REGENT COMPUTRONICS PVT. LTD.

BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. Appellant

V/S

Wahidbi Respondents

Referred Judgements :-

NARCINVA V KAMAT VS. ALFREDO ANTONIO DOE MARTINS [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. SWARAN SINGH [REFERRED TO]
PUNAM DEVI VS. DIVISIONAL MANAGER NEW INDIA ASSURANCE CO LTD [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. PREMLATA SHUKLA [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. VIDHYADHAR MAHARIWALA [REFERRED TO]
BHUWAN SINGH VS. ORIENTAL INSURANCE COMPANY [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. BRIJ PAL SINGH [REFERRED TO]
CHINNI SUBBA RAO VS. SYED KAREEMIDDIN [REFERRED TO]
RAJENDRA RAGHUNATH GIRME VS. PRAMILA DATTU SURSE [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. YOGESH [REFERRED TO]
S. IYYAPAN VS. UNITED INDIA INSURANCE COMPANY LTD. [REFERRED TO]
ORIENTAL INSURANCE CO.LTD. VS. SHANTI [REFERRED TO]

JUDGEMENT

(1.) Admit.

(2.) Notice after admission made returnable forthwith. Heard both the sides for final disposal. Such order was made by this Court on 21st April 2014.

(3.) The appeal is filed by the Insurance Company against the judgment and award of MACP No.95 of 2008 which was pending before the Claims Tribunal Ambajogai, District Beed. In a petition filed by the respondent No.1, original claimant, the Tribunal has awarded compensation of Rs.1,42,500/- and the owner and Insurance Company are made jointly and severally liable to pay the compensation amount.

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BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. Vs. WAHIDBI

Referred Judgements :-

JUDGEMENT

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