REGENT COMPUTRONICS PVT. LTD.

DIVISIONAL CONTROLLER Appellant

V/S

GOVIND Respondents

Referred Judgements :-

LAXMI DEVI VS. MOHAMMAD TABBAR [REFERRED TO]
ARUN KUMAR AGARWAL VS. NATIONAL INSURANCE COMPANY [REFERRED TO]
ASHVINBHAI JAYANTILAL MODI VS. RAMKARAN RAMCHANDRA SHARMA [REFERRED TO]
KAJAL VS. JAGDISH CHAND [REFERRED TO]
M.R. KRISHNA MURTHI VS. NEW INDIA ASSURANCE CO. LTD. [REFERRED TO]
RISHIPAL SINGH SOLANKI VS. STATE OF UTTAR PRADESH [REFERRED TO]
HARESH SHANTILAL AVLANI VS. NEW INDIA ASSURANCE CO. LTD [REFERRED TO]

JUDGEMENT

(1.) Feeling aggrieved by the judgment and award dtd. 31/12/2015, passed by the learned Member, Motor Accident Claims Tribunal, Aurangabad in Motor Accident Claim Petition No.241 of 2015, the original respondent no.1/M.S.R.T.C. is in appeal under Sec. 173 of the Motor Vehicles Act, 1988.

(2.) Moot points for consideration:

(3.) Facts in brief:

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DIVISIONAL CONTROLLER Vs. GOVIND

Referred Judgements :-

JUDGEMENT

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