REGENT COMPUTRONICS PVT. LTD.

Mrs. Agustha Dsouza Cardozo Appellant

V/S

Mr. Ismail Respondents

Referred Judgements :-

PUSHPABAI PURSHOTTAM UDESHI VS. RANJIT GINNING AND PRESSING CO PRIVATE LIMITED [REFERRED TO]
N K V BROS PRIVATE LIMITED VS. M KARUMAI AMMAL [REFERRED TO]
BIMLA DEVI VS. HIMACHAL ROAD TRANSPORT CORPN [REFERRED TO]
BIMLESH VS. NEW INDIA ASSURANCE CO LTD [REFERRED TO]
RAJ KUMAR VS. AJAY KUMAR [REFERRED TO]
PARMESHWARI VS. AMIR CHAND [REFERRED TO]
USHA ARJUN KAVADE VS. TAHIL CHAND SHAIKH [REFERRED TO]
JIJU KURUVILA VS. KUNJUJAMMA MOHAN [REFERRED TO]
DULCINA FERNANDES VS. JOAQUIM XAVIER CRUZ [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. S. S. Kakodkar, learned Counsel for the appellant and Mr. E. Afonso, learned Counsel for the respondent no.3.

(2.) The present appeal is filed being aggrieved by the judgment and award dated 17.05.2011 passed by the Motor Accident Claims Tribunal, South Goa, at Margao, in Claim Petition No.73 of 2004.

(3.) The claim of the claimants before Claims Tribunal was as under: On 02.10.2001, at around 2.30 p.m., when claimant along with others was travelling in Tata Sumo bearing no. GA-02/J-5376 from Goa to Vailankanni, at K. Balikatte Gate of Chitradurg Taluka, on NH-

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MRS. AGUSTHA DSOUZA CARDOZO Vs. MR. ISMAIL

Referred Judgements :-

JUDGEMENT

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