REGENT COMPUTRONICS PVT. LTD.

SANTAMMA Appellant

V/S

NEW INDIA ASSURANCE CO. LTD. Respondents

Referred Judgements :-

K.RAMULU V. S.K.KHAJA [REFERRED TO]
NATIONAL INSURANCE CO LIMITED VS. JETHU RAM [REFERRED TO]
ORIENTAL FIRE AND GENERAL INSURANCE CO VS. M BHANUMATHI [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LTD VS. PESALA KISHORE KUMAR [REFERRED TO]

JUDGEMENT

(1.) Insurance company, which is the 2nd respondent in O.P.No.395 of 1988 on the file of the Motor Accident Claims Tribunal (District Judge), Ranga Reddy, is the appellant herein.

(2.) The facts leading to the filing of this appeal are briefly as follows:

(3.) The 1st respondent remained ex parte.

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SANTAMMA Vs. NEW INDIA ASSURANCE COMPANY LIMITED

Referred Judgements :-

JUDGEMENT

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