REGENT COMPUTRONICS PVT. LTD.

PANKAJ SRIVASTAVA Appellant

V/S

NEW INDIA INSURANCE COMPANY LTD. Respondents

Referred Judgements :-

SANGRAN SINGH VS. ELECTION TRIBUNI KOTAH [REFERRED TO]
K VENKATARAMIAH VS. A SEETHARAMA REDDY [REFERRED TO]
LAND ACQUISITION OFFICER CITY IMPROVEMENT TRUST BOARD VS. H NARAYANAIAH [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
SHALIMAR CHEMICAL WORKS LTD VS. SURENDRA OIL AND DAL MILLS REFINERIES [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD VS. BALAKRISHNAN [REFERRED TO]
AKHILESH SINGH VS. LAL BABU SINGH [REFERRED TO]
CORPORATION OF MADRAS & ANR VS. M PARTHASARATHY & ORS [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Sanjay Tripathi, learned counsel for the appellants and Sri Harpal Singh Chadha, learned counsel for the Insurance Company.

(2.) Under appeal is the judgment and award dated 23.02.2015, passed by the Motor Accidents Tribunal/Additional District Judge, Court No. 10, Lucknow (in short "Tribunal") in the Claim Petition No. 0000638/12 (Pankaj Srivastava and others v. New India Insurance Company Ltd. and others).

(3.) The present appeal has been filed by the claimants-appellants for enhancement of compensation awarded by the Tribunal vide judgment and award dated 23.02.2015.

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PANKAJ SRIVASTAVA Vs. NEW INDIA INSURANCE COMPANY LTD.

Referred Judgements :-

JUDGEMENT

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