REGENT COMPUTRONICS PVT. LTD.

ORIENTAL INSURANCE CO.LTD Appellant

V/S

VEDATHAL Respondents

Referred Judgements :-

PEDDA KEMPAIAH V. BERAPPA [REFERRED TO]
BHAL NALKANTHA KHADI V. JAYANTILAL [REFERRED TO]
LIFE INSURANCE CORPORATION OF INDIA VS. RAJA VASIREDDY KOMALAVALLI KAMBA [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. RAM DAYAL [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. JIKUBHAI NATHUJI DABHI [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. INDERJIT KAUR [REFERRED TO]
ASMA BEGUM VS. NISAR AHMED [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. TULSI BAI [REFERRED TO]
KISHORE SINGH VS. BHARAT SINGH [REFERRED TO]

JUDGEMENT

(1.) Oriental Insurance Co. Ltd., Salem is the appellant herein.

(2.) The claimants, the widow and two daughters of the deceased, filed a claim petition before the Tribunal, stating that Periyathambi, deceased, died in the accident occurred due to negligent driving of the driver of the lorry belonging to the respondent No. 4 herein, insured with the appellant, and claimed the compensation of Rs. 1,00,000.

(3.) The Tribunal awarded Rs. 52,000, holding that the insurance company is liable to pay the said amount on behalf of the owner of the lorry.

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ORIENTAL INSURANCE CO LTD Vs. VEDATHAL

Referred Judgements :-

JUDGEMENT

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