REGENT COMPUTRONICS PVT. LTD.

NEW INDIA ASSURANCE CO. LTD. Appellant

V/S

R. RAMESH Respondents

Referred Judgements :-

M. CHINNATHAMBI VS. S.DEEPA [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
HELEN C REBELLO VS. MAHARASHTRA STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
UNITED INDIA INSURANCE CO LIMITED VS. PATRICIA JEAN MAHAJAN [REFERRED TO]
BAJAJ ALLIANZE GENERAL INSURANCE CO LTD VS. GANPAT RAI SEHGAL [REFERRED TO]
KARNATAKA STATE ROAD TRANSPORT CORPORATION VS. ANANTHARAM SINGH [REFERRED TO]
CHOLAMANDALAM MS GENERAL INSURANCE CO. LTD VS. A. SARAVANAN [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. DEEPMALA GOEL [REFERRED TO]
NATIONAL INSURANCE CO. LTD. VS. R.K. JAIN [REFERRED TO]
NATIONAL INSURANCE CO. LTD. VS. C. RAMESH BABU [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD. VS. AKBER BADSHA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) The matter is heard through "Video Conferencing". C.M.A. No.35 of 2021 is filed for enhancement of the compensation and C.M.A. No.1767 of 2020 is filed to set aside the award dated 19.02.2020, made in M.C.O.P. No. 192 of 2018, on the file of the Special Sub Court, (Motor Accident Claims Tribunal), Erode.

(2.) Both the appeals arise out of the same accident and same award and hence, they are disposed of by this common judgment.

(3.) The parties are referred to as per their rank in the claim petition, for the sake of convenience.

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NEW INDIA ASSURANCE CO. LTD. Vs. R. RAMESH

Referred Judgements :-

JUDGEMENT

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