REGENT COMPUTRONICS PVT. LTD.

DIVISIONAL MANAGER, NATIONAL INSURANCE CO.LTD. Appellant

V/S

Anushaya Respondents

Referred Judgements :-

UNITED INDIA INSURANCE COMPANY LTD. V. VANEETA AND OTHERS [REFERRED TO]
RUMA RAHA ROY AND OTHERS VS. UNITED INDIA INSURANCE CO. LTD. AND ANOTHER [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LTD. VS. RAVULA SHANKER @ SHANKER GOUD AND ANOTHER [REFERRED TO]
REGIONAL DIRECTOR E S I CORPORATION VS. FRANCIS DE COSTA [REFERRED TO]
EMPLOYEES STATE INSURANCE CORPORATION VS. HARRISON MALAYALAM PRIVATE LIMITED [REFERRED TO]
A TREHAN VS. ASSOCIATED ELECTRICAL AGENCIES ANOTHER [REFERRED TO]
BHARAQGATH ENGINEERING VS. R RANGANAYAKI [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. HAMIDA KHATOON [REFERRED TO]
K BHARATHI DEVI VS. GENL INS CORPN [REFERRED TO]
VASANTHA K S VS. K S R T C [REFERRED TO]
SHRIDEVI VS. S SAROJINI [REFERRED TO]
KURIAKOSE VS. SANTHOSH KUMAR [REFERRED TO]
DHROPADABAI AND ORS. VS. TECHNOCRAFT TOOLINGS [REFERRED TO]
ASHOK YADAV VS. SHAKUR MOHAMMAD SON OF MOHAMMAD VAKIL [REFERRED TO]

JUDGEMENT

(1.) The matter is taken up through hybrid mode.

(2.) Heard Mr. P.K. Mahali, learned counsel for the insurerAppellant and Mr. S.C. Swain along with Mr. K.C. Nayak, learned counsel for claimant - Respondents 1 to 3.

(3.) Present appeal by the insurer is against the impugned judgment dtd. 16/3/2020 of the learned 3rd MACT, Cuttack passed in MAC Case No.697 of 2017 wherein compensation to the tune of Rs.23,22,648.00 along with interest @ 7% per annum from the date of filing of the claim application, i.e. 12/9/2017 has been granted on account of death of deceased Anil Kumar Biswal in the motor vehicular accident dtd. 19/7/2017.

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DIVISIONAL MANAGER, NATIONAL INSURANCE CO.LTD. Vs. ANUSHAYA

Referred Judgements :-

JUDGEMENT

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