REGENT COMPUTRONICS PVT. LTD.

NEW INDIA ASSURANCE CO. LTD. Appellant

V/S

Uttara Phukan And Ors. Respondents

Referred Judgements :-

T V JOSE VS. CHACKO P M ALIAS THANKACHAN [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. BALJIT KAUR [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. BOMMITHI SUBBHAYAMMA [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. PREMA DEVI [REFERRED TO]
BHAGYALAKSHMI VS. UNITED INSURANCE CO LTD [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. PARVATHNENI [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. MINTU DEBNATH [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. S. Dutta, learned counsel appearing for the appellant as well as Mr. S.K. Goswami, learned counsel for the respondent No.1. There is no representation from the other respondents despite due notice from this Court.

(2.) This is an appeal by the New India Assurance Co. Ltd. under Section 173 of the Motor Vehicle Act, 1988 against judgment and award dated 23.07.2004 as passed by the Motor Accident Claims Tribunal, Nagaon in MAC Case No. 12 of 1998.

(3.)

Click here to view full judgment.

NEW INDIA ASSURANCE CO. LTD Vs. UTTARA PHUKAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address