(1.) COMMON questions of law are involved in all the appeals titled above and require to be determined by a common judgment. Accordingly, I deem it proper to decide all the appeals titled above by this common judgment.
(2.) CIMA Nos. 206/2005, 207/2005, 208/2005, 209/2005. 210/2005, 211/2005, 212/2005 and 213/2005 are directed against the award dated 6-8-2005 passed by Presiding Officer, M.A.C.T., Doda in claim petition Nos. 46/Claim, 49/Claim, 45/Claim, 51/Claim, 53/Claim, 48/Claim, 52/Claim and 50/Claim which shall be referred hereinafter as impugned award.
(3.) IT appears that claimants filed claim petitions referred to hereinabove, being the victims of vehicular accident, before Motor Accident Claims Tribunal, Doda on the ground that driver namely, Ghulam Rasool Butt has driven Vehicle No. JK-06-602 (Matador), rashly and negligently and caused accident. The passengers (deceased) travelling in the vehicle sustained injuries and succumbed to the injuries. Respondents arrayed in the claim petitions appeared and filed their objections. The following issue came to be framed. It is profitable to reproduce issues framed in one of the claim petitions herein as under :-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN