REGENT COMPUTRONICS PVT. LTD.

MINOR SHYAMALA Appellant

V/S

A.MADHESWARAN Respondents

Referred Judgements :-

NEW INDIA ASSURANCE CO. LTD. V. KAYICHA UMMA [REFERRED TO]
C.VIJAYA LAKSHMI V. N.SIVA BAGIYAM [REFERRED TO]
VIDYA DHAR DUBEY V. U.P.STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
ORIENTAL INSURANCE COMPANY LTD. V. NARESH CHANDRA AGARWAL [REFERRED TO]
GOVINDASAMY V. RAVI [REFERRED TO]
PAPPU V. A.THIRUNAVUKKARASU [REFERRED TO]
L DEBI PRASAD VS. TRIBENI DEVI [REFERRED TO]
MADHYA PRADESH STATE ROAD TRANSPORT CORPORATION BAIRAGARH BHOPAL VS. SUDHAKAR [REFERRED TO]
GUJARAT STATE ROAD TRANSPORT CORPORATION AHMEDABAD VS. RAMANBHAI PRABHATBHAI [REFERRED TO]
RAMSINGH VS. SHIVAJI RAO [REFERRED TO]
P KALAVATHI VS. G MURALI [REFERRED TO]
ANANDAVALLY AMMA VS. KERALA STATE ROAD TRANS. CORPN [REFERRED TO]

JUDGEMENT

(1.) THE first appellant claimed herself to be the adopted minor child of the deceased. Appellants 2 and 3 are the parents of the deceased. Aggrieved by the judgment and decree dated 5-2-2001 made in M. C. O. P. No. 782 of 1997 on the file of the Motor Accident Claims Tribunal (Principal District Court), Erode, dismissing their claim petition, the present appeal is filed.

(2.) BRIEF facts leading to the appeal are as follows :

(3.) THE third respondent-Insurance Company denied the plea of adoption made by the appellants-claimants. They also submitted that the appellants-claimants are not entitled to any compensation.

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MINOR SHYAMALA Vs. A MADHESWARAN

Referred Judgements :-

JUDGEMENT

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