REGENT COMPUTRONICS PVT. LTD.

ORIENTAL INSURANCE CO LTD Appellant

V/S

Saraswati Malakar Respondents

Referred Judgements :-

SKANDIA INSURANCE COMPANY LIMITED VS. KOKILABEN CHANDRAVADAN [REFERRED TO]
SOHAN LAL PASSI VS. P SESH REDDY [REFERRED TO]
NEW INDIA ASSURANCE CO SHIMLA VS. KAMLA [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED VS. LEHRU [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. SWARAN SINGH [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. LAXMI NARAIN DHUT [REFERRED TO]
ORIENTAL INSURANCE CO LIMITED VS. PRITHVI RAJ [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. KAUSHALAYA DEVI [REFERRED TO]

JUDGEMENT

(1.) This appeal, preferred by the Appellant-Insurance Company, is directed against the impugned judgment and award dated 23.10.2009, passed by the learned Motor Accident Claims Tribunal, West Tripura, Agartala, Court No. 3, in Case No. TS(MAC) 498 of 2007.

(2.) I have heard Mr. P. Gautam, learned Counsel for the Appellant-Insurance Company, and Mr. S. Lodh, learned Counsel appearing for the Respondent Nos. 1 to 6.

(3.) The facts, leading to the filing of this appeal, may be stated, in brief, as follows:

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ORIENTAL INSURANCE CO LTD Vs. SARASWATI MALAKAR

Referred Judgements :-

JUDGEMENT

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