REGENT COMPUTRONICS PVT. LTD.

SH.JAGDISH CHAND SHARMA Appellant

V/S

MANMOHAN SINGH Respondents

Referred Judgements :-

NATIONAL INSURANCE COMPANY LTD. VS. RAMESH KUMAR AND OTHERS [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LTD. VS. DHARAM SINGH BHAI AND OTHERS [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. ASHA RANI [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. TILAK SINGH [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. MEENA VARIYAL [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. KAUSHALAYA DEVI [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. SUDHAKARAN K V [REFERRED TO]
BHAGYALAKSHMI VS. UNITED INSURANCE CO LTD [REFERRED TO]
MAYUDDIN ABBASMIYA MALCK VS. SHANABHAI SHANKERBHAI VALAND [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LTD VS. K A R N JANARTHANAM [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. K BUDEN SAB [REFERRED TO]
K THIAGARAJAN VS. THANJAVUR CO OPERATIVE LIMITED MARKETING FEDERATION [REFERRED TO]
AHMED AHAIYAT SAIYED VS. IBRAHIM BHACHAL SHAH [REFERRED TO]

JUDGEMENT

(1.) The following questions have been referred for decision to the Full Bench:-

(2.) The claimants in both these appeals filed Claim Petitions before the Motor Accident Claims Tribunal, Shimla under Section 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as the `Act') in which compensation was claimed for loss of goods being carried in a truck. In both the cases, the owner of the goods was travelling alongwith the goods in the truck.

(3.) In FAO No.97 of 1999, the learned Tribunal awarded compensation for the personal injuries suffered by the owner but rejected the claim with regard to the goods being carried in the vehicle.

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JAGDISH CHAND SHARMA Vs. BACHAN SINGH

Referred Judgements :-

JUDGEMENT

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