REGENT COMPUTRONICS PVT. LTD.

R. Parimala Appellant

V/S

K. Velu Respondents

Referred Judgements :-

MANAGING DIRECTOR,TAMIL NADU STATE TRANSPORT CORPORATION VS. C.KASIRAMAN AND OTHERS [REFERRED TO]
M VEERAPPA VS. FVRLYN SEQUEIRA [REFERRED TO]
C P KANDASWAMY VS. MARIAPPA STORES [REFERRED TO]
SARAYU VS. SURENDRA VITHAL NAZARE [REFERRED TO]
NEW INDIA ASSURANCE CO. LTD. VS. R. VIJAYA KUMAR [REFERRED TO]
GENERAL MANAGER, NEW INDIA ASSURANCE CO. LTD. VS. RAJAMMAL [REFERRED TO]

JUDGEMENT

(1.) This appeal has been filed by the legal heirs of the claimants praying for enhanced compensation.

(2.) The facts of the case in brief is as follows:-

(3.) The third respondent-Insurance Company filed counter before the Tribunal denying the negligence and liability aspects and also stated that the claim is excessive.

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R. PARIMALA Vs. K. VELU

Referred Judgements :-

JUDGEMENT

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