REGENT COMPUTRONICS PVT. LTD.

UNITED INSURANCE COMPANY LIMITED Appellant

V/S

Anil Kumar Gour Respondents

Referred Judgements :-

PRAMODKUMAR RASIKBHAI JHAVERI VS. KARMASEY KUNVARGI TAK [REFERRED TO]
NAGAPPA VS. GURUDAYAL SINGH [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
SRI RAMACHANDRAPPA VS. MANAGER ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LIMITED [REFERRED TO]
SYED SADIQ VS. DIVISIONAL MANAGER, UNITED INDIA INS. CO. [REFERRED TO]
NATIONAL INSURANCE CO. LTD VS. KOMAL [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [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]
SOMAN VS. JINESH JAMES [REFERRED TO]

JUDGEMENT

(1.) This appeal under Sec. 173(1) of the Motor Vehicle Act, 1988 (for short "Act") is preferred by the appellant/United India Insurance Company Ltd. challenging the judgment and award dtd. 2/4/2018 delivered by the Motor Accident Claims Tribunal, Bhopal in MCC No.1440/2014 granting compensation of Rs.7,86,000.00 along with @ 7 % interest thereon from the date of application till realization against the respondents no.1 to 3/non-applicants, jointly and severally.

(2.) For the sake of convenience, the parties are referred to as they arrayed before the Motor Accident Claims Tribunal (in short "MACT").

(3.) The factual contest of the case, is as under :-

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UNITED INSURANCE COMPANY LIMITED Vs. ANIL KUMAR GOUR

Referred Judgements :-

JUDGEMENT

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