REGENT COMPUTRONICS PVT. LTD.

NEW INDIA ASSURANCE COMPANY LTD. Appellant

V/S

MUNNI DEVI Respondents

Referred Judgements :-

CHALLIS V. LONDON AND SOUTH WESTERN RAILWAY COMPANY [REFERRED TO]
MACKINNON MACHENZIE AND CO PRIVATE LIMITED VS. IBRAHIM MAHMMED ISSAKF [REFERRED TO]
REGIONAL DIRECTOR E S I CORPORATION VS. FRANCIS DE COSTA [REFERRED TO]
RITA DEVI VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]
SHAKUNTALA CHANDRAKANT SHRESHTI VS. PRABHAKAR MARUTI GARVALI [REFERRED TO]
MALIKARJUNA G HIREMATH VS. ORIENTAL INSURANCE CO LTD [REFERRED TO]
MEWAR TEXTILE MILLS VS. KUSHALI BAI [REFERRED TO]
LAXMANRAO VS. MAHARASHTRA STATE ELECTRICITY BOARD [REFERRED TO]
GOLLA RAJANNA ETC. ETC. VS. THE DIVISIONAL MANAGER AND ANOTHER, ETC. ETC. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri S.P. Lal, learned counsel for the appellant and perused the judgment and order impugned. None appeared on behalf of sole respondent though notices were issued.

(2.) The appellant has challenged the order dtd. 28/6/1991 of the Commissioner, Employee s Compensation whereby compensation ofs Compensation whereby compensation of Rs.80,664.00 has been awarded to claimant/respondent for death of her husband who was murdered while in employment.

(3.) While issuing notice, this Court had called for the record of the Court below.

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NEW INDIA ASSURANCE COMPANY LTD. Vs. MUNNI DEVI

Referred Judgements :-

JUDGEMENT

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