REGENT COMPUTRONICS PVT. LTD.

Inaganti Prakasa Rao Appellant

V/S

Kandukuri Mariya Babu Respondents

Referred Judgements :-

NAGAPPA VS. GURUDAYAL SINGH [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
SRI RAMACHANDRAPPA VS. MANAGER ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LIMITED [REFERRED TO]
SYED SADIQ VS. DIVISIONAL MANAGER, UNITED INDIA INS. CO. [REFERRED TO]
MUKUND DEWANGAN VS. ORIENTAL INSURANCE COMPANY LIMITED [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
MAGMA GENERAL INSURANCE CO LTD VS. NANU RAM ALIAS CHUHRU RAM & ORS [REFERRED TO]
RAMLA AND OTHERS VS. NATIONAL INSURANCE COMPANY LIMITED AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) The appellants/claimants are before this Court seeking intervention in the impugned judgment and award dtd. 21/3/2011 passed in M.V.O.P.No.106 of 2010 by the Motor Accidents Claims Tribunal-cum-I Additional District Judge, Ongole, (for short "the Tribunal") awarding compensation of Rs.1,54,500.00 in their favour against the Respondents 1 and 2 jointly and severally and dismissing the claim against the 3rd respondent/Insurance Company.

(2.) For the sake of convenience, the parties are referred to as they are arrayed before the Tribunal.

(3.) Heard Sri D.Bujji Babu, learned counsel for the appellants and Sri Naresh Byrapaneni, learned standing counsel for the insurance company.

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INAGANTI PRAKASA RAO Vs. KANDUKURI MARIYA BABU

Referred Judgements :-

JUDGEMENT

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