REGENT COMPUTRONICS PVT. LTD.

Sankar Chandra Das Appellant

V/S

SUJIT SAHA Respondents

Referred Judgements :-

NANDALAL KEDIA V. JASWANT SINGH AND ANOTHER [REFERRED TO]
AKAN CHANDRA DAS AND ANOTHER V. MD. HUSSAIN AND ANOTHER [REFERRED TO]
ROCKY DEV BURMAN VS. LOHIT PRAKASH DUTTA AND ANOTHER [REFERRED TO]
SUNDARI TRIPURA VS. ULAPI DEBBARMA AND ANOTHER [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
JAI PRAKASH VS. NATIONAL INSURANCE CO LTD [REFERRED TO]
SAMSUL HUDA VS. LONDON AND LANCASHIRE INSURANCE CO. LTD. AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The following question has been referred to the Division Bench for decision:-

(2.) Before dealing with the question, it would be appropriate to refer to certain provisions of the Motor Vehicles Act (hereinafter referred to as the M.V. Act).

(3.) Section 158(6) of the M.V. Act reads as follows:-

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SANKAR CHANDRA DAS Vs. SUJIT SAHA

Referred Judgements :-

JUDGEMENT

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