REGENT COMPUTRONICS PVT. LTD.

Subhashrao Marotrao Kuthe Appellant

V/S

ANILKUMAR Respondents

Referred Judgements :-

MUNICIPAL CORPORATION OF DELHI,DELHI VS. UPHAAR TRAGEDY VICTIMS ASSOCIATION AND OTHERS [REFERRED TO]
JOSPHINE JAMES VS. UNITED INDIA INSURANCE CO. LTD. AND ANOTHER [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
SRI RAMACHANDRAPPA VS. MANAGER ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LIMITED [REFERRED TO]
AMRIT BHANU SHALI VS. NATIONAL INSURANCE CO LTD [REFERRED TO]
SYED SADIQ VS. DIVISIONAL MANAGER, UNITED INDIA INS. CO. [REFERRED TO]
NEETA VS. THE DIV. MANAGER, MSRTC [REFERRED TO]

JUDGEMENT

(1.) Heard.

(2.) Admit. Record and proceedings are already received. Heard finally by consent.

(3.) This is an appeal preferred against the judgment and order dated 30th March, 2015, rendered in Motor Accident Claim Petition No.576/2008, by the District Judge5 and Member, Motor Accident Claims Tribunal, Amravati. The appeal has been preferred only on the point that the compensation awarded by the Tribunal under Section 166 of the Motor Vehicles Act is inadequate and not a just compensation in the facts and circumstances of the case.

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SUBHASHRAO MAROTRAO KUTHE Vs. ANILKUMAR

Referred Judgements :-

JUDGEMENT

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