REGENT COMPUTRONICS PVT. LTD.

Shriram General Ins. Co. Ltd. Appellant

V/S

PAPPU Respondents

Referred Judgements :-

ORIENTAL INSURANCE COMPANY LIMITED VS. DEVIREDDY KONDA REDDY [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. AJIT KUMAR [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. SWARAN SINGH [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. BALJIT KAUR [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. BOMMITHI SUBBHAYAMMA [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. VEDWATI [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. KAMODI BAI [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD VS. RAGHUNATH SAHU [REFERRED TO]
PAPPU VS. VINOD KUMAR LAMBA [REFERRED TO]
SHIVAWWA AND ANR VS. BRANCH MANAGER, NATIONAL INDIA INSURANCE CO LTD AND ANR [REFERRED TO]
AMRIT PAUL SINGH & ANR VS. TATA AIG GENERAL INSURANCE CO LTD [REFERRED TO]
RANI VS. NATIONAL INSURANCE COMPANY LTD [REFERRED TO]
SHAMANNA AND ANOTHER VS. DIVISIONAL MANAGER ORIENTAL INSURANCE CO LTD AND ORS [REFERRED TO]
PARMINDER SINGH VS. NEW INDIA ASSURANCE CO. LTD. [REFERRED TO]

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Perused the findings of the learned trial Court.

(3.) This appeal has been filed under Sec. 173 (1) of the Motor Vehicles Act, 1988 by the appellant - Insurance Company for setting aside the award dtd. 30/7/2019 passed by the First Additional Motor Accident Claims Tribunal, Mandla (in short 'the Claims Tribunal') in MACC No.407/2017, whereby the Tribunal directed the appellant-Insurance Company to pay the compensation first and then recover the same from non-applicants nos.1 and 2 and completely exonerated the appellant from liability to pay compensation.

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SHRIRAM GENERAL INS. CO. LTD. Vs. PAPPU

Referred Judgements :-

JUDGEMENT

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