REGENT COMPUTRONICS PVT. LTD.

Lok Nath Gupta Appellant

V/S

RAJINDER KUMAR Respondents

Referred Judgements :-

MANJU DEVI V. MUSAFIR PASWAN [REFERRED TO]
SOBHAGYA DEVI AND ORS. V. SUKHVIR SINGH AND ORS. [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
SARLA DIXIT VS. BALWANT YADAV [REFERRED TO]
COMMON CAUSE A REGISTERED SOCIETY VS. UNION OF INDIA [REFERRED TO]
STATE OF HARYANA VS. JASBIR KAUR [REFERRED TO]
R K MALIK VS. KIRAN PAL [REFERRED TO]
SHYAM NARAYAN VS. KITTY TOURS TRAVELS [REFERRED TO]

JUDGEMENT

(1.) THE appellant has challenged the award of the learned Tribunal whereby compensation of Rs. 80,000/ - has been awarded to the appellants.

(2.) THE accident dated 26th October, 1992 resulted in the death of Rohit. The deceased was survived by his parents who filed the claim petition before the learned Tribunal.

(3.) THE learned Tribunal has awarded a lump -sum amount of Rs. 80,000/ - to the appellants.

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LOK NATH GUPTA Vs. RAJINDER KUMAR

Referred Judgements :-

JUDGEMENT

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