REGENT COMPUTRONICS PVT. LTD.

ORIENTAL INSURANCE COMPANY Appellant

V/S

Hira Devi And Ors. Respondents

Referred Judgements :-

UNITED INDIA INSURANCE CO LIMITED VS. PATRICIA JEAN MAHAJAN [REFERRED TO]
MOHINDER KAUR VS. HIRA NAND SINDHI [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [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]
RESHMA KUMARI VS. MADAN MOHAN [REFERRED TO]
SAVITA VS. BINDAR SINGH [REFERRED TO]
KALPANARAJ VS. TAMIL NADU STATE TRANSPORT CORPN. [REFERRED TO]
MUNNA LAL JAIN AND ORS. VS. VIPIN KUMAR SHARMA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Both these appeals are outcome of a award dated 12th March, 2010, passed by the Motor Accident Claims Tribunal (II) Shimla, H.P., hereinafter referred to as 'the Tribunal'), in M.A.C. Petition No. 2 -S/2 of 2007, titled Smt. Hira Devi and others versus M/s. Oriental Insurance Company Limited, whereby the compensation to the tune of Rs. 8,50,000/ - came to be awarded in favour of the claimants and the insurer was saddled with liability, for short 'the impugned award'.

(2.) The claimants and the insurer have questioned the impugned award. Thus, I deem it proper to determine both these appeals by this judgment.

(3.) The insurer has questioned the impugned award on the following two counts:

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ORIENTAL INSURANCE COMPANY Vs. HIRA DEVI AND ORS.

Referred Judgements :-

JUDGEMENT

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