REGENT COMPUTRONICS PVT. LTD.

NEW INDIA ASSURANCE CO. LTD. Appellant

V/S

THANGAVEL Respondents

Referred Judgements :-

SARDARI AND OTHERS VS. SUSHIL KUMAR AND OTHERS [REFERRED TO]
UNITED INDIA INSURANCE CO. LTD.,VS. NAGAMMAL AND OTHERS [REFERRED TO]
NATIONAL INSURANCE CO. LTD VS. ELLAPPA AND OTHERS [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. MEENA VARIYAL [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. ANJANA SHYAM [REFERRED TO]
ORIENTAL INSURANCE COMPANY LTD VS. MOTTAIAMMAL [REFERRED TO]

JUDGEMENT

(1.) Heard both sides.

(2.) The above appeal and the Civil Revision Petitions are arising out of the common judgment rendered in MCOP Nos. 13,14,15,16,17 & 18 of 2006, dated 03.04.2008, on the file of the Motor Accident Claim Tribunal, Arupukottai.

(3.) The first Respondent in the appeal and in the Civil Revision Petitions filed the above MCOP claiming compensation in respect of an motor accident that took place on 03.05.2005 at about 3 a.m.

Click here to view full judgment.

NEW INDIA ASSURANCE CO. LTD. Vs. THANGAVEL

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address