REGENT COMPUTRONICS PVT. LTD.

Rakesh R. Kammath Appellant

V/S

SANTHOSH Respondents

Referred Judgements :-

SANJEEV KUMAR SAMRAT V. NATIONAL INSURANCE COMPANY LTD. [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. C M JAYA [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. ASHA RANI [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. BALJIT KAUR [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. K M POONAM [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. SURESH [REFERRED TO]
SANJAY KUMAR VS. ASHOK KUMAR [REFERRED TO]
MARY VS. UNITED INDIA INSURANCE CO. LTD [REFERRED TO]
MANI AND ORS. VS. JOBY JOHN AND ORS. [REFERRED TO]
SHIVAWWA AND ANR VS. BRANCH MANAGER, NATIONAL INDIA INSURANCE CO LTD AND ANR [REFERRED TO]

JUDGEMENT

(1.) This appeal arises out of the award passed by the Motor Accidents Claims Tribunal, Ernakulam, in OP(MV)No.682/2014.

(2.) The brief facts necessary for the disposal of the appeal are as follows:

(3.) While granting the aforesaid compensation, the Tribunal accepted the contention of the Insurance Company that the claimant was a gratuitous passenger in the vehicle and therefore was not entitled to claim compensation from the Insurance Company. Therefore, the owner of the vehicle was mulcted with the liability. It is as against the findings of the Tribunal exonerating the Insurance Company from the liability and also claiming enhancement of the compensation, that the claimant has approached this Court in the present appeal.

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RAKESH R. KAMMATH Vs. SANTHOSH

Referred Judgements :-

JUDGEMENT

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