REGENT COMPUTRONICS PVT. LTD.

ORIENTAL INSURANCE CO.LTD Appellant

V/S

Sri Hiralal Das Respondents

Referred Judgements :-

NATIONAL INSURANCE COMPANY LTD. VS. HIJAM NINGOL KHOMDRAM ONGBI MEMA DEVI [REFERRED TO]
HUKAM CHAND SHYAM LAL VS. UNION OF INDIA [REFERRED TO]
D C WADHWA VS. STATE OF BIHAR [REFERRED TO]
COMMISSIONER OF INCOME TAX MUMBAI VS. ANJUM M H GHASWALA [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
SADHANA LODH VS. NATIONAL INSURANCE COMPANY LIMITED [REFERRED TO]
BIJOY KUMAR DUGAR VS. BIDYADHAR DUTTA [REFERRED TO]
HARYANA STATE INDUSTRIAL DEV CORP VS. SHAKUNTLA [REFERRED TO]

JUDGEMENT

(1.) This revision petition or/application under Article 227 of the Constitution filed by the Insurance Company is directed against the judgment and award dated 24.07.2009 passed in T.S (MAC) 103 of 2008 by the learned Motor Accident Claims Tribunal, South Tripura, Udaipur.

(2.) Heard Mr. Mr. K. Bhattacharjee, learned Counsel for the Petitioner-Insurance Company, Mr. R. Datta, Mr. A. Baidya, Mr. B. Bhattacharjee and Mr. S. Bhattacharjee, learned Counsel appearing on behalf of the Respondents.

(3.) Only the facts sufficient for deciding the present revision petition are noted.

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ORIENTAL INSURANCE CO.LTD Vs. SRI HIRALAL DAS

Referred Judgements :-

JUDGEMENT

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