AMRIT BHANU SHALI Vs. NATIONAL INSURANCE CO LTD
LAWS(SC)-2012-4-53
SUPREME COURT OF INDIA
Decided on April 04,2012

AMRIT BHANU SHALI Appellant
VERSUS
NATIONAL INSURANCE CO LTD Respondents

JUDGEMENT

- (1.) Delay condoned
(2.) Leave granted.
(3.) Feeling dissatisfied with the reduction of compensation determined by Motor Accident Claims Tribunal, Raipur, Chhattisgarh (for short, the Tribunal) in Motor Accident Claim No.80/2008 and being aggrieved for not enhancing the amount as was claimed, the appellants preferred this appeal.;


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