REGENT COMPUTRONICS PVT. LTD.

UNITED INDIA INSURANCE COMPANY LIMITED Appellant

V/S

Anumita Paul Respondents

Referred Judgements :-

HELEN C REBELLO VS. MAHARASHTRA STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
PRAMODKUMAR RASIKBHAI JHAVERI VS. KARMASEY KUNVARGI TAK [REFERRED TO]
BIJOY KUMAR DUGAR VS. BIDYADHAR DUTTA [REFERRED TO]
T O ANTHONY VS. KARVARNAN [REFERRED TO]
RENUKADEVI H VS. BANGALORE METROPOLITAN TRANSPORT CORPORATION [REFERRED TO]
MACHINDRANATH KERNATH KASAR VS. D S MYLARAPPA [REFERRED TO]
D SHANMUKHA SUNDARAMMA VS. D SUNEEETHA [REFERRED TO]
USHA RAJKHOWA VS. PARAMOUNT INDUSTRIES [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. YOGESH DEVI [REFERRED TO]

JUDGEMENT

(1.) Binapani, the appellant in FMA No.1931 of 2003 and the insurance company, the appellant in FMA 269 of 2004, both are aggrieved by the award of the Motor Accidents Claim Tribunal, Alipore dated August 30, 2003 in MACC No.569 of 2002.

(2.) Four persons (Anumita Paul, Aritra Paul, Ankita Paul and Binapani Paul) together filed an application under s.166 of the Motor Vehicles Act, 1988 in the claims tribunal on September 20, 2002. They claimed fault liability compensation for the accidental death of one Dulal Paul. It was stated that Anumita, Aritra, Ankita and Binapani were Dulal's wife, minor son, minor daughter, and mother respectively.

(3.) Case stated in the s.166 application was this:

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UNITED INDIA INSURANCE COMPANY LIMITED Vs. ANUMITA PAUL

Referred Judgements :-

JUDGEMENT

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