REGENT COMPUTRONICS PVT. LTD.

BRANCH MANAGER, NATIONAL INSURANCE CO. LTD. Appellant

V/S

MURUGESH Respondents

Referred Judgements :-

THE ORIENTAL INSURANCE COMPANY LTD. V. RAJAMANI ANDOTHERS [REFERRED TO]
SKANDIA INSURANCE COMPANY LIMITED VS. KOKILABEN CHANDRAVADAN [REFERRED TO]
B V NAGARAJU VS. ORIENTAL INSURANCE CO LTD [REFERRED TO]
SOHAN LAL PASSI VS. P SESH REDDY [REFERRED TO]
S SUDHAKARAN VS. A K FRANCIS [REFERRED TO]

JUDGEMENT

(1.) ALL these Revision and Civil Miscellaneous Appeals arise from a common judgment passed by the Motor Accidents Claims Tribunal (Sub Court) Pudukottai.

(2.) IN all these cases, INsurance Company who is second or third respondent before the Tribunal, is the revision petitioner or appellant.

(3.) I will consider these points in seriatim.

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BRANCH MANAGER NATIONAL INSURANCE CO LTD Vs. MURUGESH

Referred Judgements :-

JUDGEMENT

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