REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE COMPANY LIMITED Appellant

V/S

SHAKEELA Respondents

Referred Judgements :-

SAMADH M.B. AND OTHERS V. BINU [REFERRED TO]
JAI PRAKASH VS. NATIONAL INSURANCE CO LTD [REFERRED TO]
ABRAHAM VS. JOHNY [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LTD VS. PAZHANIAMMAL [REFERRED TO]
KOLAVAN VS. SALIM [REFERRED TO]
SUNITA AND OTHERS VS. RAJASTHAN STATE ROAD TRANSPORT CORPORATION AND ANOTHER [REFERRED TO]
ICICI LOMBARD GENERAL INSURANCE COMPANY VS. DAVASIA [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed by the Insurance Company challenging the Award dtd. 22/3/2014 in O.P. (M.V.) No.468 of 2011 of the II Addl. Motor Accidents Claims Tribunal, Kasaragod (hereinafter referred to as the "Tribunal"). The appellant was the 3rd respondent and the respondent was the claimant before the Tribunal.

(2.) Facts in brief:

(3.) Proceedings before the Tribunal:

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NATIONAL INSURANCE COMPANY LIMITED Vs. SHAKEELA

Referred Judgements :-

JUDGEMENT

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