REGENT COMPUTRONICS PVT. LTD.

Vijay Govind Joshi Appellant

V/S

Hussein Rahim Shaikh Respondents

Referred Judgements :-

RYLAND V. FLETCHER [REFERRED TO]
RYLANDS V. FLETCHER [REFERRED TO]
A. ROBERT V. UNITED INDIA INSURANCE CO. LTD. [REFERRED TO]
DEBAKI SAHU V. ADMINISTRATOR SRI JAGANNATH TEMPLE [REFERRED TO]
SAGARBAI V. PARMANAND [REFERRED TO]
VANDANA JAIN V. DHARMENDRA KUMAR JAIN [REFERRED TO]
OM WATI V. MOHD. DIN [REFERRED TO]
KAUSHNUMA BEGUM VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]
LAXMIBAI VS. KARNATAKA STATE ROAD TRANSPORT CORPORATION BANGALORE [REFERRED TO]

JUDGEMENT

(1.) Since common questions of law and facts arise in all these appeals, they are heard together and are being disposed of by this common judgment.

(2.) Heard Advocate for the appellants and Respondent Nos. 2 and 3. None present for respondent No.1 though served. Perused the record.

(3.) These appeals arise from the award passed in Motor Accidents Claims Petition Nos. 179 of 1985, 131 of 1985 and 130 of 1985 by Motor Accident Claim Tribunal, Nasik.

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VIJAY GOVIND JOSHI Vs. HUSSEIN RAHIM SHAIKH

Referred Judgements :-

JUDGEMENT

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