REGENT COMPUTRONICS PVT. LTD.

ORIENTAL INSURANCE CO. LTD. Appellant

V/S

Asha Devi Potdar Respondents

Referred Judgements :-

DIVISIONAL MANAGER,ORIENTAL INSURANCE COMPANY LTD. V. SWAPNA NAYAK [REFERRED TO]
BIJOY KUMAR DUGAR VS. BIDYADHAR DUTTA [REFERRED TO]
NATIONAL INSURANCE COMPANYLTD VS. INDIRA SRIVASTAVA [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
K R MADHUSUDHAN VS. ADMINISTRATIVE OFFICER [REFERRED TO]
AMRIT BHANU SHALI VS. NATIONAL INSURANCE CO LTD [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. GOPALI [REFERRED TO]
CHANDAN SINGH VS. S E W CONSTRUCTION CO LTD [REFERRED TO]
PRAMODCHANDRA VS. ASHWANI ARORA [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. SUDHEESH [REFERRED TO]
RESHMA KUMARI VS. MADAN MOHAN [REFERRED TO]
RAJESH VS. RAJBIR SINGH [REFERRED TO]
SHASHIKALA AND ORS. VS. GANGALAKSHMAMMA AND ORS. [REFERRED TO]
MUNNA LAL JAIN AND ORS. VS. VIPIN KUMAR SHARMA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Both the miscellaneous appeals are arising out of the award dated 23.8.2016, passed in the Claim Case No.37/2006, hence, both the appeals are being decided co-jointly.

(2.) Miscellaneous Appeal No.3432/2006 has been filed by the Oriental Insurance Company challenging the quantum of compensation awarded in favour of respondents No. 1 and 2 (claimants). The Miscellaneous Appeal No.3900/ 2006 has been filed by the claimants No.1 and 2 for enhancement of the compensation amount.

(3.) For disposal of these two appeals, the facts from Miscellaneous Appeal 3900/2006 are being taken which are as under:

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ORIENTAL INSURANCE CO. LTD. Vs. ASHA DEVI POTDAR

Referred Judgements :-

JUDGEMENT

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