(1.) THIS judgment shall also govern the disposal of M. A. No. 33 of 1982 The Oriental Fire and General Insurance Co. Ltd. vs. Smt. Anupama and others as both these appeals are directed against the same award dated 12th October, 1981 given by the Accidents Claims Tribunal, Dhar in Claim Case No. 3 of 1980.
(2.) M. A. No. 25 of 1982 has been filed by the claimants for enhancement of compensation, whereas M. A. No. 33 of 1982 has been filed by the Insurance Company challenging their liability for the entire amount of compensation as awarded by the tribunal.
(3.) THE facts giving rise to these appeals, which are no longer in dispute and as found proved, may be stated, in brief, thus : Bus number CPF 9187 is owned by the indian Tourism Development Corporation, of which on the relevant day of the accident, which took place on 24-6-1979, Laxman Rao was the driver in the employment of the Indian Tourism Development Corporation. The said bus was insured with the Oriental Fire and General Insurance Company Limited.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN