REGENT COMPUTRONICS PVT. LTD.

MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION LIMITED, KANCHEEPURAM Appellant

V/S

PATHMAVATHI; MINOR GEEVEETHA; S JAMBULINGAM; UNITED INDIA INSURANCE COMPANY LTD Respondents

Referred Judgements :-

DAVIES V. POWELL DUFFRYN ASSOCIATED COLLIERIES LTD. [REFERRED]
NANCE V. BRITISH COLUMBIA ELECTRIC RLY. CO. LTD. [REFERRED]
SARLA VERMA AND ORS. V. DELHI TRANSPORT CORPORATION AND ANR. [REFERRED]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED]
U P STATE ROAD TRANSPORT CORPORATION VS. TRILOKCHANDRA [REFERRED]
SYED BASHEER AHAMED VS. MOHD JAMEEL [REFERRED]

JUDGEMENT

(1.) The appeal is preferred by the Transport Corporation-appellant against the award made in MCOP. No. 4711 of 2001 dated 30.11.2005 by the Motor Vehicles Accident Claims Tribunal and F.T.C. No. III Chennai.

(2.) Admit. By consent with both parties, the matter has taken up for final hearing.

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

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MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION LIMITED, KANCHEEPURAM Vs. PATHMAVATHI; MINOR GEEVEETHA; S JAMBULINGAM; UNITED INDIA INSURANCE COMPANY LTD

Referred Judgements :-

JUDGEMENT

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