REGENT COMPUTRONICS PVT. LTD.

Shyama Mishra Appellant

V/S

Niket Kumar Driver Respondents

Referred Judgements :-

NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [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]
HANSAGURI PRAFULCHANDRA LADHANI VS. ORIENTAL INSURANCE COMPANYLTD [REFERRED TO]
RAJESH VS. RAJBIR SINGH [REFERRED TO]
HEM RAJ VS. ORIENTAL INSURANCE CO. LTD. AND ORS. [REFERRED TO]
SURESHCHANDRA BAGMAL DOSHI & ANR. VS. NEW INDIA ASSURANCE COMPANY LIMITED & ORS. [REFERRED TO]
ANITA SHARMA AND OTHERS VS. THE NEW INDIA ASSURANCE COMPANY LIMITED AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Nigamendra Shukla, learned counsel for the appellant, Sri Santosh Kumar Singh, learned counsel for the respondent and perused the judgment and order impugned.

(2.) This appeal, at the behest of the claimants, challenges the judgment and ward dtd. 29/8/2012 passed by Motor Accident Claims Tribunal/ Additional District Judge, Court No.9, Bulandshahar (hereinafter referred to as 'Tribunal') in M.A.C.No.203 of 2004 awarding a sum of Rs.27,06,000.00 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 not in dispute. The learned counsel appearing on behalf of State has not challenged the liability imposed on them. The issue to be decided by this Court is the quantum of compensation awarded and whether the same requires any modification.

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SHYAMA MISHRA Vs. NIKET KUMAR DRIVER

Referred Judgements :-

JUDGEMENT

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