REGENT COMPUTRONICS PVT. LTD.

Jakir Hussein Appellant

V/S

Sabir And Ors. Respondents

Referred Judgements :-

MUNICIPAL CORPORATION OF DELHI V. ASSOCIATION OF VICTIMS OF UPHAAR TRAGEDY [REFERRED TO]
REKHA JAIN AND ANR. V. NATIONAL INSURANCE CO. LTD. [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
NAGAPPA VS. GURUDAYAL SINGH [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. MUBASIR AHMED [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
NIZAM INSTITUTE OF MADICAL SCIENCES VS. PRASANTH S CHANANKA [REFERRED TO]
RAJ KUMAR VS. AJAY KUMAR [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed by the appellant against the judgment and order dated 24.01.2013 passed in M.A. No. 3414 of 2010 by the High Court of Madhya Pradesh at Indore, wherein the High Court partly allowed the appeal of the appellant by modifying the award passed by the MACT, Mandsor, M.P., in claim case No. 3 of 2009 dated 29.07.2010.

(3.) The relevant facts of the case are stated as under:

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JAKIR HUSSEIN Vs. SABIR AND ORS.

Referred Judgements :-

JUDGEMENT

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