REGENT COMPUTRONICS PVT. LTD.

Thogati Veeranjaneyulu Appellant

V/S

SYED BASHA Respondents

Referred Judgements :-

UNITED INDIA INSURANCE COMPANY LIMITED V. SUNIL KUMAR AND ANOTHER [REFERRED TO]
PAPPU DEO YADAV V. NARESH KUMAR AND OTHERS [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
RAJ KUMAR VS. AJAY KUMAR [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
SHIVAJI AND ANR VS. DIVISIONAL MANAGER, UNITED INDIA INSURANCE CO LTD AND ORS [REFERRED TO]
RAMLA AND OTHERS VS. NATIONAL INSURANCE COMPANY LIMITED AND OTHERS [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. BIRENDER [REFERRED TO]

JUDGEMENT

(1.) This is an appeal filed by the injured/claimant against the Judgment and Decree dtd. 8/11/2005 in M.V.O.P.No.931 of 2000 passed by the Chairman, Motor Accidents Claims Tribunal-cum-VII Additional District Judge, Guntur, (hereinafter referred to as 'the Tribunal').

(2.) Heard Mr. Siva Rama Krishna, Advocate, representing Mr.N.Subbarao, learned counsel for the appellant and Mr. V.Veerabhadra Chary, learned counsel for the 2nd respondent No.2- Insurance company.

(3.) For the sake of convenience, the parties are hereinafter referred to as they were arrayed before the Claims Tribunal in the original petition.

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THOGATI VEERANJANEYULU Vs. SYED BASHA

Referred Judgements :-

JUDGEMENT

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