REGENT COMPUTRONICS PVT. LTD.

Chintha Saritha Appellant

V/S

Abdul Kalam Krishna Respondents

Referred Judgements :-

N.JAYASREE V. CHOLAMANDALAM MS. GENERAL INSURANCE COMPANY LIMITED [REFERRED TO]
BIMLA DEVI VS. HIMACHAL ROAD TRANSPORT CORPN [REFERRED TO]
ADIPUDI RAJYALAKSHMI VS. CHEBROLU ANKAMMA RAO [REFERRED TO]
SEJAL GLASS LTD. VS. NAVILAN MERCHANTS PVT. LTD. [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
MALARVIZHI VS. UNITED INDIA INSURANCE COMPANY LIMITED [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED VS. SATINDER KAUR [REFERRED TO]
SUSHMA VS. NITIN GANAPATI RANGOLE [REFERRED TO]

JUDGEMENT

(1.) This appeal is preferred by the unsuccessful wife, minor children, father and mother of the deceased for compensation under Sec. 166 of the Motor Vehicles Act, 1988, claiming an amount of Rs.50.00 Lakhs for death which has been rejected by Motor Accidents Claims Tribunal - cum- Additional District Judge, West Godavari District, by order dtd. 23/7/2014 in O.P. No.50 of 2011.

(2.) For convenience's sake, the parties will hereinafter be referred to as arrayed in the M.V.O.P.

(3.) The case of the claimants, in brief, according to the averments set out in the claim, before the Tribunal, are as follows:

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CHINTHA SARITHA Vs. ABDUL KALAM KRISHNA

Referred Judgements :-

JUDGEMENT

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