REGENT COMPUTRONICS PVT. LTD.

E. Geetha Rajeswari Appellant

V/S

AMIRTHAVALLI Respondents

Referred Judgements :-

SARLA VERMA V. DELHI TRANSPORT CORPORATION [REFERRED TO]
RESHMA KUMARI VS. MADAN MOHAN [REFERRED TO]
GENERAL MANAGER,TAMIL NADU STATE TRANSPORT CORPORATION,PERIYAMILAGUPARAI,TRICHY VS. N.PARAMASIVAM [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
DIVISIONAL MANAGER ROYAL SUNDARAM ALLIANCE INS.CO.LTD VS. SARALADEVI [REFERRED TO]
R.LEELAVATHY VS. SHEIK DAWOOD [REFERRED TO]
BRANCH MANAGER, NATIONAL INSURANCE CO. LTD VS. M.ARULMOZHI [REFERRED TO]
PUTTAMMA VS. K.L.NARAYANA REDDY [REFERRED TO]
UMA SHANKAR VS. REVATHY VADIVEL [REFERRED TO]
M/S.ORIENTAL INSURANCE COMPANY LIMITED VS. S.VENKATESWARI [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]

JUDGEMENT

(1.) The matter is heard through "Video Conferencing".

(2.) This Civil Miscellaneous Appeal has been filed for enhancement of compensation granted by the award dtd. 5/1/2018 made in M.C.O.P.No.530 of 2016 on the file of the Motor Accident Claims Tribunal, Special District Court, Salem.

(3.) The appellants are the claimants in M.C.O.P.No.530 of 2016 on the file of the Motor Accident Claims Tribunal, Special District Court, Salem.

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E. GEETHA RAJESWARI Vs. AMIRTHAVALLI

Referred Judgements :-

JUDGEMENT

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