REGENT COMPUTRONICS PVT. LTD.

UNITED INDIA INSURANCE CO. Appellant

V/S

BHART1 KANAIYALAL CHAUHAN Respondents

Referred Judgements :-

SARLA DIXIT VS. BALWANT YADAV [REFERRED TO]
NAGAPPA VS. GURUDAYAL SINGH [REFERRED TO]
TAMIL NADU STATE TRANSPORT CORPORATION LTD VS. S RAJAPRIYA [REFERRED TO]
TEJINDER SINGH GUJRAL VS. INDERJIT SINGH [REFERRED TO]
AMARJIT KAUR VS. VANGUARD INSURANCE CO LIMITED [DISTINGUISHED]
VISHWA MITRA CHHADDA VS. AMRIT KAUR [REFERRED TO]
ORIENTAL INSURANCE CO LIMITED VS. BHUPENDER KAUR [REFERRED TO]
SATPALSINGH DHARAMSINGH CHOWDHARY VS. ASHOK G RAUT [REFERRED TO]

JUDGEMENT

(1.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 challenges the judgment and award dated 19-5-2006 passed by Ms. R. M. Vyas, Motor Accident Claims Tribunal (Aux.) and Fast-track Court No. 11 in Baroda in M. A. C. Petition No. 350 of 1996 awarding compensation of Rs. 25.21,000/- with proportionate costs and interest at the rate of 7.5% per annum from the date of claim petition filed in 1996 and the date of deposit.

(2.) Orders on Stay Application and Reasons for Early Final Hearing

(3.) The facts giving rise to this appeal, broadly stated, are as under :

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UNITED INDIA INSURANCE CO Vs. BHARTI KANAIYALAL CHAUHAN

Referred Judgements :-

JUDGEMENT

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