REGENT COMPUTRONICS PVT. LTD.

RAMESH SAHU Appellant

V/S

DEEPAK KUMAR SAHU Respondents

Referred Judgements :-

H. WEST AND SON LTD. V. SHEPHARD [REFERRED TO]
WARD VS. JAMES [REFERRED TO]
BAKER VS. WILLOUGHBY [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
RAJ KUMAR VS. AJAY KUMAR [REFERRED TO]
RAMLA VS. NATIONAL INSURANCE COMPANY LIMITED [REFERRED TO]
C K SUBRAMANIA IYER VS. T KUNHIKUTTAN NAIR [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
NAGAPPA VS. GURUDAYAL SINGH [REFERRED TO]
SRI RAMACHANDRAPPA VS. MANAGER ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LIMITED [REFERRED TO]
KAVITA VS. DEEPAK [REFERRED TO]
SYED SADIQ VS. DIVISIONAL MANAGER, UNITED INDIA INS. CO. [REFERRED TO]
REKHA JAIN VS. NATIONAL INSURANCE CO. LTD. [REFERRED TO]
SOMAN VS. JINESH JAMES [REFERRED TO]
ABHIMANYU PARTAP SINGH VS. NAMITA SEKHON [REFERRED TO]

JUDGEMENT

(1.) This appeal filed by the appellant under Sec. 173 of the Motor Vehicle Act, 1988 (for short "Act") challenging the award dtd. 17/12/2021 delivered by the Member 5th Additional Accident Claims Tribunal, Mandla in MACC No.81/2021 granting an amount Rs.1,86,351.00 along with @ 7.5 % per annum from the date of application till the payment to the appellant/claimant on account of injury sustained by him in road traffic accident against the respondents 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 two claim petitions nos.MACC 61/2021 and 81/2021 were tried jointly and the claims preferred were allowed. In this appeal is concerned with the claim petition preferred by the appellant/claimant against the award passed in MACC No.81/2021 dtd. 17/12/2021

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RAMESH SAHU Vs. DEEPAK KUMAR SAHU

Referred Judgements :-

JUDGEMENT

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