REGENT COMPUTRONICS PVT. LTD.

Mohandas Nair Appellant

V/S

Vivek Transporters Respondents

Referred Judgements :-

NEW INDIA ASSURANCE COMPANY LIMITED VS. RULA [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. LAXMAMMA [REFERRED TO]
SANTOSH DEVI VS. NATIONAL INSURANCE CO LTD [REFERRED TO]
PREMLATA NILAMCHAND SHARMA VS. HIRABHAI RANCHHODBHAI PATEL [REFERRED TO]
KARNATAKA STATE ROAD TRANSPORT CORPORATION VS. ARUN [REFERRED TO]
NIRMAL BHUTANI VS. HARYANA STATE [REFERRED TO]
RESHMA KUMARI VS. MADAN MOHAN [REFERRED TO]
KISHAN GOPAL VS. LALA [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. BALKAR RAM [REFERRED TO]
KHENYEI VS. NEW INDIA ASSURANCE CO. LTD. AND ORS. [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
MAGMA GENERAL INSURANCE CO LTD VS. NANU RAM ALIAS CHUHRU RAM & ORS [REFERRED TO]

JUDGEMENT

(1.) Though these appeals are listed for orders, with the consent of learned counsel on both sides, they are heard finally and at length.

(2.) Miscellaneous First Appeal Nos.24179/2012, 24180/2012, 24181/2012, 24182/2012, 24183/2012, 24184/2012 and 24185/2012 have been filed by the claimants being aggrieved by the judgment and award dated 31.12.2011 passed by the Member, Additional Motor Accident Claims Tribunal, Kumta (hereinafter referred to as the 'Tribunal' for the sake of brevity), in M.V.C.Nos.30/2009, 31/2009, 32/2009, 33/2009, 34/2009, 35/2009 and 36/2009 respectively.

(3.) M.F.A.Nos.101478/2014, 101479/2014, 101480 / 2014, 101481/2014, 101482/2014, 101483/2014 and 101484/2014 have been filed by Reliance General Insurance Company aggrieved by the very same judgment and awards dated 31.12.2011 passed by the Tribunal in M.V.C.Nos.30/2009, 31/2009, 32/2009, 33/2009, 34/2009, 35/2009 and 36/2009 respectively.

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MOHANDAS NAIR Vs. VIVEK TRANSPORTERS

Referred Judgements :-

JUDGEMENT

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