REGENT COMPUTRONICS PVT. LTD.

GEETHA Appellant

V/S

G.K.SUBRAHMANYA Respondents

Referred Judgements :-

NATIONAL INSURANCE COMPANY LIMITED V. RASHEEDA AND OTHERS [REFERRED TO]
H H MAHARAJADHIRAJA MADHAV RAO JIVAJI RAO SGINDIA BAHADUR OF GWALIOR H H MAHARAJADHIRAJA MAHARANA SHRI BHAGWAT SINGHJI BAHADUR OF UDAIPUR COL H H BRARBANS SARAMAUR RAJA I RAJAGAN SIR PRATAP SINGH MALVENDRA BAHADUR COL RAJA SURINDER SINGH BAHADUR VS. UNION OF INDIA [REFERRED TO]
PUSHPABAI PURSHOTTAM UDESHI VS. RANJIT GINNING AND PRESSING CO PRIVATE LIMITED [REFERRED TO]
STATE OF UTTAR PRADESH VS. SYNTHETICS AND CHEMICALS LIMITED [REFERRED TO]
MALLAWWA VS. ORIENTAL INSURANCE COMPANY LIMITED [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. SATPAL SINGH [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. BEHARI LAL [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. ASHA RANI [REFERRED TO]
T V JOSE VS. CHACKO P M ALIAS THANKACHAN [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. C M JAYA [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. ASHA RANI [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. BALJIT KAUR [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. TILAK SINGH [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. MINAXI [REFERRED TO]

JUDGEMENT

(1.) COMMON questions of fact and that of law arise for decision-making, hence, with the consent of the learned counsel for the parties, the appeals are clubbed together, finally heard and are disposed of by this common order.

(2.) THE claimants-injured aggrieved by the common judgment and award dated 9-7-2001 in M. V. C. Nos. 258/2000 to 265/2000 of the prl. District Judge and MACT, Mandya (for short 'mact'), have preferred M. F. As. 8242 to 8249/2004 respectively, for enhancement of compensation and to fasten the liability on the insurer to pay the compensation.

(3.) THE insurer of the offending vehicle, aggrieved by the judgment and award dated 5-8-2004 in M. V. C. No. 2/2003 of the Civil judge (Sr. Dn.) and AMACT, Channarayapatna, (for short 'mact') insofar as it relates to fastening of liability to pay the compensation, has preferred M. F. A. No. 8647/2004.

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GEETHA Vs. G K SUBRAHMANYA

Referred Judgements :-

JUDGEMENT

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