REGENT COMPUTRONICS PVT. LTD.

Arefabanu Appellant

V/S

Bargar Electricity Board Respondents

Referred Judgements :-

ORIENTAL INSURANCE COMPANY LIMITED VS. SUNITA RATHI [REFERRED TO]
DHANRAJ VS. NEW INDIA ASSURANCE CO LTD [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. RAJNI DEVI [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LTD VS. SADANAND MUKHI [REFERRED TO]
NINGAMMA VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]
GUJARAT STATE ROAD TRANSPORT CORPORATION VS. UNION OF INDIA [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. HEIRS AND LEGAL REPRESENTATIVE OF HITESHBHAI SURESHBHAI PATEL [REFERRED TO]
SHANKARBHAI MOTIBHAI PRAJAPATI VS. ISHWARBHAI GANGARAMBHAI [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. PRABHA DEVI [REFERRED TO]
IFFCO-TOKIO GENERAL INS.CO VS. GEETABEN [REFERRED TO]

JUDGEMENT

(1.) The present First Appeal, under Sec. 173 of Motor Vehicles Act, 1988, is preferred by the appellants - claimants being aggrieved and dissatisfied with the judgment and award dtd. 27/6/2017 passed by the Motor Accident Claims Tribunal, Anand in Motor Accident Claim Petition No.169 of 2006.

(2.) Brief facts of the case are as under :

(3.) Heard learned advocate Mr.MTM Hakim appearing for the claimants. Though opponents have been served, none remained present for respondent Nos.1 to 3. Learned advocate Mr.Vibhuti Nanavati appeared for the Insurance Company.

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AREFABANU Vs. BARGAR ELECTRICITY BOARD

Referred Judgements :-

JUDGEMENT

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