REGENT COMPUTRONICS PVT. LTD.

Pukh Raj Bumb Appellant

V/S

Jagannath Atchut Naik Respondents

Referred Judgements :-

MINU B MEHTA VS. BALKRISHNA RAMCHANDRA NAYAN [REFERRED TO]
RAFIQ VS. MUNSHILAL [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER BOMBAY VS. LAXMAN IYER [REFERRED TO]
NARBADA DEVI GUPTA VS. BIRENDRA KUMAR JAISWAL [REFERRED TO]
BIMLA DEVI VS. HIMACHAL ROAD TRANSPORT CORPN [REFERRED TO]
JAI PRAKASH VS. NATIONAL INSURANCE CO LTD [REFERRED TO]
MATHEN MATHAI VS. GENERAL MANAGER K S R T C [REFERRED TO]
ZENNA SORABJI VS. MIRABELLE HOTEL CO PVT LTD [REFERRED TO]
OM PRAKASH BERLIA VS. UNIT TRUST OF INDIA [REFERRED TO]
BAMA KATHARI PATIL VS. ROHIDAS ARJUN MADHAVI [REFERRED TO]

JUDGEMENT

(1.) Parties were put on notice that the appeal would be finally disposed of at the stage of admission. Hence, the appeal is admitted. Heard forthwith.

(2.) Heard Mr. E. Afonso, learned Counsel appearing on behalf of the appellant(claimant), Mr. Shivan Dessai, learned Counsel appearing on behalf of the respondent no. 2(owner) and Mr. S. S. Kakodkar, learned Counsel appearing on behalf of the respondent no. 3(Insurance Company).

(3.) The above appeal and cross-objection are both directed against the judgment and award dated 21/11/2012 passed by the learned Presiding Officer, M.A.C.T. , Mapusa (the Tribunal, for short) in Claim Petition No. 30 / 2011.

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PUKH RAJ BUMB Vs. JAGANNATH ATCHUT NAIK

Referred Judgements :-

JUDGEMENT

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