REGENT COMPUTRONICS PVT. LTD.

RAMDAS Appellant

V/S

JOGINDERSINGH Respondents

Referred Judgements :-

SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. SHYAM SINGH [REFERRED TO]
GULAM KHADER VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]
RESHMA KUMARI VS. MADAN MOHAN [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
M/S. ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LTD VS. MANDALA YADAGARI GOUD AND OTHER [REFERRED TO]
JOGINDER SINGH VS. ICICI LOMBARD GENERAL INSURANCE COMPANY [REFERRED TO]

JUDGEMENT

(1.) Being aggrieved by the impugned judgment and award dated 21.06.2004 passed by the Member, Motor Accident Claims Tribunal, Aurangabad in Motor Accident Claims Petition No.138/2001, the appellants (original claimants) have preferred this appeal seeking enhancement of compensation.

(2.) For the sake of brevity and convenience, the parties to appeal are referred as they are referred in the judgment of the Tribunal.

(3.) Heard learned counsel for the appellants and learned counsel representing respondents. Perused the record and proceedings.

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RAMDAS Vs. JOGINDERSINGH

Referred Judgements :-

JUDGEMENT

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