REGENT COMPUTRONICS PVT. LTD.

KAMAL KISHORE Appellant

V/S

Neelam And Ors Respondents

Referred Judgements :-

LIVINGSTONE V. RAWYARDS COAL COMPANY [REFERRED TO]
ADMIRALTY COMRS V. S.S. VALERIA [REFERRED TO]
WARD V. JAMES [REFERRED TO]
PARRY V. CLEAVER [REFERRED TO]
RUSHTON V. NATIONAL COAL BOARD [REFERRED TO]
BAKER V. WILLOUGHBY [REFERRED TO]
K. NARASIMHA MURTHY VS. THE MANAGER [REFERRED TO]
BASAVARAJ V. SHEKAR [REFERRED TO]
R. VENKATESH V. P. SARAVANAN AND ORS. [REFERRED TO]
RATTAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
G RAVINDRANATH VS. E SRINIVAS [REFERRED TO]
REKHA JAIN VS. NATIONAL INSURANCE CO. LTD. [REFERRED TO]

JUDGEMENT

(1.) The claimant is the appellant, who aggrieved by the inadequacy of compensation of Rs. 4,92,378/- as awarded by the learned Motor Accident Claims Tribunal, Bilaspur, H.P., vide impugned award dated 11.12.2007 in M.A.C. No. 32/2004, has preferred the instant appeal.

(2.) Since none of the respondents has assailed the award so passed in favour of the appellant, therefore, only question that requires to be determined is quantum of compensation.

(3.) For completion of record, it may be observed that along the appeal, the appellant had filed an application (CMP No. 9457/2014) for leading additional evidence so as to prove future loss of income that had been denied by the learned Tribunal on the basis of the reasoning contained in para 30 of the impugned award, which reads thus:

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KAMAL KISHORE Vs. NEELAM AND ORS

Referred Judgements :-

JUDGEMENT

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