REGENT COMPUTRONICS PVT. LTD.

Shriram General Insurance Company Ltd Appellant

V/S

Ranjana Kushwaha Respondents

Referred Judgements :-

INSURANCE COMPANYU HODGSON VS. TRAPP [REFERRED TO]
RAVI VS. BADRI NARAYAN [REFERRED TO]
DHRUVNATH TIWARI AND OTHERS VS. GULDESH KUMAR [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
SMT. SUMITRA KAUR AND OTHERS VS. NEW INDIA INSURANCE COMPANY LIMITED BY REGIONAL MANAGE [REFERRED TO]
U.P.S.R.T.C. VS. RABIYA BEGAM [REFERRED TO]
NATIONAL INSURANCE CO. LTD. VS. MANNAT JOHAL [REFERRED TO]
N K V BROS PRIVATE LIMITED VS. M KARUMAI AMMAL [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
A V PADMA VS. R VENUGOPAL [REFERRED TO]
HANSAGURI PRAFULCHANDRA LADHANI VS. ORIENTAL INSURANCE COMPANYLTD [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. KHIRAMANI [REFERRED TO]
MUTTEPPA NAGAPPA KAREGAR VS. G B ATTAR [REFERRED TO]
MEENA DEVI VS. SIKANDER SINGH [REFERRED TO]
VIMAL KANWAR VS. KISHORE DAN [REFERRED TO]
MANASVI JAIN VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
MANGLA RAM VS. ORIENTAL INSURANCE CO LTD & ORS [REFERRED TO]
VIMLA DEVI & ORS. VS. NATIONAL INSURANCE COMPANY LIMITED & ORS. [REFERRED TO]
SUNITA AND OTHERS VS. RAJASTHAN STATE ROAD TRANSPORT CORPORATION AND ANOTHER [REFERRED TO]
KIRTI VS. ORIENTAL INSURANCE COMPANY LIMITED [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the judgment and order impugned.

(2.) Both these appeals arise out of common judgment and order dtd. 30/5/2019, they have been heard together and are being decided by a common judgment.

(3.) First Appeal From Order No. 3066 of 2019, has been filed by the Shriram General Insurance Company with whom vehicle No. U.P. 79 T 3872 was insured, and, the First Appeal From Order No. 224 of 2020 has been filed by claimant-appellants and in these appeals judgment and award dtd. 30/5/2019 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No.1, Bareilly (hereinafter referred to as 'Tribunal') in M.A.C.P. Case No. 653 of 2017 awarding a sum of Rs.51,15,760.00 as compensation are under challenge.

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SHRIRAM GENERAL INSURANCE COMPANY LTD Vs. RANJANA KUSHWAHA

Referred Judgements :-

JUDGEMENT

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