REGENT COMPUTRONICS PVT. LTD.

ORIENTAL INSURANCE CO. LTD. Appellant

V/S

Martin Xavier Respondents

Referred Judgements :-

SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
CHETAN MALHOTRA AND OTHERS VS. LALA RAM AND OTHERS [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD. VS. PRANAY SETHI AND OTHERS [REFERRED TO]
MEENA DEVI VS. NUNU CHAND MAHTO @ NEMCHAND MAHTO AND OTHERS [REFERRED TO]
KUSMI DEVI VS. MD.KASIM AND ANOTHER [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. TRILOKCHANDRA [REFERRED TO]
SRI RAMACHANDRAPPA VS. MANAGER ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LIMITED [REFERRED TO]
RESHMA KUMARI VS. MADAN MOHAN [REFERRED TO]
JAYA VS. SHAJI [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD. VS. K.K. ASSAINAR [REFERRED TO]

JUDGEMENT

(1.) This order shall dispose of three appeals preferred by the Insurance Company and three cross objections filed by the claimant.

(2.) Three claim petitions arising from one single accident were tried together, and the Motor Accidents Claims Tribunal, North Paravur, passed a common award. The Insurance Company has preferred the above appeals challenging the quantum, whereas the claimant filed cross objections seeking enhancement of the compensation awarded.

(3.) The brief facts for the disposal of the appeals and the cross objections are as follows:

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ORIENTAL INSURANCE CO. LTD. Vs. MARTIN XAVIER

Referred Judgements :-

JUDGEMENT

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