REGENT COMPUTRONICS PVT. LTD.

NEW INDIA ASSURANCE CO LTD Appellant

V/S

MURISE SANGTEM Respondents

Referred Judgements :-

KULDIP SINGH V. SURINDER SINGH [REFERRED TO]
AJIT NARAIN V. SHRI ARTI SINGH AND ORS. [REFERRED TO]
KESAR VARDHA REDDY V. MANVAT RAO [REFERRED TO]
S CHATTANATHA KARAYALAR VS. CENTRAL BANK OF INDIA LIMITED [REFERRED TO]
DUDH NATH PANDEY VS. SURESH CHANDRA BHATTASALI [REFERRED TO]
INDIRA KAUR VS. SHEO LAL KAPOOR [REFERRED TO]
USHA MALHOTRA VS. G S UPPAL [REFERRED TO]
RADHA LAL VS. JESSOP AND CO [REFERRED TO]
SHIKHA PROPERTIES PRIVATE LIMITED VS. S BHAGWANT SINGH [REFERRED TO]
ASHA M JAIN VS. CANARA BANK [REFERRED TO]
R K MARKAN VS. RAJIV KUMAR MARKAN [REFERRED TO]
NARESH JAIN VS. KRISHNA RANI [REFERRED TO]
LEELA GOEL VS. PREM SAGAR SHARMA [REFERRED TO]
O P KOHLI VS. KRISHAN KUMAR GAUR [REFERRED TO]
B S VISHWANATH VS. CHANDIKABEN J MEHTA [REFERRED TO]

JUDGEMENT

(1.) THIS appeal under Section 173 of the Motor Vehicles Act, 1988 (in short 'the MV Act'), has arisen out of the award, dated 30. 3. 2004, passed by the learned Member, MACT, Dimapur, in MAC Case No. 60/2003, directing the present insurer-appellant to pay Rs. 1,84,500/- as compensation to the claimant-respondent within 30 days from the date of the award failing which interest at the rate of 9% per annum would accrue on the awarded amount until full payment is made.

(2.) I have heard Mr. Imti Imsong, learned counsel for the appellant, and Mrs. Aphien, learned counsel appearing on behalf of the claimant-respondent No. 1.

(3.) THE material facts, which have led to the present appeal, may be set out as follows:

Click here to view full judgment.

NEW INDIA ASSURANCE CO LTD Vs. MURISE SANGTEM

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address