REGENT COMPUTRONICS PVT. LTD.

D. Selvasrasu Appellant

V/S

D. Rajamanickam Respondents

Referred Judgements :-

KSRTC V. MAHADEVA SHETTY AND ANOTHER [REFERRED TO]
CHOLAN ROADWAYS CORPORATION LTD.,KUMBAKONAM V. AHMED THAMBI AND OTHERS [REFERRED TO]
NATIONAL INSURANCE CO. LTD. V. M. JAYAGANDHI [REFERRED TO]
TAMIL NADU STATE TRANSORT CORPORATION V.SAROJA AND OTHERS [REFERRED TO]
TAMIL NADU STATE TRANSPORT CORPORATION V. POTHUMPONNU [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
GOVIND YADAV VS. NEW INDIA INSURANCE COMPANY LIMITED [REFERRED TO]
BENI BAI VS. A SALIM [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. DEBAJANI SAHU [REFERRED TO]
SITABAI VS. ISHAK HUSSAIN [REFERRED TO]
PRAHALATH JASMATHIYA VS. V SANKARAN [REFERRED TO]

JUDGEMENT

(1.) CHALLENGE in this Appeal is to the award dated 19.3.2012 made in M.C.O.P. No.612 of 2010 on the file of the Motor Accidents Claims Tribunal cum Additional Sub -Court -II, Salem by which, the Claims Tribunal has awarded compensation of Rs.3,80,753/ - with interest @7.5% per annum to the Respondents/Claimants.

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

(3.) PW 1 is the Respondent/Claimant PW2 is the Doctor, who examined the Respondent/Claimant with reference to medical records and assessed the disability. Exs.P1 to P9 have been marked on behalf of the Respondent/Claimant. RW1 is the Sub -Inspector of Police. Exs R1 to R3 have been marked on behalf of the Appellant.

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D. SELVASRASU Vs. D. RAJAMANICKAM

Referred Judgements :-

JUDGEMENT

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