REGENT COMPUTRONICS PVT. LTD.

THE ORIENTAL INSURANCE COMPANY LTD. Appellant

V/S

Mracha Mog Respondents

Referred Judgements :-

GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
SYED BASHEER AHAMED VS. MOHD JAMEEL [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
LEELA GUPTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
ARVIND KUMAR MISHRA VS. NEW INDIA ASSURANCE CO LTD [REFERRED TO]
RAJ KUMAR VS. AJAY KUMAR [REFERRED TO]
K R MADHUSUDHAN VS. ADMINISTRATIVE OFFICER [REFERRED TO]
SANJAY BATHAM VS. MUNNALAL PARIHAR [REFERRED TO]

JUDGEMENT

(1.) THIS appeal under Section 173 of M.V. Act, 1988 is directed against judgment and award dated 25.02.2000, passed by learned Single Member, Motor Accident Claims Tribunal, Agartala, in case No. TS (MAC) 190 of 1999. Heard learned counsel, Mr. K. Bhattacharjee for the appellant and learned counsel, Mr. S.K. Datta for claimant respondent No. 1. Respondent Nos. 2 and 3 (owners of the offending vehicle) have chosen to remain absent.

(2.) BRIEF FACT:

(3.) RESPONDENT Nos. 3 and 4, the Oriental Insurance Company, also contested the case by filing written statement denying the averments made in the claim petition but did not deny the factum of the insurance, covering the risk on the date of accident.

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THE ORIENTAL INSURANCE COMPANY LTD. Vs. MRACHA MOG

Referred Judgements :-

JUDGEMENT

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