REGENT COMPUTRONICS PVT. LTD.

ICICI LOMBARD GENERAL INSURANCE CO. LTD. Appellant

V/S

SURESH Respondents

Referred Judgements :-

MAXWELL VS. MURPHY [REFERRED TO]
SECRETARY OF STATE FOR SOCIAL SECURITY VS. TUNNICLIFFE [REFERRED TO]
EOOSEIN EASAM DADA INDIA LIMITED VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF BOMBAY VS. SUPREME GENERAL FILMS EXCHANGE LTD [REFERRED TO]
VITTHALBHAI NARANBHAI PATEL VS. COMMISSIONER OF SALES TAX M P NAGPUR [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. DHANRAM SINGH [REFERRED TO]
JASWANT RAO VS. KAMLABAI [REFERRED TO]
DELHI COTTON AND GENERAL MILLS CO VS. INCOME TAX COMMISSIONER [REFERRED TO]
ECGC LIMITED VS. MOKUL SHRIRAM EPC JV [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Rahul Sahai, along with Sri Aditya Singh Parihar, learned counsel for the appellant. Sri Satya Deo Ojha, learned counsel has also been heard.

(2.) A question has arisen with regard to the maintainability of the instant appeal under Sec. 173(2) of the Motor Vehicles Act, 1988, in view of the report submitted by the Stamp Reporter.

(3.) It is pointed out that the aforesaid objection of the Stamp Reporter is based on the amended provision contained under subsec. (2) of Sec. 173, in terms of which the pecuniary limit for filing of an appeal against an award of a Claims Tribunal, has been raised to 'one lakh rupees' from the earlier limit of 'ten thousand rupees'.

Click here to view full judgment.

ICICI LOMBARD GENERAL INSURANCE CO. LTD. Vs. SURESH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address