REGENT COMPUTRONICS PVT. LTD.

ICICI LOMBARD GENERAL INS. CO. LTD. Appellant

V/S

SUNITA Respondents

Referred Judgements :-

NATIONAL INSURANCE CO. LTD.VS. GITA BINDAL [REFERRED TO]
PUSHPABAI PURSHOTTAM UDESHI VS. RANJIT GINNING AND PRESSING CO PRIVATE LIMITED [REFERRED TO]
SYAD AKBAR VS. STATE OF KARNATAKA [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
K S E B VS. KAMALAKSHY AMMA [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED VS. SATINDER KAUR [REFERRED TO]
LAXMI DEVI VS. MEHBOOB ALI [REFERRED TO]
JEYARANI VS. MANAGER BAJAJ ALLIANZ GENERAL INSURANCE COMPANY LTD [REFERRED TO]

JUDGEMENT

(1.) Both appeals are being decided together as they arise out of a common award arising out of the same accident.

(2.) M.A.No.258/2016 has been filed by the appellant/insurance company on the ground that the offending vehicle has been falsely implicated in the accident, hence prays for exonerating the insurance company from its liability whereas MA No.352/2016 has been filed by the claimants on the ground of enhancement of compensation as well as for setting aside the finding regarding contributory negligence on the part of the deceased.

(3.) Both appeals have been filed under Sec. 173 of the Motor Vehicles Act challenging the award dtd. 2/11/2015 passed by MACT, Ujjain in Claim Case No.104/2012.

Click here to view full judgment.

ICICI LOMBARD GENERAL INS. CO. LTD. Vs. SUNITA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address