(1.) By this common Judgment, all the three Civil Miscellaneous Appeals are being disposed.
(2.) These appeals have been filed by the appellant insurance company against the common judgment and three separate decrees dated 19.01.2009, passed by the Motor Accidents Claims Tribunal (Subordinate Judge) at Tiruvallurin in M.A.C.T.O.P.Nos.461 to 463 of 2006.
(3.) By the impugned common judgement and three separate decrees dated 19.01.2009, the Tribunal has allowed the claim petition filed by the 1st respondent/claimant and has awarded a sum of Rs.7,92,000/- [2,20,000 + 2,20,000 + 3,52,000] as compensation to the 1st respondent/claimant on the ground that the insured car was covered by a valid insurance policy issued by the appellant insurance company in favour of the 2nd respondent owner of the car though the 1st respondent/claimant was negligent as a result of which his wife and two minor children died in the accident.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN