REGENT COMPUTRONICS PVT. LTD.

UNITED INDIA INSURANCE CO LTD Appellant

V/S

Myadada Latha Respondents

Referred Judgements :-

ORIENTAL INSURANCE COMPANY LIMITED VS. SUNITA RATHI [REFERRED TO]
DEEPAL GIRISHBHAI SONI VS. UNITED INDIA INSURANCE COMPANY LIMITED BARODA [REFERRED TO]
MANAGING DIRECTOR BANGALORE METROPOLITAN VS. SAROJAMMA [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED DIVISIONAL OFFICE MADRAS VS. B MALLA REDDY [REFERRED TO]
KORE LAXMI VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]
SHAHAZADI BEE VS. MANAGING DIRECTOR [REFERRED TO]
APPAJI VS. M KRISHNA [REFERRED TO]
RAISINGH VS. ANIL [REFERRED TO]
USHA RATHORE VS. NATIONAL INSURANCE CO LTD [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD VS. P C CHACKO [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. PARVEEN JUNEJA [REFERRED TO]

JUDGEMENT

(1.) THE United India Insurance Co. Ltd., represented by its Manager, who is the third respondent before the Motor Vehicle Accidents Claims Tribunal-cum-District Judge, Karimnagar (for short 'the Tribunal), filed this appeal challenging the Award dated 09.06.2011 in O.P.No.574 of 2008.

(2.) THE parties will be referred to as arrayed before the Tribunal for the sake of convenience.

(3.) THE Tribunal framed the following issues.

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UNITED INDIA INSURANCE CO LTD Vs. MYADADA LATHA

Referred Judgements :-

JUDGEMENT

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