REGENT COMPUTRONICS PVT. LTD.

Kader Ali Appellant

V/S

ORIENTAL INSURANCE COMPANY LIMITED Respondents

Referred Judgements :-

GUJARAT SRTC V. RAMANBHAI PRABHATBHAI [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LTD. VS. ANAND PAL [REFERRED TO]
GUJARAT STATE ROAD TRANSPORT CORPORATION AHMEDABAD VS. RAMANBHAI PRABHATBHAI [REFERRED TO]
CUSTODIAN 0F BRANCHES 0F BANCO NATIONAL ULTRAMARINO VS. NALINI BAI NAIQUE [REFERRED TO]
HAFIZUN BEGUM VS. IKRAM HEQUE [REFERRED TO]
HAFIZUN BEGUM VS. IKRAM HEQUE [REFERRED TO]
MONTFORD BROTHERS OF ST. GABRIEL VS. UNITED INDIA INSURANCE [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. BIRENDER [REFERRED TO]
N.JAYASREE VS. CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LTD [REFERRED TO]

JUDGEMENT

(1.) This instant First Miscellaneous Appeal has been filed by the appellants/claimants challenging the judgment and award dtd. 13/12/2006 passed by Learned Judge, Motor Accident Claims Tribunal, Paschim Medinipur thereby the learned Tribunal dismissed the MACC Case No. 739 of 2000 filed under Sec. 166 of the Motor Vehicles Act, 1988 on account of death of victim on contest against the Oriental Insurance Company Ltd. and ex parte against the owner of the offending vehicle.

(2.) The brief facts of this case are as under:

(3.) Under the above facts and circumstances, the appeal came up before this Bench for disposal.

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KADER ALI Vs. ORIENTAL INSURANCE COMPANY LIMITED

Referred Judgements :-

JUDGEMENT

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