REGENT COMPUTRONICS PVT. LTD.

United India Insurance Co. Ltd., Motor Third Party Claims Office, No.38, Anna Salai, Chennai Appellant

V/S

M. Venkatesan And Others Respondents

Referred Judgements :-

WARD V. JAMES [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED V. G. RAMESH [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
NIZAM INSTITUTE OF MADICAL SCIENCES VS. PRASANTH S CHANANKA [REFERRED TO]
RESHMA KUMARI VS. MADAN MOHAN [REFERRED TO]
ARVIND KUMAR MISHRA VS. NEW INDIA ASSURANCE CO LTD [REFERRED TO]
RAJ KUMAR VS. AJAY KUMAR [REFERRED TO]
IBRAHIM VS. RAJU [REFERRED TO]

JUDGEMENT

(1.) C.M.A. No.154 of 2010 is preferred by the appellant-Insurance Company against the award dated 31.08.2009 made in MCOP No.2807 of 2006 on the file of the Motor Accident Claims Tribunal (II Judge, Court of Small Causes) at Chennai.

(2.) Cross Objection No.22 of 2010 is filed by the claimant against the award dated 31.08.2009 made in MCOP No.2807 of 2006 on the file of the Motor Accident Claims Tribunal (II Judge, Court of Small Causes) at Chennai.

(3.) Background of the facts in a nutshell are as follows:

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UNITED INDIA INSURANCE CO. LTD., MOTOR THIRD PARTY CLAIMS OFFICE, NO.38, ANNA SALAI, CHENNAI Vs. M. VENKATESAN AND OTHERS

Referred Judgements :-

JUDGEMENT

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