REGENT COMPUTRONICS PVT. LTD.

H.D. Chandrappa Appellant

V/S

HANUMAKKA Respondents

Referred Judgements :-

NEMANNA YELLAPPA V SYNDICATE BANK [REFERRED TO]
RAMAIAH SHETTY V MEENA AND ANR. [REFERRED TO]
PARAGOUNDA V BHIMAPPA AND ORS. [REFERRED TO]
PARAGOUNDA V BHIMAPPA AND ORS. [REFERRED TO]
G GOVINDAN VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
ORIENTAL FIRE AND GENERAL INSURANCE COMPANY LIMITED VS. VIMAL RAI [REFERRED TO]
ANAND SARUP SHARMA VS. P P KHURANA [REFERRED TO]
MADINENI KONDAIAH VS. YASEEN FATIMA [REFERRED TO]
MAHABALA VS. SATYANARAYANA [REFERRED TO]
V. MUTHUSWAMI GOUNDER VS. THULASI AMMAL [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed questioning the legality and correctness of the judgment and award dated 26.12.2008 passed by the Addl.M.A.C.T. and Presiding Officer, FTC-1, Davangere, in M.V.C.No.674/2005.

(2.) The appellant was arrayed as respondent No.3 before the trial court. Respondent Nos.1 and 2 herein were the claimants while respondent Nos.3 and 4 herein had been arrayed as respondent Nos. 1 and 2 before the tribunal.

(3.) For the sake of convenience, the parties herein would be referred during the course of this judgment according to their ranking before the tribunal.

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H.D. CHANDRAPPA Vs. HANUMAKKA

Referred Judgements :-

JUDGEMENT

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