REGENT COMPUTRONICS PVT. LTD.

Ashokan (Died) Rep.By His Father And His Next Friend And Others Appellant

V/S

The Managing Director Maruthupandiar Transport Corporation Ltd Respondents

Referred Judgements :-

SARLA VERMA V. DELHI TRANSPORT CORPORATION [REFERRED TO]
ABDUL RAHIM V. SUNDARESAN [REFERRED TO]
JAKIR HUSSEIN V. SABIR [REFERRED TO]
K. SURESH V. NEW INDIA ASSURANCE CO. LTD. [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. KALPANA [REFERRED TO]
AMRIT BHANU SHALI VS. NATIONAL INSURANCE CO LTD [REFERRED TO]
M. MANSOOR VS. UNITED INDIA INSURANCE CO. LTD [REFERRED TO]

JUDGEMENT

(1.) The deceased/first appellant, namely, Ashokan was the claimant before the Motor Accident Claims Tribunal, Pudukottai.

(2.) Not satisfied with the compensation determined by the Motor Accident Claims Tribunal, Pudukottai, the present Civil Miscellaneous Appeal has been preferred and during the pendency of the same, the claimant-appellant died, whereupon, his parents/legal heirs were brought on record as appellants 2 and 3 and now, they contest this appeal.

(3.) The case of the appellants is as follows:-

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ASHOKAN (DIED) REP.BY HIS FATHER AND HIS NEXT FRIEND AND OTHERS Vs. THE MANAGING DIRECTOR MARUTHUPANDIAR TRANSPORT CORPORATION LTD

Referred Judgements :-

JUDGEMENT

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