REGENT COMPUTRONICS PVT. LTD.

UNITED INDIA INSURANCE CO.LTD. Appellant

V/S

NIRMALA CHAUHAN Respondents

Referred Judgements :-

MAHIJIBHAI MOHANBHAI BAROT VS. PATEL MANIBHAI GOKALBHAI [REFERRED TO]
BINAYAK SWAIN VS. RAMESH CHANDRA PANIGRAHI ANOTHER [REFERRED TO]
MAQBOOL ALAM KHAN VS. KHODAIJA [REFERRED TO]
MUNSHI RAM VS. MUNICIPAL COMMITTEE GHHEHARTA [REFERRED TO]
STATE BANK OF SAURASHTRA VS. GHITRANJAN RANGNATH RAJA [REFERRED TO]
UNION CARBIDE CORPORATION VS. UNION OF INDIA [REFERRED TO]
MEGJIBHAI KHIMJI VIRA VS. CHATURBHAI TALJABHAI [REFERRED TO]
RAJENDRA BHARATI VS. M P DUBE [REFERRED TO]
R S R T CORPN VS. KISTOORI DEVI [REFERRED TO]
KUNWAR ROHANI RAMANDHWAJ PRASAD SINGH VS. THAKUR HAR PRASAD SINGH [REFERRED TO]

JUDGEMENT

(1.) Two important questions of law which arise in these three petitions are:

(2.) To appreciate the points involved, it is necessary to notice the relevant facts.

(3.) This court, vide a common judgment dated 5.8.1999, disposed of three above noted appeals and modified the award of the Motor Accidents Claims Tribunal to the extent that appellant insurance company (United India Insurance Co. Ltd.), was absolved of its liability to pay the amount of compensation holding that it is the respondent, owner of the vehicle, who is liable to pay the entire amount of compensation.

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UNITED INDIA INSURANCE CO LTD Vs. NIRMALA CHAUHAN

Referred Judgements :-

JUDGEMENT

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