REGENT COMPUTRONICS PVT. LTD.

G Venkateshwarlu Appellant

V/S

APSRTC Respondents

Referred Judgements :-

BIMLA DEVI VS. HIMACHAL ROAD TRANSPORT CORPN [REFERRED TO]
PARMESHWARI VS. AMIR CHAND [REFERRED TO]
RAVI VS. BADRINARAYAN [REFERRED TO]
KUSUM LATA VS. SATBIR [REFERRED TO]
KISHAN GOPAL VS. LALA [REFERRED TO]

JUDGEMENT

(1.) THIS appeal by the claimant challenging the award dated 30.09.2004 passed in O.P.No.1855 of 2002 by the Motor Accident Claims Tribunal -cum -XI Additional Chief Judge, City Civil Court (Fast Track Court), Hyderabad (for short the Tribunal).

(2.) THE parties hereinafter referred to as arrayed before the Tribunal for the sake of convenience.

(3.) THE brief facts of the case are as follows:

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G VENKATESHWARLU Vs. APSRTC

Referred Judgements :-

JUDGEMENT

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