REGENT COMPUTRONICS PVT. LTD.

Thoparapu Laxmi Narsaiah Appellant

V/S

Narsaiah Respondents

Referred Judgements :-

NATIONAL INSURANCE COMPANY LIMITED VS. CHALLA BHARATHAMMA [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. BOMMITHI SUBBHAYAMMA [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. RATTANI [REFERRED TO]
BIMLA DEVI VS. HIMACHAL ROAD TRANSPORT CORPN [REFERRED TO]
KANWAR SHAMSHER SINGH VS. SATBIR SINGH [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. KURVA YEJJU MALLAMMA [REFERRED TO]
BHUPATI PEAMEELA VS. SUPERINTENDENT OF POLICE [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. EDWARD DCRUZ RODRIGUES [REFERRED TO]
KISHAN GOPAL VS. LALA [REFERRED TO]
THOZNILALAR TRANSPORT COMPANY VS. VALLIAMMAL [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD. VS. SAVITRI DEVI AND ORS. ETC. [REFERRED TO]

JUDGEMENT

(1.) THE claimants filed the appeal against the order/award in M.V.O.P. No. 712 of 2003 on the file of Motor Accidents Claims Tribunal -cum - District Judge, Nizamabad (for short, 'Tribunal') dismissing the claim in the claim petition under Section 166 of the Motor Vehicle Act, 1988 (for short, 'the Act').

(2.) HEARD Sri P. Vidyasagar, the learned counsel for the appellants -claimants and none appeared on behalf of either of the respondents.

(3.) THE parties hereinafter are referred to as arrayed before the Tribunal for the sake of convenience in the appeal.

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THOPARAPU LAXMI NARSAIAH Vs. NARSAIAH

Referred Judgements :-

JUDGEMENT

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