REGENT COMPUTRONICS PVT. LTD.

A. Dorairaj Appellant

V/S

K. Karumbukonar Respondents

Referred Judgements :-

STATE OF PUNJAB AND OTHERS V. BHAJAN KAUR AND OTHERS [REFERRED TO]
PEPSU ROAD TRANSPORT CORPORATION, PATIALA V. KULWANT KAUR AND OTHERS [REFERRED TO]
R L GUPTA VS. JUPITOR GENERAL INSURANCE COMPANY [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
LATA WADHWA VS. STATE OF BIHAR [REFERRED TO]
MANAGING DIRECTOR TNSTC LTD VS. K I BINDU [REFERRED TO]
SYED BASHEER AHAMED VS. MOHD JAMEEL [REFERRED TO]
MANAM SARASWATHI SAMPOORNA KALAVATHI VS. MANAGER APSRTC TADEPALLIGUDEM [REFERRED TO]
CHOLAN ROADWAYS CORPORATION LTD VS. AHMED THAMBI [REFERRED TO]
SHIVTEJ SINGH VS. PUNJAB ROADWAYS [REFERRED TO]

JUDGEMENT

(1.) THE claimant is the appellant herein. The appeal is filed for enhancement of compensation of Rs.1,94,835.00 to Rs.5,00,000.00.

(2.) THE parties are referred to as per their rank in the claim petition.

(3.) THE tribunal found that the accident occurred due to rash and negligence on the part of both drivers and awarded compensation of Rs.1,94,835.00 against the respondents 2 and 4 and the same is not challenged by either of the owners or insurers. The appeal is filed only by the claimant for enhancement of compensation.

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A. DORAIRAJ Vs. K. KARUMBUKONAR

Referred Judgements :-

JUDGEMENT

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