REGENT COMPUTRONICS PVT. LTD.

CHANDRAKALA Appellant

V/S

Imtiyaz Respondents

Referred Judgements :-

USHA RAJKHOWA AND OTHERS VS. PARAMOUNT INDUSTRIES AND ANOTHERS [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI AND OTHERS [REFERRED TO]
ARCHIT SAINI VS. ORIENTAL INSURANCE COMPANY LIMITED [REFERRED TO]
NATIONAL INSURANCE CO. LTD. VS. MANNAT JOHAL AND OTHERS [REFERRED TO]
N K V BROS PRIVATE LIMITED VS. M KARUMAI AMMAL [REFERRED TO]
HARSH KUMAR VS. BHAGWAN SAHAI RAWAT [REFERRED TO]
JACOB MATHEW VS. STATE OF PUNJAB [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
A V PADMA VS. R VENUGOPAL [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LTD VS. SARITA RANI DHAKA [REFERRED TO]
RANU BALA PAUL VS. BANI CHAKRABORTY [REFERRED TO]
MOHAMMED SIDDIQUE VS. NATIONAL INSURANCE COMPANY LTD. [REFERRED TO]
RAJENDRA SINGH VS. NATIONAL INSURANCE COMPANY LIMITED AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) We are taking up this defective appeal for final disposal and directing the office to give regular number, as we have condoned the delay today.

(2.) Heard Sri Anubhav Sinha, learned counsel for the appellants and Sri Brijesh Chandra Naik, learned counsel for the respondent no.3 (Insurance Company). None appears for owner and driver.

(3.) This appeal, at the behest of the claimants, challenges the judgment and award dtd. 30/3/2017 passed by Motor Accident Claims Tribunal/Additional District Judge II, Gautam Budh Nagar (hereinafter referred to as 'Tribunal') in M.A.C.P. Case No.24 of 2014 awarding a sum of Rs.9,31,625.00 as compensation.

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CHANDRAKALA Vs. IMTIYAZ

Referred Judgements :-

JUDGEMENT

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