REGENT COMPUTRONICS PVT. LTD.

PRIYA RANI Appellant

V/S

Rqam Sharan Respondents

Referred Judgements :-

JACOB MATHEW V/S. STATE OF PUNJAB [REFERRED TO]
MANANING DIRECTOR,BMTC VS. UNION OF INDIA AND OTHERS [REFERRED TO]
INDIRA DEVI AND OTHERS VS. BAGADA RAM AND OTHERS [REFERRED TO]
SMT. SARLA VERMA AND OTHERS VS. DELHI TRANSPORT CORPORATION AND ANOTHER [REFERRED TO]
NATIONAL INSURANCE CO. LTD. VS. MANNAT JOHAL AND OTHERS [REFERRED TO]
A.V. PADMA V/S. VENUGOPAL [REFERRED TO]
SMT. K. ANUSHA AND OTHERS VS. REGIONAL MANAGER,SHRIRAM GENERAL INSURANCE COMPANY [REFERRED TO]
MANAGING DIRECTOR B M T C VS. UNION OF INDIA [REFERRED TO]
HANSAGURI PRAFULCHANDRA LADHANI VS. ORIENTAL INSURANCE COMPANYLTD [REFERRED TO]
UNITED INDIA INS CO LTD VS. T GANDAMMA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri S.D. Ojha, learned counsel for the appellants and Sri N.K. Chatterjee and Ashish Kumar Srivastava, learned counsels for the respondent-Insurance Company.

(2.) This appeal, at the behest of the claimants, challenges the judgment and award dtd. 1/8/2012 passed by Motor Accident Claims Tribunal/ Additional District Judge, Court No.1, Muzaffar Nagar (hereinafter referred to as 'Tribunal') in M.A.C.P. No. 624 of 2011 awarding a sum of Rs.9,42,450.00 with interest at the rate of 6% as compensation.

(3.) The accident is not in dispute. The Insurance Company has not challenged the liability imposed on them. The claimants appellants have challenged the award of the Tribunal as far as finding of negligence and on the quantum of compensation awarded.

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PRIYA RANI Vs. RQAM SHARAN

Referred Judgements :-

JUDGEMENT

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