REGENT COMPUTRONICS PVT. LTD.

PARVINDER SINGH Appellant

V/S

HARSH KUMAR TRIHAN Respondents

Referred Judgements :-

H. WEST & SON LTD. V. SHEPHARD [REFERRED]
THOMAS V. BRITISH RAILWAYS BOARD [REFERRED]
STATE OF KERALA V. VIJAYAKUMARAN NAIR [REFERRED]
BIRKETT V HADES [REFERRED]
INDERJIT KAUR V. PUNJAB STATE [REFERRED]
SAWATANTRA KUMAR LAMBA V. MRS. SHEELA DIDI [REFERRED]
TEJINDER SINGH V. INDERJIT SINGH [REFERRED]
EBRAHIM FAKIR V. SITARAM [REFERRED]
NEW INDIA ASSURANCE COMPANY V. ABDUL MAZID [REFERRED]
PRAKASH CHEMICALS V. KRISHNA SINGH [REFERRED]
NARINDERJIT SINGH V. PUNJAB STATE THROUGH SECY. AND ANR. [REFERRED]
ARUN KUMAR V. FOOD CORP. OF INDIA AND ORS. [REFERRED]
UNION OF INDIA AND ORS. V. ABDULLA KHAN BIBAN KHAN AND ORS. [REFERRED]
GENERAL MANAGER,KERALA STATE ROAD TRANSPORT CORPORATION V. SUSAMMA THOMAS AND ORS. [REFERRED]
NARESH CHANDRA MYTLE V/S HARYANA STATE [REFERRED]
R.D. HATTAGADI V. PEST CONTROL (INDIA) PVT. LTD. [REFERRED]
BHAVIRISETTY RAMA PRASAD V/S PUNYAKOTI GOVINDASWAMY [REFERRED]

JUDGEMENT

(1.) Injured Parvinder Singh has filed this appeal for enhancement of compensation awarded to him by the Motor Accident Claims Tribunal, Karnal, by its award dated January 24, 1994.

(2.) So far as the details of the vehicular accident, in which the appellant sustained injuries, are concerned, they are not disputed before me. It is also not disputed that at the time of this accident, respondent No. 2 was driving truck No. HNC-6199 on April 22, 1991, respondent No. 1 is its owner and it was insured with respondent No. 3.

(3.) Appellant's contention is that in this accident he sustained injuries:-

Click here to view full judgment.

PARVINDER SINGH Vs. HARSH KUMAR TRIHAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address