REGENT COMPUTRONICS PVT. LTD.

Kanhsingh Appellant

V/S

TUKARAM Respondents

Referred Judgements :-

RAGHUVIR SINGH MATOLYA AND ORS. V. HARI SINGH MALVIYA AND ORS. [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI V. ASSOCIATION OF VICTIMS OF UPHAAR TRAGEDY [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
VIMAL KANWAR VS. KISHORE DAN [REFERRED TO]
RAJESH VS. RAJBIR SINGH [REFERRED TO]
M. MANSOOR VS. UNITED INDIA INSURANCE CO. LTD [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed by the appellants against the impugned Judgment and order dated 23.07.2012 passed by the High Court of Madhya Pradesh Bench at Indore wherein the High Court partly allowed and disposed of the Miscellaneous Appeal No.2918 of 2009 filed by the appellants.

(3.) The necessary relevant facts are stated hereunder to appreciate the case with a view to determine whether the appellants are entitled for relief as prayed in this appeal.

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KANHSINGH Vs. TUKARAM

Referred Judgements :-

JUDGEMENT

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