REGENT COMPUTRONICS PVT. LTD.

SHAHANA Appellant

V/S

Sureshsingh Thakur Gajrajsingh Thakur Respondents

Referred Judgements :-

BISHAN DEVI VS. SIRBAKSH SINGH [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER BOMBAY VS. LAXMAN IYER [REFERRED TO]
UNION OF INDIA VS. MAJOR BAHADUR SINGH [REFERRED TO]
INDIAN DRUGS AND PHARMACEUTICALS LTD VS. WORKMAN INDIAN DRUGS AND PHARMACEUTICALS LTD [REFERRED TO]
R K MALIK VS. KIRAN PAL [REFERRED TO]
ARUN KUMAR AGARWAL VS. NATIONAL INSURANCE COMPANY [REFERRED TO]
RESHMA KUMARI VS. MADAN MOHAN [REFERRED TO]
JIJU KURUVILA VS. KUNJUJAMMA MOHAN [REFERRED TO]
RAJESH VS. RAJBIR SINGH [REFERRED TO]
KALPANARAJ VS. TAMIL NADU STATE TRANSPORT CORPN. [REFERRED TO]

JUDGEMENT

(1.) HEARD . Admit. Heard finally by consent of learned counsel for the parties.

(2.) THIS appeal challenges that portion of the judgment and award dated 11.10.2011 delivered in Claim Petition No. 221/06 by the learned Member, Motor Accident Claims Tribunal, Amravati, which grants compensation at the rate and for the heads not acceptable to the appellants, who are the original claimants.

(3.) ALTHOUGH the driver was impleaded as party -respondent, his name was deleted. The owner -respondent no. 1 resisted the claim contending that the jeep was not involved in the accident. It was also submitted by him that the deceased was sleeping at a place where no one should sleep and, therefore, he himself was responsible for his untimely death.

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SHAHANA Vs. SURESHSINGH THAKUR GAJRAJSINGH THAKUR

Referred Judgements :-

JUDGEMENT

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