REGENT COMPUTRONICS PVT. LTD.

PALVI Appellant

V/S

Rajneesh Kumar And Others Respondents

Referred Judgements :-

N.K.V. BROS.(P.) LTD. VERSUS M. KARUMAI AMMAL AND OTHERS ETC. [REFERRED]
ORIENTAL INSURANCE CO. VERSUS VERSUS MST. ZARIFA AND OTHERS [REFERRED]
R.D. HATTANGADI VERSUS VERSUS PEST CONTROL (INDIA) PVT. LTD [REFERRED]
SOHAN LAL PASSI VERSUS P. SESH REDDY AND OTHERS [REFERRED]
NATIONAL INSURANCE CO. LTD. VERSUS SWARAN SINGH & OTHERS,OTHERS [REFERRED]
BIMLA DEVI & ORS. VERSUS HIMACHAL ROAD TRANSPORT CORPN. & ORS. [REFERRED]
ARVIND KUMAR MISHRA VERSUS NEW INDIA ASSURANCE CO. LTD. & ANOTHER [REFERRED]
RAMCHANDRAPPA VERSUS THE MANAGER,ROYAL SUNDARAM ALIANCE INSURANCE COMPANY LIMITED [REFERRED]
KAVITA VERSUS DEEPAK AND OTHERS [REFERRED]
PEPSU ROAD TRANSPORT CORPORATION VS. NATIONAL INSURANCE COMPANY [REFERRED]
DULCINA FERNANDES VS. JOAQUIM XAVIER CRUZ [REFERRED]

JUDGEMENT

(1.) Subject matter of this appeal is the award dated 22nd March, 2011, made by the Motor Accident Claims Tribunal-III, District Kangra, H.P. (hereinafter referred to as 'the Tribunal') in MACP RBT No. 70- K/07/10, titled as Miss Palvi versus Rajneesh Kumar & others, whereby the claim petition came to be dismissed (for short, "the impugned award").

(2.) The claimant had invoked the jurisdiction of the Tribunal in terms of Section 166 of the Motor Vehicles Act, for grant of compensation to the tune of 3,00,000/- as per the break-ups given in the claim petition.

(3.) The respondents resisted and contested the claim petition by filing replies.

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PALVI Vs. RAJNEESH KUMAR & OTHERS

Referred Judgements :-

JUDGEMENT

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