REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE CO. LTD Appellant

V/S

RENUKA SAHA Respondents

Referred Judgements :-

QUINN V. LEATHEN [REFERRED TO]
DAVIES V. POWELL DUFFRYN ASSOCIATED COLLIERIES LTD. [REFERRED TO]
RAO SHIV BAHADUR SINGH VS. STATE OF VINDHYA PRADESH [REFERRED TO]
J K COTTON SPINNING AND WEAVING VS. STATE OF UTTAR PRADESH [REFERRED TO]
GHANSHYAMDAS VS. REGIONAL ASSISTANT COMMISSIONER OF SALES TAX NAGPUR [REFERRED TO]
NATIONAL INSURANCE CO LIMITED NEW DELHI VS. JUGAL KISHORE [REFERRED TO]
UNION OF INDIA PRITHIPAL SINGH RAM MEHAR RAJ KUMAR DELHI CATTLE BREEDING FARMS PRIVATE LIMITED VS. RAGHUBIR SINGH :UNION OF INDIA [REFERRED TO]
NELSON MOTIS VS. UNION OF INDIA [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
SARLA DIXIT VS. BALWANT YADAV [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. INDERJIT KAUR [REFERRED TO]
HELEN C REBELLO VS. MAHARASHTRA STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. SATPAL SINGH [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. BEHARI LAL [REFERRED TO]
BOROSIL GLASS WORKS LIMITED EMPLOYEES UNION VS. D D BAMBODE [REFERRED TO]
NEW INDIA ASSURANCE CO SHIMLA VS. KAMLA [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. C M JAYA [REFERRED TO]
UNITED INDIA INSURANCE CO LIMITED VS. PATRICIA JEAN MAHAJAN [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. ASHA RANI [REFERRED TO]
RAMASHRYA SINGH VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]
DIVISIONAL CONTROLLER KSRTC VS. MAHADEVA SHETTY [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. SWARAN SINGH [REFERRED TO]
TAMIL NADU STATE TRANSPORT CORPORATION LTD VS. S RAJAPRIYA [REFERRED TO]
MANAGING DIRECTOR TNSTC LTD VS. K I BINDU [REFERRED TO]
INDIAN BANK VS. ABS MARINE PRODUCTS PVT LTD [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. KRISHNA BALA [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. KALPANA [REFERRED TO]
MANAGING DIRECTOR TNSTC VS. SRIPRIYA [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. CHOLLETI BHARATAMMA [REFERRED TO]
ORIENTAL INSURANCE COMPANY LTD VS. JASHUBEN [REFERRED TO]
SYED BASHEER AHAMED VS. MOHD JAMEEL [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
BHAGYALAKSHMI VS. UNITED INSURANCE CO LTD [REFERRED TO]

JUDGEMENT

(1.) This appeal and the cross-objection are directed against an award dated 19/6/2008 passed by Motor Accidents Claims Tribunal and Additional District Judge, Sixth Fast Track Court, Ali- pore, South-24 Parganas, in M.A.C. Case No. 44 of 2007 thereby disposing of an application under section 166 of the Motor Vehicles Act filed by the cross-objectors thereby directing the insurance company to pay compensation of Rs. 17,81,380 with interest at the rate of 6 per cent per annum from the date of filing of the claim application till payment.

(2.) Being dissatisfied both the insurance company and the claimants have come up before this court by filing the appeal and the cross-objection respectively.

(3.) According to claimants on 1.8.2003 the victim, born on 1.4.1953, was travelling by autorickshaw which was hit by a Tata mini truck resulting in the death of the victim. There is no dispute that the mini truck was insured by National Insurance Co. Ltd., the appellant before us.

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NATIONAL INSURANCE CO LTD Vs. RENUKA SAHA

Referred Judgements :-

JUDGEMENT

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