REGENT COMPUTRONICS PVT. LTD.

KAMALAVVA Appellant

V/S

NAGESH Respondents

Referred Judgements :-

GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
U P STATE ROAD TRANSPORT CORPORATION VS. TRILOKCHANDRA [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
K R MADHUSUDHAN VS. ADMINISTRATIVE OFFICER [REFERRED TO]
K R MADHUSUDHAN VS. ADMINISTRATIVE OFFICER [REFERRED TO]
RESHMA KUMARI VS. MADAN MOHAN [REFERRED TO]
PUTTAMMA VS. K.L.NARAYANA REDDY [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]

JUDGEMENT

(1.) Though the matter is listed for orders, with the consent of learned counsel for the parties, the matter is taken up for final disposal.

(2.) This appeal is filed under Section 173(1) of the Motor Vehicles Act by the appellants/claimants being aggrieved by the judgment and award dated 18.07.2013 passed by the Motor Accident Claims Tribunal-X, Hunagund (for short "the Tribunal") in MVC No.346/2012, seeking enhancement of compensation.

(3.) For the sake of convenience, the parties are referred to as per their ranking before the Tribunal.

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KAMALAVVA Vs. NAGESH

Referred Judgements :-

JUDGEMENT

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