REGENT COMPUTRONICS PVT. LTD.

UNITED INDIA INSURANCE COMPANY Appellant

V/S

Ramsingbhai Motibhai Thakor Respondents

Referred Judgements :-

WARD V. JAMES [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
NIZAM INSTITUTE OF MADICAL SCIENCES VS. PRASANTH S CHANANKA [REFERRED TO]
IBRAHIM VS. RAJU [REFERRED TO]
MAGMA GENERAL INSURANCE CO LTD VS. NANU RAM ALIAS CHUHRU RAM & ORS [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED VS. SATINDER KAUR [REFERRED TO]
KARTHIK SUBRAMANIAN VS. B. SARATH BABU [REFERRED TO]
MOHD. SABEER VS. REGIONAL MANAGER, U.P. STATE ROAD TRANSPORT CORPORATION [REFERRED TO]

JUDGEMENT

(1.) The present First Appeal, under Sec. 173 of Motor Vehicles Act, 1988, is preferred by the appellant-insurance company, being aggrieved and dissatisfied with the judgment and award dtd. 18/11/2019 passed by the Motor Accident Claims Tribunal (Aux.) Ahmedabad (Rural) at Mirzapur in Motor Accident Claim Petition No.1021 of 2015, by which the Tribunal has awarded compensation of Rs.19,35,340.00 with 9% per annum interest to the claimant/s, holding Opponents of the vehicle in question, liable, jointly and severally.

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

(3.) Heard learned advocates for the parties.

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UNITED INDIA INSURANCE COMPANY Vs. RAMSINGBHAI MOTIBHAI THAKOR

Referred Judgements :-

JUDGEMENT

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