REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE CO LTD Appellant

V/S

K PONNUSAMY Respondents

Referred Judgements :-

AMRITLAL SOOD VS. KAUSHALYA DEVI THAPAR [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. C M JAYA [REFERRED TO]
BHAGYALAKSHMI VS. UNITED INSURANCE CO LTD [REFERRED TO]
NINGAMMA VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD VS. BALAKRISHNAN [REFERRED TO]
ORIENTAL INSURANCE COMPANY LTD VS. SURENDRA NATH LOOMBA [REFERRED TO]
THE DIVISIONAL MANAGER M/S. UNITED INDIA INSURANCE VS. R. REKHA [REFERRED TO]

JUDGEMENT

(1.) The appellant/Insurance company is aggrieved by the order dated 18.07.2006 passed by the Motor Accidents Claims Tribunal, II Additional Subordinate Judge's Court at Erode in M.C.O.P.No.833 of 2004 (for brevity, hereinafter referred to as "the Tribunal").

(2.) By the said impugned order, the tribunal has awarded for a sum of Rs.99,000/- as compensation payable by the appellant/Insurance Company to the first respondent herein.

(3.) The facts of the case are under:

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NATIONAL INSURANCE CO LTD Vs. K PONNUSAMY

Referred Judgements :-

JUDGEMENT

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