REGENT COMPUTRONICS PVT. LTD.

Daljeet Chand Appellant

V/S

Santokh Kumar And Others Respondents

Referred Judgements :-

STATE OF PUNJAB & ANR. VS. NAVDEEP KUUR & ORS. [REFERRED]
REKHA JAIN & ANR. V. NATIONAL INSURANCE CO. LTD. [REFERRED]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED]
NATIONAL INSURANCE COMPANY LTD. VS. NARESH KUMAR & ORS. [REFERRED]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED]
ARVIND KUMAR MISHRA VS. NEW INDIA ASSURANCE CO LTD [REFERRED]
SRI RAMACHANDRAPPA VS. MANAGER ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LIMITED [REFERRED]
KAVITA VS. DEEPAK [REFERRED]
RESHMA KUMARI VS. MADAN MOHAN [REFERRED]
JAKIR HUSSEIN VS. SABIR AND ORS. [REFERRED]
U.P.S.R.T.C. VS. MAMTA AND ORS. [REFERRED]

JUDGEMENT

(1.) Subject matter of this appeal is the award, dated 30th June, 2011, passed by the Motor Accident Claims TribunalII, Kangra at Dharamshala, H.P., (for short, the Tribunal), whereby compensation to the tune of Rs.1,51,100/- with interest at the rate of 7.5% per annum, from the date of filing of the claim petition till deposit, came to be awarded in favour of the claimant and the insurer was saddled with the liability, with right of recovery, (for short the "impugned award").

(2.) The owner, the driver and the insurer have not questioned the impugned award on any count, thus, the same has attained finality so far as it relates to them.

(3.) Feeling aggrieved, the claimant has questioned the impugned award on the ground of adequacy of compensation.

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DALJEET CHAND Vs. SANTOKH KUMAR AND OTHERS

Referred Judgements :-

JUDGEMENT

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