REGENT COMPUTRONICS PVT. LTD.

MAYA DEVI Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

RYLANDS V/S. FLETCHER [REFERRED TO]
PUNJAB AND HARYANA,DEVI PRASAD VS. ZAHUR KHAN [REFERRED TO]
JACOB MATHEW V/S. STATE OF PUNJAB [REFERRED TO]
VARINDERJIT SINGH VS. TAJINDER SINGH AND OTHERS [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI AND OTHERS [REFERRED TO]
NATIONAL 7 INSURANCE CO. LTD. VS. MANNAT JOHAL AND OTHERS [REFERRED TO]
A.V. PADMA V/S. VENUGOPAL,2012 1 GLH 6 (SC) [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
HANSAGURI PRAFULCHANDRA LADHANI VS. ORIENTAL INSURANCE COMPANYLTD [REFERRED TO]
VARINDERJIT SINGH VS. TAJINDER SINGH [REFERRED TO]
BHANWARLAL VERMA VS. SHARAD THOLIA [REFERRED TO]
VIMAL KANWAR VS. KISHORE DAN [REFERRED TO]
BITHIKA MAZUMDAR AND ANR. VS. SAGAR PAL AND ORS. [REFERRED TO]
VIMLA DEVI & ORS. VS. NATIONAL INSURANCE COMPANY LIMITED & ORS. [REFERRED TO]
ANITA SHARMA AND OTHERS VS. THE NEW INDIA ASSURANCE COMPANY LIMITED AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Ramesh Singh, learned counsel for the appellants; Shri C.S. Chaturvedi, learned counsel for the respondents; and perused the record.

(2.) This appeal, at the behest of the claimants, challenges the judgment dtd. 18/3/1992 passed by Motor Accident Claims Tribunal/XIth Additional District Judge, Agra (hereinafter referred to as 'Tribunal') in Motor Accident Claim Petition No.150 of 1987 rejecting the same and not awarding any compensation.

(3.) The brief facts as culled out from the record are that the deceased met with an accident on 12/3/1987 at about 09.40 hrs. The informant alongwith the deceased was going towards the Agra City, i.e., Agra Fort and the alleged Jeep and the Scooter were coming fro m the Agra City, i.e., Agra Fort. On notice being issued, the Insurance company appeared and filed their reply. The driver and owner accepted the accident having taken place but contended that the accident occurred due to negligence of the deceased herein.

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MAYA DEVI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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