REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE COMPANY LTD. Appellant

V/S

NANI GOPAL DEBNATH Respondents

Referred Judgements :-

SUSEEL FINANCE AND LEASING CO. VS. M. LATA AND ORS. [REFERRED TO]
M.N. HAIDER AND ORS. VS. KENDRIYA VIDYALAYA SANGATHAN [REFERRED TO]
RAJA PRITHI CHAND VS. SUKHRAI [REFERRED TO]
PATEL AND NARSHI THAKERSHI VS.PRADYUMANSINGHJI ARJUNSINGHJI [REFERRED TO]
SOW CHANDRA KANTE VS. SHEIKH HABIT [REFERRED TO]
HUKAM CHAND SHYAM LAL VS. UNION OF INDIA [REFERRED TO]
AVTAR SINGH SEKHON VS. UNION OF INDIA [REFERRED TO]
D C WADHWA VS. STATE OF BIHAR [REFERRED TO]
SHANKER MOTIRAM NALE VS. SHIOLALSING GANNUSING RAJPUT [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
KEWAL CHAND MIMANI D VS. S K SEN [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]
UNION OF INDIA VS. PAUL MANICKAM [REFERRED TO]
BIJOY KUMAR DUGAR VS. BIDYADHAR DUTTA [REFERRED TO]
HARYANA STATE INDUSTRIAL DEV CORP VS. SHAKUNTLA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. D.K. Biswas, learned Counsel for the Petitioner-insurance company as well as Mr. Somik Deb, learned Counsel appearing on behalf of the Respondent-claimants.

(2.) This revision petition is directed against the judgment and order of the learned Motor Accident Claims Tribunal (M.A.O.) dated 13.7.2009 rejecting the application for review under Order XLVII, Rule 1 of the Code of Civil Procedure filed by the Petitioner-insurance company for reviewing judgment and award dated 2.7.2007 passed by the learned Claims Tribunal in T.S. (M.A.C.) 241 of 2005.

(3.) For deciding the matter in issue, the only bare minimal facts loading to filing of T.S. (M.A.C.) 241 of 2005 are recapitulated:

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NATIONAL INSURANCE COMPANY LTD Vs. NANI GOPAL DEBNATH

Referred Judgements :-

JUDGEMENT

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