REGENT COMPUTRONICS PVT. LTD.

Jai Kumari Devi Appellant

V/S

PUSHPA GUPTA Respondents

Referred Judgements :-

GUJARAT STATE ROAD TRANSPORT CORPORATION AHMEDABAD VS. RAMANBHAI PRABHATBHAI [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. TRILOKCHANDRA [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. CHARLIE [REFERRED TO]
TAMIL NADU STATE TRANSPORT CORPORATION LTD VS. S RAJAPRIYA [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. KRISHNA BALA [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LTD VS. SHANTI PATHAK [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
AMRIT BHANU SHALI VS. NATIONAL INSURANCE CO LTD [REFERRED TO]
G NOOKARATHNAM VS. UNITED INDIA FIRE AND GENERAL INSURANCE CO [REFERRED TO]
GRAM PANCHAYAT MEHNGROWAL VS. AUDITYA RAM [REFERRED TO]
NEW INDIA ASSURNCE COMPANY LTD VS. DURGESH KUMARI [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD. VS. NIKHIL MONDAL AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Ram Singh, learned counsel for the appellants and Sri S.C.Srivastava, learned counsel appearing for the respondent.

(2.) The claimants/appellants (hereinafter referred as the 'appellants') have filed the present appeal against the judgment and award dated 11th October, 2010 passed by Sri S.S.Upadhyay, Additional District Judge, Court No.4, /Motor Accident Claims Tribunal, Fatehpur in M.A.C.P. No.35 of 2007 (Smt.Jai Kumari Devi & others Vs. Smt. Pushpa Gupta & another) whereby the quantum of compensation awarded by the tribunal has been challenged on several grounds.

(3.) Though the controversy relates only to the quantum of compensation but in order to appreciate the questions involved in the present appeal, we think it proper to briefly noticed the facts.

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JAI KUMARI DEVI Vs. PUSHPA GUPTA

Referred Judgements :-

JUDGEMENT

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