REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE COMPANY LTD. Appellant

V/S

Baba Sharaduddin, Sharfuddin Respondents

Referred Judgements :-

SRI RAMACHANDRAPPA V. THE MANAGER,ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LIMITED [REFERRED TO]
REGIONAL DIRECTOR EMPLOYEES STATE INSURANCE CORPORATION TRICHUR VS. RAMANUJA MATCH INDUSTRIES [REFERRED TO]
DEDDAPPA VS. BRANCH MANAGER NATIONAL INSURANCE CO LTD [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. LAXMAMMA [REFERRED TO]
CHARAN SINGH VS. G VITTAL REDDY [REFERRED TO]
SYED SAEEM VS. ABDUL SHUKUR [REFERRED TO]
GOLLA RAJANNA ETC. ETC. VS. THE DIVISIONAL MANAGER AND ANOTHER, ETC. ETC. [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]

JUDGEMENT

(1.) M.A.C.M.A.No.3797 of 2011 is filed by the insurance company aggrieved by the award and decree passed in O.P.No.1098 of 2007 dtd. 15/2/2010 on the file of the Motor Accident Claims Tribunal (for short 'MACT') - cum - Chief Judge, City Civil Court, Hyderabad and X-Objection No.15 of 2019 is filed by the injured claimant, seeking enhancement of compensation.

(2.) The parties are hereinafter referred as claimant and respondent No.2 as arrayed before the MACT.

(3.) The claimant filed a claim petition under Sec. 166 of the Motor Vehicles Act claiming compensation of Rs.3,00,000.00 for the injuries sustained by him in a motor vehicle accident.

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NATIONAL INSURANCE COMPANY LTD. Vs. BABA SHARADUDDIN, SHARFUDDIN

Referred Judgements :-

JUDGEMENT

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