REGENT COMPUTRONICS PVT. LTD.

VINOD KUMAR Appellant

V/S

Kaulan Devi And Another Respondents

Referred Judgements :-

MAHANT DHANGIR AND ANOTHER VS. MADAN MOHAN AND OTHERS [REFERRED TO]
NARAYANARAO (DEAD) THROUGH LRS AND OTHERS VS. SUDARSHAN [REFERRED TO]
GIASI RAM VS. RAMJILAL [REFERRED TO]
GIASI RAM VS. RAMJILAL [REFERRED TO]
KOKSINGH VS. DEOKABAI [REFERRED TO]
DELHI ELECTRIC SUPPLY UNDERTAKING VS. BASANTI DEVI [REFERRED TO]
T N RAJASEKAR VS. N KASIVISWANATHAN [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD VS. ANNAPPA IRAPPA NESARIA [REFERRED TO]
H P ROAD TRANSPORT CORPORATION VS. PT JAI RAM [REFERRED TO]
CHAIRMAN, RAJASTHAN STATE ROAD TRANSPORT CORPORATION VS. SANTOSH [REFERRED TO]
SHARANAMMA AND ORS. VS. M.D., DIVISIONAL CONTR. NEKRTC [REFERRED TO]
U.P.S.R.T.C. VS. MAMTA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Subject matter of this appeal is judgment and award, dated 18th August, 2008, made by the Motor Accident Claims Tribunal, Hamirpur, H.P. (for short "the Tribunal") in MAC Petition No. 31 of 2007, titled as Smt. Kaulan Devi versus National Insurance Company Ltd. and another, whereby compensation to the tune of 61,050/ with interest @ Rs. 7.5% per annum from the date of filing of the petition till its realization came to be awarded in favour of the claimantinjured and ownercumdriver of the offending vehicle was saddled with liability (for short "the impugned award").

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

(3.) The appellant/ownercumdriver of the offending vehicle has questioned the impugned award on the ground that the Tribunal has fallen in an error in saddling him with liability.

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VINOD KUMAR Vs. KAULAN DEVI AND ANOTHER

Referred Judgements :-

JUDGEMENT

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