR VS. SARDAR RAJENDRASINGH [REFERRED TO]
JITENDRA MOHAN SINGH JAIN VS. RAHUL SHRIRAM SINGH PARIHAR [REFERRED TO]
VRAJESH NAVNITAL DESHAI VS. K BAGYAM [REFERRED TO]
A.C. MEHRA VS. BEHARI LAL [REFERRED TO]
ORIENTAL INSURANCE CO. VS. K.P. KAPUR [REFERRED TO]
MADHYA PRADESH STATE ROAD TRANS. CORPN. VS. PRIYANK [REFERRED TO]

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 2,74,243/ - has been awarded to the appellant. The appellant seeks enhancement of the award amount.

(2.) THE accident dated 16th December, 2003 resulted in the injuries to Udham Singh Sethi and his wife, Jaswant Kaur Sethi. Two separate claim petitions were filed in respect of the injuries suffered by them. Both the claim petitions were decided by a common award against which two appeals have been filed. This appeal relates to the injuries suffered by the appellant.

(3.) THE learned Counsel for the appellant has urged following grounds at the time of hearing of this appeal:

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UDAM SINGH SETHI Vs. TAMAL DAS AND ORS.

Referred Judgements :-

JUDGEMENT

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