REGENT COMPUTRONICS PVT. LTD.

M.Alamelu Mangai Appellant

V/S

P.MOHAN Respondents

Referred Judgements :-

ADIKANDA SETHI DEAD VS. PALANI SWAMI SARAN TRANSPORTS [REFERRED TO]
HELEN C REBELLO VS. MAHARASHTRA STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
YADAVA KUMAR VS. DIVISIONAL MANAGER NATIONAL INSURANCE CO LTD [REFERRED TO]
K ANNAJI RAO VS. MD JABOAR [REFERRED TO]
THUMRIBAI VS. KAMAL URAV [REFERRED TO]
THIRUVALLUVAR TRANSPORT CORPORATION LTD VS. SAKUNTHALA [REFERRED TO]
RELIANCE GENERAL INSURANCE CO. LTD. VS. SHASHI SHARMA & ORS. [REFERRED TO]
ANANT SON OF SIDHESHWAR DUKRE VS. PRATAP SON OF ZHAMNNAPPA LAMZANE & ANOTHER [REFERRED TO]

JUDGEMENT

(1.) Heard the learned counsels for the appellants and the 2nd respondent.

(2.) This Civil Miscellaneous Appeal has been filed, to set aside the Judgment and Decree dated 14.08.2012 passed by the Motor Accident Claims Tribunal cum IV Addl. District Court at Ponneri in M.C.O.P.No.39 of 2011.

(3.) By the impugned Judgment and Decree, the Tribunal has awarded a sum of Rs.20,00,000/- together with interest at 7.5% per annum from the date of filing of the claim petition till the date of deposit, to the appellants. Aggrieved by the same, the appellants have filed the present Civil Miscellaneous Appeal.

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M.ALAMELU MANGAI Vs. P.MOHAN

Referred Judgements :-

JUDGEMENT

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