REGENT COMPUTRONICS PVT. LTD.

Rajiv Kumar @ Raju Appellant

V/S

Raksha Devi And Others Respondents

Referred Judgements :-

ORIENTAL INSURANCE COMPANY VERSUS GULAM MOHAMMAD (SINCE DECEASED) AND OTHERS [REFERRED TO]
ORIENTAL INSURANCE COMPANY VERSUS SUDESH KUMARI AND OTHERS [REFERRED TO]
JOGINDER SINGH @ PAMMA VERSUS VIKRAM @ VICKEY AND OTHERS [REFERRED TO]
UNITED INDIA INSURANCE CO LIMITED VS. PATRICIA JEAN MAHAJAN [REFERRED TO]
MOHINDER KAUR VS. HIRA NAND SINDHI [REFERRED TO]
AMRESH KUMARI VS. NIRANJAN LAL JAGDISH PARSHAD JAIN [REFERRED TO]
SANTOSH DEVI VS. NATIONAL INSURANCE CO LTD [REFERRED TO]
AMRIT BHANU SHALI VS. NATIONAL INSURANCE CO LTD [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. VIDYA DEVI [REFERRED TO]
SAVITA VS. BINDAR SINGH [REFERRED TO]
KALPANARAJ VS. TAMIL NADU STATE TRANSPORT CORPN. [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 30.7.2010, made by the Motor Accident Claims Tribunal-II Una, H.P., in MACP No.09/2008, titled Smt. Raksha Devi and others versus Sh. Rakesh Kumar and others, for short "the Tribunal", whereby compensation to the tune of Rs.3,43,500/- alongwith interest @9% with fee of learned counsel to the tune of Rs.1,000/- came to be awarded in favour of the claimants and insurer was saddled with the liability with right of recovery from the owner/insured, hereinafter referred to as "the impugned award", for short.

(2.) The only question to be determined in this appeal is-whether the Tribunal has rightly granted the right of recovery to the insurer. The answer is in negative for the following reasons.

(3.) Following issues were framed by the Tribunal.

Click here to view full judgment.

RAJIV KUMAR @ RAJU Vs. RAKSHA DEVI AND OTHERS

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address