REGENT COMPUTRONICS PVT. LTD.

UPASANA Appellant

V/S

NATIONAL INSURANCE COMPANY LTD. Respondents

Referred Judgements :-

NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI AND OTHERS [REFERRED TO]
SYED BASHEER AHAMED VS. MOHD JAMEEL [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
A V PADMA VS. R VENUGOPAL [REFERRED TO]
HANSAGURI PRAFULCHANDRA LADHANI VS. ORIENTAL INSURANCE COMPANYLTD [REFERRED TO]
SHIPPING CORPORATION OF INDIA LTD VS. MADHAVAN RAMAN ARAKKAN [REFERRED TO]
VIMAL KANWAR VS. KISHORE DAN [REFERRED TO]
ARCELORMITTAL INDIA PRIVATE LIMITED VS. SATISH KUMAR GUPTA & ORS [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD VS. MANNAT JOHAL AND OTHERS ETC. ETC [REFERRED TO]
ANITA SHARMA AND OTHERS VS. THE NEW INDIA ASSURANCE COMPANY LIMITED AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Nigamendra Shukla, learned counsel for the appellants; Shri Om Prakash Mishra, learned counsel for the respondents; and perused the record.

(2.) This appeal, at the behest of the claimants, challenges the judgment dtd. 4/10/2016 passed by Motor Accident Claims Tribunal/Additional District Judge, Court No.15, Ghaziabad (hereinafter referred to as 'Tribunal') in Motor Accident Claim Petition No.313 of 2012 awarding a sum of Rs.4,52,000.00 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 respondent concerned has not challenged the liability imposed on them. The only issue to be decided is, the quantum of compensation awarded.

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UPASANA Vs. NATIONAL INSURANCE COMPANY LTD.

Referred Judgements :-

JUDGEMENT

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