REGENT COMPUTRONICS PVT. LTD.

MANAGEMENT OF PACHAMALAI ESTATE Appellant

V/S

MANI Respondents

Referred Judgements :-

MANAGEMENT OF VANNIAR ESTATE VS. KAMATCHI & COMISSIONER FOR WORKMEN'S COMPENSATION [REFERRED TO]
SUPERINTENDING ENGINEER,MAHARASHTRA STATE ELECTRICITY BOARD,SANGILI & OTHERS VS. SUSHEELA V.DONGADE & ORS [REFERRED TO]
BHAGWANJI MURUBHAI SODHA VS. HINDUSTAN TILES AND CEMENT INDUSTRIES JAMNAGAR [REFERRED TO]
MADRAS STATE ELECTRICITY BOARD VS. AMBAZHATHINGAL ITHACHUTTI UMMA [REFERRED TO]
UNITED INDIA INSURANCE CO VS. C S GOPALAKRISHNAN [REFERRED TO]
THIRU T SHANMUGA MUDALIAR VS. TMT NOORJAHAN [REFERRED TO]
MANAGEMENT OF DEVON ESTATE VS. NABEESA [REFERRED TO]

JUDGEMENT

(1.) THE present Letters Patent Appeal has been filed against the order passed by the learned single Judge, dated 8.2.2002, made in C.M.A.No.1332 of 1996.

(2.) IT is the case of the appellant/Management that the respondent in the present appeal had filed a claim petition under Section 10(1) of the Workmen's Compensation Act claiming compensation for the death of Selvan, on 18.10.1993.

(3.) AS against the said order, the appellant herein has filed an appeal in C.M.A.No.1332 of 1996 in which an order was passed by the learned single Judge, on 8.2.2002.

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MANAGEMENT OF PACHAMALAI ESTATE Vs. MANI

Referred Judgements :-

JUDGEMENT

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