REGENT COMPUTRONICS PVT. LTD.

MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION LIMITED Appellant

V/S

SANTHI; MINOR RAJIV AND MINOR KAMALA 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.) By consent, the main appeal is taken up for final disposal at the time of admission itself.

(2.) The appeal is preferred by the appellant-Transport Corporation against the Award, dated 27.01.2009, made in M.C.O.P. No. 274 of 2007 by the Motor Accident Claims Tribunal (Subordinate Court), Gudiyatham.

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

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MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION LIMITED Vs. SANTHI; MINOR RAJIV AND MINOR KAMALA

Referred Judgements :-

JUDGEMENT

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