REGENT COMPUTRONICS PVT. LTD.

NEW INDIA ASSURANCE CO Appellant

V/S

URMILABEN RASIKLAL SHAH Respondents

Referred Judgements :-

PATEL VALMIK HIMATLAL AND ORS. V. PATEL MOHANLAL MULJIBHAI (DEAD) THROUGH LRS. [REFERRED TO]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
SARLA DIXIT VS. BALWANT YADAV [REFERRED TO]
BILKISH VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]
GENERAL MANAGER UNITED INSURANCE CO LTD VS. M LAXMI [REFERRED TO]
RITABEN ALIAS VANITABEN VS. AHMEDABAD MUNICIPAL TRANSPORT SERVICE [REFERRED TO]
NATIONAL INSURANCE CO VS. SUMITRABEN KANUBHAI CHAUHAN [REFERRED TO]
NAYNESH H NANAVATI VS. DASHRATH R BHAGAT [REFERRED TO]

JUDGEMENT

(1.) HEARD the learned advocates appearing on behalf of respective parties.

(2.) THE appellant - insurance company has challenged the award passed by MACT, Nadiad in MACP No. 186 of 1993 Exh. 135 dated 30th October 2007.

(3.) TODAY, learned advocate Mr. Mazmudar placed on record the draft amendment in present appeal. Considering the draft amendment, it is allowed with a direction to carry out the same on or before 8th April 2009. The draft amendment is taken into account by this Court.

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NEW INDIA ASSURANCE CO Vs. URMILABEN RASIKLAL SHAH

Referred Judgements :-

JUDGEMENT

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