REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE CO LTD Appellant

V/S

SINDHU Respondents

Referred Judgements :-

MATAJI BEWA AND OTHERS VS. HEMAN KUMAR JENA AND ANOTHER [REFERRED TO]
NANHU SINGH VS. JAHEER [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. PREMLATA SHUKLA [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. INDIRA SHRIVASTAVA AND OTHERS [REFERRED TO]
MAHILA DHANWANTI VS. KULWANT [REFERRED TO]
FAKKIRAPPA VS. YALLAWWA [REFERRED TO]
BHIMAVVA VS. SHANKAR [REFERRED TO]
ANOJ BEE VS. SAJJAD KHAN [REFERRED TO]
DEVISINGH VS. VIKRAMSINGH [REFERRED TO]

JUDGEMENT

(1.) WITH the consent heard finally. These appeals are arising out of the common award dated 18. 05. 2008 passed by Additional Motor Accident Claims Tribunal, jhabua {for short the Tribunal} in Claim Case Nos. 149, 150, 151 and 68/2006.

(2.) MISC. Appeal No. 2613/07 has been filed at the instance of insurer against the award passed in Claim Case No. 149/05. The rest of the Misc. Appeals have been filed by the claimants seeking enhancement of the compensation.

(3.) AS the question of facts and law involved in all these appeals being common, all these appeals are being decided by this common order.

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NATIONAL INSURANCE CO LTD Vs. SINDHU

Referred Judgements :-

JUDGEMENT

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