REGENT COMPUTRONICS PVT. LTD.

ORIENTAL INSURANCE CO. Appellant

V/S

Bevara Chandramathi Respondents

Referred Judgements :-

KAJAL VS. JAGADISH CHAND [REFERRED TO]
SUREKHA VS. SANTOSH [REFERRED TO]
NAGAPPA VS. GURUDAYAL SINGH [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. MOHD NASIR [REFERRED TO]
NINGAMMA VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]
ORIENTAL INSURANCE CO. LTD VS. DYAMAVVA [REFERRED TO]
RAJESH VS. RAJBIR SINGH [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
MAGMA GENERAL INSURANCE CO LTD VS. NANU RAM ALIAS CHUHRU RAM & ORS [REFERRED TO]
RAMLA AND OTHERS VS. NATIONAL INSURANCE COMPANY LIMITED AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Heard Smt. S. A. V. Ratnam, learned counsel for the appellant and Sri K. S. Gopala Krishnan, learned counsel for the respondents.

(2.) Respondent No.2 in M.V.O.P.No.48 of 2004 on the file of the Motor Accidents Claims Tribunal-cum-II Additional District Court (Fast Track Court), Srikakulam (for short "the learned MACT") filed the present appeal questioning the order and decree dtd. 24/3/2009 passed by the learned MACT, where under a claim made by the claimants for compensation in terms of Sec. 166 of the Motor Vehicles Act for a sum of Rs.2,00,000.00 was allowed in toto.

(3.) The appellant herein is disputing the liability imposed and quantum of compensation awarded.

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ORIENTAL INSURANCE CO. Vs. BEVARA CHANDRAMATHI

Referred Judgements :-

JUDGEMENT

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