REGENT COMPUTRONICS PVT. LTD.

BALWINDER KAUR Appellant

V/S

Gurthakur Singh Respondents

Referred Judgements :-

RAJESH VS. RAJBIR SINGH [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
MAGMA GENERAL INSURANCE CO LTD VS. NANU RAM ALIAS CHUHRU RAM & ORS [REFERRED TO]
DARA SINGH @ DHARA BANJARA VS. SHYAM SINGH VARMA [REFERRED TO]
SMT. SANGITA ARYA VS. ORIENTAL INSURANCE CO. LTD [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED VS. SATINDER KAUR [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. SMT. SOMWATI AND OTHERS [REFERRED TO]
GLANIS VS. LAZAR [REFERRED TO]
R. VALLI VS. TAMIL NADU STATE TRANSPORT CORPORATION LTD [REFERRED TO]
JANABAI WD/O DINKARRAO GHORPADE VS. I.C.I.C.I. LAMBORD INSURANCE COMPANY LTD [REFERRED TO]
RAJ BALA VS. RAKEJA BEGAM [REFERRED TO]
ANJALI VS. LOKENDRA RATHOD [REFERRED TO]
HARPREET KAUR VS. MOHINDER YADAV [REFERRED TO]

JUDGEMENT

(1.) The present appeal has been preferred against the award dtd. 6/2/2028 passed in the claim petition filed under Sec. 166 read with Sec. 140 of the Motor Vehicles Act, 1988 by the learned Motor Accident Claims Tribunal, Faidkot (for short, 'the Tribunal') on the ground that Balwinder Kaur (appellant No.1) widow of deceased Harjinder Singh has not been held entitled to get any share in the compensation being against the law and also for enhancement of compensation.

(2.) The brief facts of the case are as under:

(3.) Upon notice of the claim petition, respondents appeared and contested the claim petition and denied the factum of accident/compensation.

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BALWINDER KAUR Vs. GURTHAKUR SINGH

Referred Judgements :-

JUDGEMENT

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