REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE CO.LTD. Appellant

V/S

RAM MURTI Respondents

Referred Judgements :-

IN RE: LEVY,EX PARTE WALTON [REFERRED TO]
GYARSILAL JAGANNATH PRASAD MOR V. SITACHARAN DUBEY [REFERRED TO]
STATE OF TRAVANCORE COCHIN VS. SHANMUGHA VILAS CASHEWNUT FACTORY QUILON [REFERRED TO]
PANNA LAL VS. CHAND MAL [REFERRED TO]
J K COTTON SPINNING AND WEAVING MILLS LIMITED VS. UNION OF INDIA [REFERRED TO]
ZAKARIA VS. NAOSHIR CAMA [REFERRED TO]
SONARAM VS. JAIPRAKASH [REFERRED TO]
GHISALAL VS. NIHALSINGH [REFERRED TO]
NANI BAI VS. ISHAQUE KHAN [REFERRED TO]
HAR CHARAN SINGH VS. TURZA BAI [REFERRED TO]
SUNDER LAL VS. HAIDER ALI [REFERRED TO]
DHARMAN VS. N C SRINIVASAN [REFERRED TO]
MAINA VS. NIRANJAN SINGH [REFERRED TO]
RAM CHANDER VS. NARESH KUMAR [REFERRED TO]
BALWANT SINGH VS. JHANNUBAI [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsel for the insurer appellant.

(2.) Perused the record.

(3.) Feeling aggrieved by the award of Motor Accidents Claims Tribunal in the proceedings under the Motor Vehicles Act, whereunder the insurer also stands saddled with the liability in regard to the payment of the amount determined to be payable as compensation to the claimants apart from the driver and the owner of the offending motor vehicle, it has come up in appeal seeking modification of the award providing that the insurer will not be liable to pay the amount in question.

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NATIONAL INSURANCE CO LTD Vs. RAM MURTI

Referred Judgements :-

JUDGEMENT

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