REGENT COMPUTRONICS PVT. LTD.

SUVARNA Appellant

V/S

Manager, Iffco-Tokio General Respondents

Referred Judgements :-

LAKSHMAN V. SUSHEELA CHAND CHOUDHARY [REFERRED TO]
MAGMA GENERAL INSURANCE COMPANY L IMITED VS. NANU RAM AND ORS [REFERRED TO]
RAJESH VS. RAJBIR SINGH [REFERRED TO]
Oriental Insurance Co. Ltd., IInd Floor, 71, Mount Road, Cruindy, Chennai - 600032 Rep. by its Regional Manager, The Oriental Insurance Co. Ltd., Regional Office, Mangala Complex, IInd Floor, Laminton Road, Hubli VS. Smt. Dyamavva W/o Yalgurdapp [REFERRED TO]
RITA RANA VS. PRADEEP KUMAR [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
JAGMALA RAM @ JAGMAL SINGH S/O SHRI PANALAL AND OTHERS VS. SOHI RAM S/O SHRI MAMRAJ, ADOPTED SON OF PITHA RAM [REFERRED TO]
MAGMA GENERAL INSURANCE CO LTD VS. NANU RAM ALIAS CHUHRU RAM & ORS [REFERRED TO]

JUDGEMENT

(1.) This appeal, though l isted for admission, is taken up for f inal disposal with the consent of the learned counsel appearing for the parties.

(2.) This appeal under Section 173(1) of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act', for short) has been f i led by the claimants being aggrieved by the judgment dated 12.03.2012 passed by the Prl. Senior Civi l Judge and Additional Motor Accident Claims Tribunal, in MVC.No.1080/2010.

(3.) Parties wi l l be referred to as per their ranking before the Claims Tribunal.

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SUVARNA Vs. MANAGER, IFFCO-TOKIO GENERAL

Referred Judgements :-

JUDGEMENT

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