REGENT COMPUTRONICS PVT. LTD.

ORIENTAL FIRE AND GENERAL INSURANCE CO. Appellant

V/S

PANAPATI DEVI Respondents

Referred Judgements :-

BRITISH INDIA GENERAL INSURANCE COMPANY LIMITED VS. CAPTAIN ITBAR SINGH AND JAGJIT SINGH [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM CHANDRA TRIVEDI [REFERRED TO]
MOTOR OWNERS INSURANCE COMPANY LIMITED VS. JADAVJI KESHAVJI MODI [REFERRED TO]
NATIONAL INSURANCE CO LIMITED NEW DELHI VS. JUGAL KISHORE [REFERRED TO]
SOBHA JAIN VS. BIHAR STATE TRIBAL CO OPERATIVE DEVELOPMENT CORPORATION LTD [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. CHHUNNU RAM [REFERRED TO]
OM PRAKASH DALMIA VS. BINA SAHA [REFERRED TO]
NATIONAL INSURANCE COMPANY VS. SHANIM AHMAD [REFERRED TO]
AMAR SINGH YADAV VS. SHANTI DEVI [REFERRED TO]
JAISWAL MEDICAL HALL VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Both these appeals involve common questions of law and fact and having arisen from the same judgment they are taken up together for hearing and are being disposed of by this common judgment.

(2.) The facts of the case lie in a very narrow compass.

(3.) M.A. No. 215 of 1982 arises out of a judgment and award dt. 21-6-82 passed by Sri R.L. Bhagat, Motor Vehicle Accident Claims Tribunal, Bhagalpur in Claim Case No. 18 of 1982 which was filed by the respondents 1 to 5 thereof.

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ORIENTAL FIRE AND GENERAL INSURANCE CO Vs. PANAPATI DEVI

Referred Judgements :-

JUDGEMENT

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