REGENT COMPUTRONICS PVT. LTD.

KANTA Appellant

V/S

DILIP Respondents

Referred Judgements :-

SWAPNIL VS. THE BRANCH MANAGER,THE NEW INDIA INSURANCE CO. LTD. AND ORS. [REFERRED TO]
CHABU @ CHAYATAI VASANTA KODAPE AND OTHERS VS. BALAJI WASUDEO SOMANKAR AND ANOTHER [REFERRED TO]
NAGASHETTY VS. UNITED INDIA INSURANCE COMPANY LIMITED [REFERRED TO]
FAHIM AHMAD VS. UNITED INDIA INSURANCE CO. LTD. [REFERRED TO]
RAMKHILADI VS. UNITED INDIA INSURANCE COMPANY [REFERRED TO]

JUDGEMENT

(1.) Heard finally by consent of learned Counsel for both the parties at the stage of admission.

(2.) The present appeal is filed being aggrieved by the judgment and award dtd. 28/09/2018 passed by the learned Member Motor Accident Claims Tribunal, Warora, District Chandrapur in Motor Accident Claim Petition No.12/2014.

(3.) The facts of the present case is as under:

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KANTA Vs. DILIP

Referred Judgements :-

JUDGEMENT

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