REGENT COMPUTRONICS PVT. LTD.

SHEELA DEVI Appellant

V/S

SUMIT KUMAR Respondents

Referred Judgements :-

RYLANDS V/S. FLETCHER [REFERRED TO]
JACOB MATHEW V/S. STATE OF PUNJAB [REFERRED TO]
RENU RANI SHRIVASTAVA VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LIMITED VS. VENU SINGH [REFERRED TO]
KUMARI KIRAN AND OTHERS VS. SAJJAN SINGH [REFERRED TO]
NATIONAL INSURANCE CO. LTD. VS. MANNAT JOHAL [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. SANGITA [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. SOMWATI [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
HANSAGURI PRAFULCHANDRA LADHANI VS. ORIENTAL INSURANCE COMPANYLTD [REFERRED TO]
SMT. SANGITA ARYA VS. ORIENTAL INSURANCE CO. LTD [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Shreesh Srivastava, learned counsel for the appellant, Sri Arvind Kumar, learned counsel for the respondent, none appears for the owner and perused the judgment and order impugned.

(2.) This appeal, at the behest of the claimants, challenges the judgment/award dtd. 30/3/2021 and the decree dtd. 3/4/2021 passed by Motor Accident Claims Tribunal/ Presiding Officer , Kanpur Nagar (hereinafter referred to as 'Tribunal') in M.A.C.No.1014 of 2016 awarding a sum of Rs.19,77,831.00 with interest at the rate of 7% as compensation.

(3.) The accident is not in dispute. The issue of negligence decided by the Tribunal is in dispute. The respondent has not challenged the liability imposed on them. The issues to be decided by this Court are, the quantum of compensation awarded and negligence.

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SHEELA DEVI Vs. SUMIT KUMAR

Referred Judgements :-

JUDGEMENT

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