REGENT COMPUTRONICS PVT. LTD.

RAMESH CHANDRA GUPTA Appellant

V/S

Jagdish Chandra Samdani Respondents

Referred Judgements :-

NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
HARDEO KAUR VS. RAJASTHAN STATE TRANSPORT CORPORATION [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
SARLA DIXIT VS. BALWANT YADAV [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. TRILOKCHANDRA [REFERRED TO]
RAJ RANI VS. ORIENTAL INSURANCW CO LTD [REFERRED TO]
R K MALIK VS. KIRAN PAL [REFERRED TO]
RITABEN ALIAS VANITABEN VS. AHMEDABAD MUNICIPAL TRANSPORT SERVICE [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. BRIJLATA [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
ANITA SHARMA AND OTHERS VS. THE NEW INDIA ASSURANCE COMPANY LIMITED AND ANOTHER [REFERRED TO]
KIRTI VS. ORIENTAL INSURANCE COMPANY LIMITED [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Udit Chandra, learned counsel for the appellants and Sri Sudhanshu Behari Lal Gour, learned counsel for the respondents.

(2.) The written submission of learned counsel for appellants is also taken on record.

(3.) This appeal, at the behest of the claimants, challenges the judgment dtd. 5/8/2008 passed by Motor Accident Claims Tribunal/Additional District Judge, Pilibhit (hereinafter referred to as 'Tribunal') in Claim Petition No.63 of 2006 awarding a sum of Rs.6,50,000.00 with interest at the rate of 6% as compensation.

Click here to view full judgment.

RAMESH CHANDRA GUPTA Vs. JAGDISH CHANDRA SAMDANI

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address