REGENT COMPUTRONICS PVT. LTD.

ORIENTAL INSURANCE CO LTD Appellant

V/S

GANESAN Respondents

Referred Judgements :-

DEVI SINGH VS. VIKRAM SINGH AND OTHERS [REFERRED TO]
MOHAMMED SIDDIQUE VS. NATIONAL INSURANCE COMPANY [REFERRED TO]
BRIHANMUMBAI MAHANAGAR PALIKA VS. AKRUTI NIRMAN PVT LTD [REFERRED TO]
T O ANTHONY VS. KARVARNAN [REFERRED TO]
KATTABOMMAN TRANSPORT CORPORATION VS. VELLAI DURAICHI MINOR MALAYARASI MINOR SHANMUGATHAI VADIVAMMAL [REFERRED TO]
BRANCH MANAGER UNITED INDIA INSURANCE COMPANY LTD VS. UMA [REFERRED TO]
THANGAMMAL VS. MANAGING DIRECTOR TAMIL NADU STATE TRANSPORT CORPORATION LTD. [REFERRED TO]
KHENYEI VS. NEW INDIA ASSURANCE CO. LTD. AND ORS. [REFERRED TO]
KHENYEI VS. NEW INDIA ASSURANCE CO. LTD. AND ORS. [REFERRED TO]
MINOR M. BALAJI VS. S. VENKATACHALAM [REFERRED TO]
ORIENTAL INSURANCE CO.LTD. VS. PANCHAVARNAM [REFERRED TO]
MOHAMMED SIDDIQUE VS. NATIONAL INSURANCE COMPANY LTD. [REFERRED TO]

JUDGEMENT

(1.) These two Appeals are preferred by the Insurance Company challenging the award passed by the Tribunal on the ground that they are not liable to compensate.

(2.) The brief facts leading to these appeals are as below:-

(3.) A criminal complaint was lodged at Perur Police station in Crime No.162 of 2012 by one Vinoth Kumar, the driver of the capsulized auto. He was examined as P.W.3 in the claim petitions tried jointly.

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ORIENTAL INSURANCE CO LTD Vs. GANESAN

Referred Judgements :-

JUDGEMENT

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