REGENT COMPUTRONICS PVT. LTD.

UNITED INDIA INSURANCE CO. LTD. Appellant

V/S

SHEELA Respondents

Referred Judgements :-

NATIONAL INSURANCE CO. LTD.,V. CHOLLETI BHARATAMMA AND OTHERS REPORTED IN [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. SATPAL SINGH [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. ASHA RANI [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. BALJIT KAUR [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. BALJIT KAUR [REFERRED TO]
PRAMOD KUMAR AGRAWAL VS. MUSHTARI BEGUM [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. V CHINNAMMA [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. CHALLA BHARATHAMMA [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. BOMMITHI SUBBHAYAMMA [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. RATTANI [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LTD VS. M THANGAVEL [REFERRED TO]
IFFCO – TOKIO GENERAL INSURANCE COMPANY LTD. VS. MUTHUMANI [REFERRED TO]

JUDGEMENT

(1.) C.M.A(MD)Nos.216 to 234 of 2011 have been filed by the appellant-Insurance Company against the common award dated 19.12.2008 passed in M.C.O.P.Nos.2987, 2988, 2989, 2991, 2992, 2993, 2994, 2995, 2996, 2997, 2998, 2999, 3000, 3001, 3003, 3004, 3005, 3006 and 3007 of 2002, by the Motor Accident Claims Tribunal ? III Additional Subordinate Judge, Tiruchirappalli.

(2.) Nutshell facts necessary for the disposal of all these appeals, are as follows:

(3.) Heard the learned Counsel for the appellant-Insurance Company and perused the materials available on record. Despite notice served on the respondents, there is no representation either in person or through Counsel.

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UNITED INDIA INSURANCE CO. LTD. Vs. SHEELA

Referred Judgements :-

JUDGEMENT

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