REGENT COMPUTRONICS PVT. LTD.

ORIENTAL INSURANCE CO.LTD. Appellant

V/S

GIAN CHAND Respondents

Referred Judgements :-

BHAGAT RAM V. KHETU RAM [REFERRED TO]
SAIT TARAJEE KHIMCHAND VS. VELAMARTI SATYAM ALIAS SATTEYYA [REFERRED TO]
P C PURUSHOTHAMA REDDIAR VS. S PERUMAL [REFERRED TO]
PUSHPABAI PURSHOTTAM UDESHI VS. RANJIT GINNING AND PRESSING CO PRIVATE LIMITED [REFERRED TO]
RAMJI DAYAWALA AND SONS PRIVATE LIMITED VS. INVEST IMPORT [REFERRED TO]
NARCINVA V KAMAT VS. ALFREDO ANTONIO DOE MARTINS [REFERRED TO]
SOHAN LAL PASSI VS. P SESH REDDY [REFERRED TO]
MALLAWWA VS. ORIENTAL INSURANCE COMPANY LIMITED [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. SATPAL SINGH [REFERRED TO]
CHIMAJIRAO KANHOJIRAO SHIRKE VS. ORIENTAL FIRE AND GENERAL INSURANCE COMPANY LIMITED [REFERRED TO]
NEW INDIA ASSURANCE CO SHIMLA VS. KAMLA [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. ASHA RANI [REFERRED TO]
RAMESH KUMAR VS. NATIONAL INSURANCE COMPANY LIMITED [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. NATHIBEN CHATRABHUJ SMT [REFERRED TO]
NATIONAL INSURANCE COMPANY VS. DUNDAMMA [REFERRED TO]

JUDGEMENT

(1.) We propose to dispose of all these appeals by a common judgment (though claim petitions were decided separately by the learned Tribunal below), as these arose out of the same accident.

(2.) Learned counsel for the appellant insurance company, Mr. Ashwani Kumar Sharma has prayed for setting aside the impugned awards passed in all these cases. According to him, the vehicle in question involved was a truck bearing registration No. HIB 4355 meant primarily for carriage of goods. It was registered as such and was also adapted for carriage of goods and not of passengers.

(3.) After the matter was heard, learned counsel for the parties were not at variance on the following facts:

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ORIENTAL INSURANCE CO LTD Vs. GIAN CHAND

Referred Judgements :-

JUDGEMENT

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