REGENT COMPUTRONICS PVT. LTD.

ORIENTAL INSURANCE CO.LTD. Appellant

V/S

MINAXI Respondents

Referred Judgements :-

KASHMIR D. GUDINHO V. SURESH KULKARNI [REFERRED TO]
NATIONAL INSURANCE CO. LTD. V. SMT. RASHEEDA [REFERRED TO]
PUSHPABAI PURSHOTTAM UDESHI VS. RANJIT GINNING AND PRESSING CO PRIVATE LIMITED [REFERRED TO]
SKANDIA INSURANCE COMPANY LIMITED VS. KOKILABEN CHANDRAVADAN [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. FAQIR CHAND [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD VS. STATE [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. KASHIMSAB [REFERRED TO]
SHANTHABAI VS. SHEKAPPA [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. NAGARATHNA [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED VS. P V LAKSHMANAN [REFERRED TO]

JUDGEMENT

(1.) ALL these appeals are commonly heard since the common point is involved in all these appeals.

(2.) ALL these appeals are filed by the Insurance Company represented by its Manager.

(3.) I heard the learned counsel, Sri S. P. Shankar appearing for the appellants in first two appeals and Sri O. Mahesh, the learned counsel appearing for the appellant in the third appeal, the learned counsel, Sri G. S. Kantnur, appearing for the contesting respondents Nos. 1 and 2 in the first two appeals and Sri Ravi G. Sabhahit, the learned counsel appearing for the respondent No. 1 in the third appeal. The respondents Nos. 2 and 3 in the third appeal having been served with notices had remained absent before Court.

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ORIENTAL INSURANCE COMPANY LIMITED Vs. MINAXI

Referred Judgements :-

JUDGEMENT

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