REGENT COMPUTRONICS PVT. LTD.

B.SRIKANTHA REDDY Appellant

V/S

K.MAHESH Respondents

Referred Judgements :-

MAGHAR SINGH VS. JASHWANT SINGH [REFERRED TO]
VED PRAKASH GARG VS. PREMI DEVI [REFERRED TO]
JANATHA MODERN RICE MILLS VS. G SATHYANARAYANA [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. KOTAM APPA RAO [REFERRED TO]
LINGAMPALLI RAJAM VS. COLLIERY MANAGER MORGANS PIT SINGARENI [REFERRED TO]
PASUPULETI RAMARAO VS. POTHINABOINA DURGARAO [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. KOTI KOTI REDDY [REFERRED TO]

JUDGEMENT

(1.) This judgment, accordingly to Law, rises out of a civil Miscellaneous Appeal, filed by the sole appellant, against R1 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.) Order, dated 20-4-2002, of the Commissioner for Workmen's Compensation, Hyderabad, made in WC No.135 of 2001, of his file.

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

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B SRIKANTHA REDDY Vs. K MAHESH

Referred Judgements :-

JUDGEMENT

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