REGENT COMPUTRONICS PVT. LTD.

Oriental Insurance Company Limited Jind Appellant

V/S

MANJIT KAUR Respondents

Referred Judgements :-

AJAY KUMAR AND OTHERS VS. DARSHANA DEVI AND OTHERS [REFERRED TO]
PANNA LAL VS. STATE OF BOMBAY [REFERRED TO]
NIRMALA BALA GHOSE IN CIVIL APPEALS NOS 966 AND 968 OF 1964 2 NIRMALA BALA GHOSE IN CIVIL APPEAL NO 967 OF 1964 VS. BALAI CHAND GHOSE IN CIVIL APPEALS NOS 966 AND 968 OF 1964 2 BALAI CHAND GHOSEIN CIVIL APPEAL NO 967 OT 1964 [REFERRED TO]
MAHANT DHANGIR VS. MADAN MOHAN [REFERRED TO]
AMRITLAL SOOD VS. KAUSHALYA DEVI THAPAR [REFERRED TO]
K MUTHUSWAMI GOUNDER VS. N PALANIAPPA GOUNDER [REFERRED TO]
STATE OF PUNJAB VS. BAKSHISH SINGH [REFERRED TO]
HELEN C REBELLO VS. MAHARASHTRA STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
RANI GUPTA VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
PRALHAD VS. STATE OF MAHARASHTRA [REFERRED TO]
PRAKRAMCHAND VS. CHUTTAN [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
ANU BHANVARA VS. IFFCO TOKIO GENERAL INSURANCE COMPANY LIMITED [REFERRED TO]

JUDGEMENT

(1.) The Insurance Company through instant appeal bearing FAO No.405 of 2016 is seeking setting aside of the award dtd. 28/10/2015 passed by Motor Accidents Claim Tribunal, Panipat (in short 'Tribunal').

(2.) The claimant through instant appeal bearing FAO No.4548 of 2016 seeking enhancement of the compensation awarded vide award dtd. 28/10/2015 passed by the said Tribunal.

(3.) Both the appeals are arising out of the same award, therefore, both are being heard together and decided through a common judgment.

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ORIENTAL INSURANCE COMPANY LIMITED JIND Vs. MANJIT KAUR

Referred Judgements :-

JUDGEMENT

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