REGENT COMPUTRONICS PVT. LTD.

KARVETI RATHNAMMA Appellant

V/S

NEW SUNBULK CARRIERS Respondents

Referred Judgements :-

A.P.S.R.T.C. V. RAMANAIAH [REFERRED TO]
BADRI AND OTHERS V. SURENDRA KUMAR AND OTHERS [REFERRED TO]
HAJI ZAINULLAH KHAN VS. NAGAR MAHAPALIKA ALLAHABAD [REFERRED TO]
SHANTI BAI VS. CHARAN SINGH [REFERRED TO]
LATA WADHWA VS. STATE OF BIHAR [REFERRED TO]
ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION VS. RAMANAIAH [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. CHAVA VENKATESWARA RAO [REFERRED TO]
NENAVATH BASU VS. CH SEETHA [REFERRED TO]
PUTTAMMA VS. D V KRISHNAPPA [REFERRED TO]
CHINNA DORAI VS. MANAGING DIRECTOR KARNATAKA STATE ROAD TRANS CORPN [REFERRED TO]
DEVILAL VS. SIDHANATH [REFERRED TO]
NORTH WEST KARNATAKA ROAD TRANSPORT CORPORATION CENTRAL OFFICE VS. KARIYAPPA [REFERRED TO]
K NANJAPPA VS. V SEKAR [REFERRED TO]
STATE EXPRESS TRANSPORT CORPORATION VS. PONNUSAMY [REFERRED TO]
SHYAM LAL VS. RAJENDRA KUMAR [REFERRED TO]

JUDGEMENT

(1.) Heard both sides.

(2.) This Civil Miscellaneous Appeal is directed against the order and decree, dated 27-06-2003, passed by the Motor Accident CLalms Tribunal-cum-District Judge at Cuddapah (for brevity "the Tribunal), allowing M.V.O.P.No. 609 of 2000 in part, filed under Section 166 of the Motor Vehicles Act cLalming a compensation of Rs. 1,50,000/- for the death of the deceased by name Karreti Lakshmidevi in a road accident on 24-04-2000.

(3.) The appellants are the cLalmants, thefirst respondent is the owner of the Tanker bearing No. MH.04-8671 and the second respondent is the Insurance Company.

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KARVETI RATHNAMMA Vs. NEW SUNBULK CARRIERS

Referred Judgements :-

JUDGEMENT

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