REGENT COMPUTRONICS PVT. LTD.

NEW INDIA ASSURANCE CO LTD Appellant

V/S

SUSHILABAI Respondents

Referred Judgements :-

BALBIR KAUR VS. NEW INDIA ASSURANCE COMPANY LTD. [REFERRED TO : (2009)13 SCC 370 [ 5 ]]
NEW INDIA ASSURANCE COMPANY LIMITED VS. RAM DAYAL [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. JIKUBHAI NATHUJI DABHI [REFERRED TO (S.C.) [ 8 ,9 ]]
ORIENTAL INSURANCE COMPANY LIMITED VS. SUNITA RATHI [REFERRED TO]
V RAVI VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]

JUDGEMENT

(1.) Heard. Admit. The matter is finally disposed of at admission stage.

(2.) The appellant/insurance company questions legality of the Award dated 8.6.2006 recorded by learned District Judge & Chairman, MACT, Nanded MACP No.419/1997.

(3.) On hearing Mr.Upadhye, following points arise for my consideration :

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NEW INDIA ASSURANCE CO LTD Vs. SUSHILABAI

Referred Judgements :-

JUDGEMENT

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