REGENT COMPUTRONICS PVT. LTD.

SUJATA Appellant

V/S

SHARANAPPA Respondents

Referred Judgements :-

BRANCH MANAGER,NEW INDIA ASSURANCE CO.,LTD.,VS. MAHADEV PANDURANG PATIL AND ANOTHER [REFERRED]
NEW INDIA ASSURANCE CO SHIMLA VS. KAMLA [REFERRED]
NATIONAL INSURANCE COMPANY LIMITED VS. SWARAN SINGH [REFERRED]
ORIENTAL INSURANCE CO LTD VS. ZAHARULNISHA [REFERRED]
K G SRINIVASAMUTHY VS. HABIB KHATHUN [REFERRED]
UNITED INDIA INSURANCE CO LTD VS. KALAWATHI [REFERRED]
ORIENTAL INSURANCE CO. LTD VS. K.C. SUBRAMANYAM [REFERRED]

JUDGEMENT

(1.) All these appeals arise out of the common Judgment of the Motor Accident Claims Tribunal, Muddebihal in MVC Nos.141 to 150 of 2008. Hence, the appeals are clubbed, heard together and disposed of by this common Judgment.

(2.) Briefly stated the facts are:

(3.) Sri. Harshavardhan R. Malipatil, learned Counsel for the appellants contends that the Tribunal erred in exonerating the Insurer from the liability to satisfy the Award.

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SUJATA Vs. SHARANAPPA

Referred Judgements :-

JUDGEMENT

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