REGENT COMPUTRONICS PVT. LTD.

UNITED INDIA INSURANCE CO. LTD Appellant

V/S

Sundara Bai Respondents

Referred Judgements :-

SARLA VERMA V. DELHI TRANSPORT CORPORATION [REFERRED TO]
NATIONAL INSURANCE CO LIMITED NEW DELHI VS. JUGAL KISHORE [REFERRED TO]
YASHPAL LUTHRA VS. UNITED INDIA INSUR CO LTD [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD VS. BALAKRISHNAN [REFERRED TO]
SYED SADIQ VS. DIVISIONAL MANAGER, UNITED INDIA INS. CO. [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]

JUDGEMENT

(1.) The Insurance Company filed this Appeal challenging the quantum of the Award passed in M.C.O.P. No.125 of 2015, dtd. 18/11/2019, by the Motor Accident Claims Tribunal Judge/Sub-Court, Padmanabhapuram.

(2.) Facts of the case:

(3.) To prove the case, on the side of the Claimant, PW1 was examined and Ex.P1 to P8 were marked. On the side of the Respondent, RW1 was examined and Ex.R1 was marked.

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UNITED INDIA INSURANCE CO. LTD Vs. SUNDARA BAI

Referred Judgements :-

JUDGEMENT

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