REGENT COMPUTRONICS PVT. LTD.

UNITED INDIA INSURANCE COMPANY LIMITED Appellant

V/S

NAGAMMAL Respondents

Referred Judgements :-

NEW INDIA ASSURANCE COMPANY LTD VS. V.BOMMI AND FOUR OTHERS [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LTD VS. AZHGUSUMATHI AND OTHERS [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. INDERJIT KAUR [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. RULA [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. SWARAN SINGH [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. LAXMAMMA [REFERRED TO]
BIR SINGH VS. HASHI RASHI BANERJEE [REFERRED TO]
WILSON, S/O.CHACKO VS. VASANTHA KUMAR, VASANTHA BHAVAN [REFERRED TO]

JUDGEMENT

(1.) The appeals arise out of a single accident, one filed by the claimants seeking enhancement and the other by the Insurance Company questioning the liability.

(2.) In order to appreciate the two appeals, it is necessary to briefly touch upon the facts, which have culminated in filing of the above C.M.As.

(3.) The parties are referred to in the same litigative status as before the Tribunal.

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UNITED INDIA INSURANCE COMPANY LIMITED Vs. NAGAMMAL

Referred Judgements :-

JUDGEMENT

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