REGENT COMPUTRONICS PVT. LTD.

Somu Damodara Rao Appellant

V/S

P. Adinarayana Respondents

Referred Judgements :-

BABY SAKSHI GREOLA VS. MANZOOR AHMAD SIMON AND ANR. [REFERRED TO]
HARDEO KAUR VS. RAJASTHAN STATE TRANSPORT CORPORATION [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
NAGAPPA VS. GURUDAYAL SINGH [REFERRED TO]
SUNIL KUMAR VS. RAM SINGH GAUD [REFERRED TO]
R K MALIK VS. KIRAN PAL [REFERRED TO]
YADAVA KUMAR VS. DIVISIONAL MANAGER NATIONAL INSURANCE CO LTD [REFERRED TO]
RAJ KUMAR VS. AJAY KUMAR [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. D SATYANARAYANA [REFERRED TO]
KISHAN GOPAL VS. LALA [REFERRED TO]
PUTTAMMA VS. K.L.NARAYANA REDDY [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
RAMLA AND OTHERS VS. NATIONAL INSURANCE COMPANY LIMITED AND OTHERS [REFERRED TO]
KAJAL VS. JAGDISH CHAND [REFERRED TO]
RAJENDRA SINGH VS. NATIONAL INSURANCE COMPANY LIMITED AND OTHERS [REFERRED TO]
KURVAN ANSARI ALIAS KURVAN ALI VS. SHYAM KISHORE MURMU [REFERRED TO]
MEENA DEVI VS. NUNU CHAND MAHTO [REFERRED TO]
SIDRAM VS. DIVISIONAL MANAGER, UNITED INDIA INSURANCE CO. LTD. [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the order and decree dtd. 28/7/2011 passed in M.O.P.No.195 of 2009 by the Chairman, Motor Accidents Claims Tribunal-cum-Additional District Judge, Vizianagaram (for short 'the MACT'). The claimant before the learned MACT is the appellant herein.

(2.) Feeling aggrieved and dissatisfied by the quantum of compensation of Rs.1,91,000.00 awarded as against the claim made for Rs.5,00,000.00, the present appeal is filed.

(3.) Respondent Nos.1 and 2 herein are the owner and the insurer of the Auto bearing Registration No.AP 35 U 5822 (hereinafter referred to as 'the offending vehicle').

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SOMU DAMODARA RAO Vs. P. ADINARAYANA

Referred Judgements :-

JUDGEMENT

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