REGENT COMPUTRONICS PVT. LTD.

SAMALA GANGADHAR Appellant

V/S

CH,GANGARAM Respondents

Referred Judgements :-

THE NEW INDIA ASSURANCE COMPANY LIMITED REP. BY DIVISIONAL MANAGER,HYDERABAD V. KOTAM APPA 'RAO AND ANOTHER [REFERRED TO]
PASUPULETI RAMA RAO V.POTHIBOINA DURGA RAO AND ANOTHER [REFERRED TO]
KASHIBAI RAMBAI PATEL V. SHAHABAI SOMABHAI PARAMAR AND OTHERS [REFERRED TO]
MAGHAR SINGH VS. JASHWANT SINGH [REFERRED TO]
LATA WADHWA VS. STATE OF BIHAR [REFERRED TO]
JANATHA MODERN RICE MILLS VS. G SATHYANARAYANA [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. RAMULU [REFERRED TO]
LINGAMPALLI RAJAM VS. COLLIERY MANAGER MORGANS PIT SINGARENI [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. KOTI KOTI REDDY [REFERRED TO]
BALLARI RAJENDRA VS. G GURUMURTHY [REFERRED TO]
RAYAPATI VENKATESWARA RAO VS. MANTAI SAMBASIVA RAO [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LTD VS. MEKALA ADVAIAH [REFERRED TO]
MIDICHARLA RAMANAMMA VS. V NAGA PRATHAP [REFERRED TO]
CHARAN SINGH VS. G VITTAL REDDY [REFERRED TO]

JUDGEMENT

(1.) This judgment, according to Law, arises out of a civil miscellaneous appeal, filed by the sole appellant, against Rl and R2, under Section 30 of the Workmen's Compensation Act, 1923, questioning the, validity and legality, of the adjudications made by, and set forth in Para 2, infra.

(2.) Orders dated 31-7-2003, of the Commissioner for Workmen's Compensation, Nizamabad, made in WC No.83/2002, of his file.

(3.) Perused the material papers of the Record.

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SAMALA GANGADHAR Vs. CH GANGARAM

Referred Judgements :-

JUDGEMENT

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