REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE COMPANY LIMITED Appellant

V/S

DHAN SINGH Respondents

Referred Judgements :-

KARNATAKA HIGH COURT IN LAKSHMAN AND ORS. V. SUSHEELA CHAND CHOUDHARY AND ORS [REFERRED TO]
ARUN KUMAR AGGARWAL AND ANOTHER VS. NATIONAL INSURANCE COMPANY AND OTHERS [REFERRED TO]
UNION OF INDIA VS. RINA DEVI [REFERRED TO]
JITENDRA KHIMSHANKAR TRIVEDI AND OTHERS VS. KASAM DAUD KUMBHAR AND OTHERS [REFERRED TO]
MAGMA GENERAL INSURANCE CO.LTD. VS. NANU RAM ALIAS CHUHRU RAM AND OTHERS [REFERRED TO]
JAGMALA RAM @ JAGMAL SINGH AND ORS. V. SOHI RAM AND ORS [REFERRED TO]
KESORAM INDUSTRIES AND COTTON MILLS LIMITED VS. COMMISSIONER OF WEALTH TAX CENTRAL CALCUTTA [REFERRED TO]
UNION OF INDIA VS. RAMAN IRON FOUNDRY:AIR FOAM INDUSTRIES PRIVATE LIMITED [REFERRED TO]
RAJESH VS. RAJBIR SINGH [REFERRED TO]
RITA RANA VS. PRADEEP KUMAR [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. DAYA CHAND AND ORS. [REFERRED TO]

JUDGEMENT

(1.) This appeal has been preferred by the National Insurance Company Limited assailing the Judgement and Award dated 17th July, 2018 passed in MACT No.86/2017 by the Motor Accident Claims Tribunal, Kaithal.

(2.) The respondents no.1 and 2 appeared and filed written stating that the offending vehicle was yet to be registered in the name of respondent no.2, however the offending vehicle was insured with respondent no.3 from 21.07.2017 to 20.07.2018 and also denied the allegation of accident.

(3.) Upon consideration of the rival pleadings the Tribunal framed the following issues:

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NATIONAL INSURANCE COMPANY LIMITED Vs. DHAN SINGH

Referred Judgements :-

JUDGEMENT

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