REGENT COMPUTRONICS PVT. LTD.

ORIENTAL INSURANCE COMPANY LTD Appellant

V/S

Hansaben Bhanubhai Juvadariya Respondents

Referred Judgements :-

ORIENTAL INSURANCE COMPANY LIMITED VS. MEENA VARIYAL [REFERRED TO]
MACHINDRANATH KERNATH KASAR VS. D S MYLARAPPA [REFERRED TO]
RADHA KISHAN SACHDEVA VS. FLT LT L D SHARMA [REFERRED TO]
HARGO RUBBER INDUSTRIES PRIVATE LIMITED VS. MUKESH SHARMA [REFERRED TO]
MANOHAR MADHUKAR TAMBE VS. BHAGUBHAI LILADHAR [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. CARGO MOTORS LTD [REFERRED TO]
VADDEPALLI RAJESHAM VS. ANDHRA PRADESH STATE ROAD TRANS CORPN [REFERRED TO]
UNITED INDIA FIRE AND GENERAL INSURANCE CO LTD VS. VARGHESE [REFERRED TO]
ANURADHA VARMA VS. STATE OF KERALA [REFERRED TO]
SIMON PATHROSE VS. UNITED INDIA INSURANCE COMPANY [REFERRED TO]
STATE OF MAHARASHTRA VS. GULABI SUDHU [REFERRED TO]
UNITED INDIA INSURANCE CO. LTD. VS. RATNAMMA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) HEARD learned Advocate Mr. M.J. Shelat on behalf of appellant insurance company.

(2.) THE appellant insurance company has challenged award passed by Motor Accident Claims Tribunal, Amreli in MACP No. 299/2006 Exh. 37 dated 13/3/2008. The claims Tribunal has awarded Rs. 3,83,000/ - with 9% interest from date of petition till realization with proportionate costs within a period of two months from date of this order.

(3.) HE relied upon decision of Apex Court in case of Machindranath Kernath Kasar vs. D. S. Mylarappa and Ors. reported in 2008 (13) SCC 198 relevant Paras 42 and 43 are quoted as under:

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ORIENTAL INSURANCE COMPANY LTD Vs. HANSABEN BHANUBHAI JUVADARIYA

Referred Judgements :-

JUDGEMENT

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