REGENT COMPUTRONICS PVT. LTD.

Ranjana Awasthi Appellant

V/S

SUKHDEO SINGH Respondents

Referred Judgements :-

RELIANCE GENERAL INSURANCE COMPANY LTD. V. RAVINDRA SINGH [REFERRED TO]
VIMAL KANWAR AND OTHERS V. KISHORE DAN [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
NEW INDIA ASSURANCE CO. LTD. V. PRABHAVI DEVI [REFERRED TO]
RAJESH AND OTHERS V. RAJBIR SINGH [REFERRED TO]
GOBALD MOTOR SERVICE LIMITED VS. R M K VELUSWAMI [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
BIJOY KUMAR DUGAR VS. BIDYADHAR DUTTA [REFERRED TO]
BHAKRA BEAS MANAGEMENT BOARD VS. KANTA AGGARWAL [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
K R MADHUSUDHAN VS. ADMINISTRATIVE OFFICER [REFERRED TO]
A V PADMA VS. R VENUGOPAL [REFERRED TO]
VIMAL KANWAR VS. KISHORE DAN [REFERRED TO]
SUNITA DEVI VS. VIMAL DWIVEDI [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for the respondents. Perused the record.

(2.) This appeal, at the behest of the claimants, challenges the judgment and award dtd. 23/11/2013 passed by Motor Accident Claim Tribunal Agra/Additional District Judge, Court No.2, Varanasi (hereinafter referred to as 'Tribunal') in Motor Accident Claim Petition No.35 of 2012 awarding a sum of Rs.38,15,714.00 with interest at the rate of 6% as compensation.

(3.) The accident is not in dispute. The issue of negligence decided by the Tribunal is in dispute. The respondent concerned has not challenged the liability imposed on them and, therefore, issues decided by the tribunal other then grant of compensation have attained finality. The only issues to be decided are, (a) negligence and (b) quantum of compensation awarded.

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RANJANA AWASTHI Vs. SUKHDEO SINGH

Referred Judgements :-

JUDGEMENT

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