REGENT COMPUTRONICS PVT. LTD.

Kamlesh Bhalla Appellant

V/S

G.T. Roadways Respondents

Referred Judgements :-

SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
MANOJ KUMAR YADAV VS. AZAD AND OTHERS [REFERRED TO]
K. SURESH VS. NEW INDIA ASSURANCE COMPANY LIMITED AND ANOTHER [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. BIJOMON [REFERRED TO]
HELEN C REBELLO VS. MAHARASHTRA STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
REKHA JAIN VS. NATIONAL INSURANCE CO. LTD. [REFERRED TO]
YADAVA KUMAR VS. DIVISIONAL MANAGER NATIONAL INSURANCE CO LTD [REFERRED TO]
G RAVINDRANATH VS. E SRINIVAS [REFERRED TO]
NATIONAL INSURANCE CO. LTD VS. AMAN KAPUR [REFERRED TO]

JUDGEMENT

(1.) Vide this common order, FAO No. 402 of 2014 (O&M) titled 'Dr. Kamlesh Bhalla vs M/s G.T. Roadways and others' and titled 'The Oriental Insurance Company Limited vs Dr. Kamlesh Bhalla and others' are being decided.

(2.) Since both the appeals have arisen out of one accident, therefore, common facts are being noticed.

(3.) Appellant received injuries in vehicular accident which took place on 13/12/2011. Appellant was serving as a doctor at the time of accident. Her monthly income was assessed to be Rs.35,000.00 per month by the Motor Accident Claims Tribunal.

Click here to view full judgment.

KAMLESH BHALLA Vs. G.T. ROADWAYS

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address