REGENT COMPUTRONICS PVT. LTD.

Agustha D Souza Cardozo Appellant

V/S

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]
VIDHYADHAR VS. MANKIKRAO [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]
ROYAL SUNDARAM ALLIANCE INSURANCE CO. LTD. VS. HANAMAVA YAMANAPPA JEDI [REFERRED TO]
CHANDERI DEVI AND ORS. VS. JASPAL SINGH AND ORS. [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 dtd. 17/5/2011 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:

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AGUSTHA D SOUZA CARDOZO Vs. ISMAIL

Referred Judgements :-

JUDGEMENT

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