REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

V LAKSHMANA RAO Respondents

Referred Judgements :-

M C MEHTA VS. UNION OF INDIA [REFERRED TO]
RATHI MENON VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. PRABHAKARAN VIJAYA KUMAR [REFERRED TO]
SUNDRI VS. UNION OF INDIA UOI [REFERRED TO]
K VIDYA KUMARI VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA SOUTH CENTRAL RAILWAYS VS. KURUKUNDU BALAKRISHNIAH [REFERRED TO]
UNION OF INDIA VS. KHAIRUNNISA BEGUM [REFERRED TO]
UNION OF INDIA VS. S YADAGIRI alias YADAIAH [REFERRED TO]
T V KUNJALI VS. UNION OF INDIA [REFERRED TO]
RAMCHANDRA PRASAD SINHA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) AGGRIEVED by the award made in O.A. No. 107 of 2002 dated 3.7.2008, the South-Central Railways, by its General Manager, Secunderabad, has preferred this appeal.

(2.) FACTS leading to the appeal are as follows:

(3.) ANSWERING the issue in favour of the applicants, the Railway Claims Tribunal awarded a sum of Rs. 4,00,000 as compensation and apportioned the same as follows:

Click here to view full judgment.

UNION OF INDIA Vs. V LAKSHMANA RAO

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address