REGENT COMPUTRONICS PVT. LTD.

ORIENTAL INSURANCE CO. LTD Appellant

V/S

Purnima Rajesh Parikh Respondents

Referred Judgements :-

AMRESH KUMARI VS. NIRANJAN LAL JAGDISH PARSHAD JAIN [REFERRED TO]
MINU B MEHTA VS. BALKRISHNA RAMCHANDRA NAYAN [REFERRED TO]
RAMESH CHANDRA RANDHIR SINGH VS. RANDHIR SINGH:RAMESH CHANDRA [REFERRED TO]
K R TANDON VS. OM PRAKASH [REFERRED TO]
MOHINDER KAUR VS. HIRA NAND SINDHI [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. PREMLATA SHUKLA [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
YASHPAL LUTHRA VS. UNITED INDIA INSUR CO LTD [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD VS. BALAKRISHNAN [REFERRED TO]
RESHMA KUMARI VS. MADAN MOHAN [REFERRED TO]
NEW INDIA ASSURANCE CO. LTD VS. ALPA RAJESH SHAH [REFERRED TO]
NEW INDIA ASSURANCE CO. LTD. VS. SHANTI BOPANNA AND OTHERS. [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]

JUDGEMENT

(1.) Heard Learned Counsels for the parties.

(2.) This First Appeal is filed by Insurance Company under Sec. 173 of the Motor Vehicles Act ("M.V. Act"), challenging the Judgment and Order dtd. 13/12/2020, passed by the Motor Accident Claim Tribunal, Mumbai ( M.A.C.T.) in Application No.505 of 1993.

(3.) The First Appeal was admitted on 4/10/2012, and stay was granted subject to deposit of decretal amount. Thereafter, the original claimants who are Respondent Nos.1, 2 and 3 in the First Appeal, filed their Cross -Objections, for enhancement of compensation.

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ORIENTAL INSURANCE CO. LTD Vs. PURNIMA RAJESH PARIKH

Referred Judgements :-

JUDGEMENT

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