REGENT COMPUTRONICS PVT. LTD.

BRANCH MANAGER NATIONAL INSURANCE COMPANY LIMITED Appellant

V/S

RAHMATH Respondents

Referred Judgements :-

RYLANDS VS. FLETCHER [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD.,VS. GITABEN SAITANSINH RAJPUT [REFERRED TO]
G GOVINDAN VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]
KAUSHNUMA BEGUM VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]
NEW INDIA ASSURANCE CO TUTICORIN VS. MEENAL [REFERRED TO]

JUDGEMENT

(1.) Whether death of the deceased Mohammed Sultan was due to murder simpliciter or accidental murder is the intricate question raised in this appeal.

(2.) The brief facts:-

(3.) The first respondent filed the counter (which was not enclosed in the typed set of papers) admitting that (the first respondent) he is the owner of the vehicle and that the deceased was working as a driver under him.

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BRANCH MANAGER NATIONAL INSURANCE COMPANY LIMITED Vs. RAHMATH

Referred Judgements :-

JUDGEMENT

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