REGENT COMPUTRONICS PVT. LTD.

Managing Director Hrtc Appellant

V/S

Khem Chand And Anr. Respondents

Referred Judgements :-

UNITED INDIA INSURANCE COMPANY LTD. V. KULWANT KAUR [REFERRED TO]
HELEN C REBELLO VS. MAHARASHTRA STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
NAGAPPA VS. GURUDAYAL SINGH [REFERRED TO]
DIVISIONAL CONTROLLER KSRTC VS. MAHADEVA SHETTY [REFERRED TO]
STATE OF HARYANA VS. JASBIR KAUR [REFERRED TO]
PUNJAB STATE ELECTRICITY BOARD LTD VS. ZORA SINGH [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. LAXMI NARAIN DHUT [REFERRED TO]
APSRTC VS. M RAMADEVI [REFERRED TO]
STATE OF HARYANA VS. SHAKUNTLA DEVI [REFERRED TO]
SYED BASHEER AHAMED VS. MOHD JAMEEL [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. MOHD NASIR [REFERRED TO]

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 31.8.2009, made by the Motor Accident Claims Tribunal-cum-Presiding Officer Fast Track Court, Mandi, H.P. in Claim Petition No. 105 of 2002 (237 of 2005), titled Khem Chand Vs. Himachal Road Transport Corporation and others , for short "the Tribunal", whereby compensation to the tune of Rs. 1,91,000.00 along with interest @ 7.5% per annum was awarded in favour of the claimant and insurer was saddled with the liability, hereinafter referred to as "the impugned award", for short.

(2.) Claimant and driver have not questioned the impugned award on any ground. Thus, it has attained finality so far as it relates to them.

(3.) HRTC has questioned the impugned award on the ground of adequacy of compensation.

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MANAGING DIRECTOR HRTC Vs. KHEM CHAND AND ANR.

Referred Judgements :-

JUDGEMENT

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