REGENT COMPUTRONICS PVT. LTD.

Kantilal Gordhandas Lalakiya Appellant

V/S

Ramniklal Laxmichan Khimasiya Respondents

Referred Judgements :-

REARDON SMITH V. HANSON -TANGEN [REFERRED TO]
CEHAVE V. BREMER [REFERRED TO]
VED PRAKASH GARG VS. PREMI DEVI [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. INDERJIT KAUR [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. RULA [REFERRED TO]
L R FERROR ALLOYS LIMITED VS. MAHAVIR MAHTO [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. SEEMA MALHOTRA [REFERRED TO]
NELSON FERNANDES VS. SPL L A O SOUTH GOA [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. MEENA VARIYAL [REFERRED TO]
DEDDAPPA VS. BRANCH MANAGER NATIONAL INSURANCE CO LTD [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. SUDHAKARAN K V [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. ABHAYSING WAGHELA [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. ABHAYSING WAGHELA [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. BHAL NALKANTHA KHADI [REFERRED TO]

JUDGEMENT

(1.) HEARD learned Advocate Mr. Premal S. Rachh for M/s. Thakkar Associates for appellant employer, learned Advocate Mr. UT Mishra for respondents Nos. 1, 2 and learned Advocate Mr. Barot for learned Advocate Ms. Avani S. Mehta for respondent No. 3.

(2.) THROUGH this appeal, appellant has challenged judgment rendered by learned Ex Officio Commissioner for Workmen Compensation Jamnagar in WC (Fatal) Case No. 37 of 2000 Exh. 70 dated 16.5.2006 wherein Commissioner for Workmen's Compensation has exonerated respondent No. 3 insurance company while deciding issue No. 5A and 5B and ordered that entire amount of compensation with penalty and interest is to be paid by employer as directed by Commissioner.

(3.) WHILE admitting this appeal, this Court passed following order on 23rd April, 2007:

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KANTILAL GORDHANDAS LALAKIYA Vs. RAMNIKLAL LAXMICHAN KHIMASIYA

Referred Judgements :-

JUDGEMENT

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