REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE COMPANY LIMITED Appellant

V/S

Pramila Ketan Velip Respondents

Referred Judgements :-

UNITED INDIA INSURANCE COMPANY LIMITED VS. BHUSHAN SACHDEVA [REFERRED TO]
NATIONAL INSURANCE CORPORATION LIMITED CHANDIGARH VS. NICOLLETTA ROHTAGI [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. SHILA DATTA [REFERRED TO]
JOSPHINE JAMES VS. UNITED INDIA INSURANCE CO. LTD. [REFERRED TO]
BAJAJ ALLIANZ GENERAL INSURANCE CO LTD VS. KAMLA SEN [REFERRED TO]
I.C.I.C.I. LOMBARD GENERAL INSURANCE COMPANY LTD. VS. SUREKHA WD/O PRAKASH GHURDE [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. James Lopes, learned Counsel for the appellant. The respondents, though served, are absent.

(2.) This appeal has been filed by the appellant/Insurance Company challenging the award made under Sec. 166 of the Motor Vehicle Act, 1988 (said Act).

(3.) There is no dispute in this case that no leave was obtained under Sec. 170 of the said Act by the appellant/Insurance Company before the Motor Accident Claims Tribunal.

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NATIONAL INSURANCE COMPANY LIMITED Vs. PRAMILA KETAN VELIP

Referred Judgements :-

JUDGEMENT

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