REGENT COMPUTRONICS PVT. LTD.

SUGUNA Appellant

V/S

T. Jayaraman Respondents

Referred Judgements :-

NEW INDIA ASSURANCE COMPANY LIMITED VS. SATPAL SINGH [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. ASHA RANI [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. DEVIREDDY KONDA REDDY [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. BALJIT KAUR [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. BOMMITHI SUBBHAYAMMA [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. PREMA DEVI [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
MEKA CHAKRA RAO VS. YELUBANDI BABU RAO [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. N APPI REDDY [REFERRED TO]
RAJESH VS. RAJBIR SINGH [REFERRED TO]

JUDGEMENT

(1.) AGGRIEVED by the award dated 31.03.2004 in M.V.O.P.No.299 of 1999 passed by the Chairman, M.A.C.T -cum -District Judge, Chittoor (for short 'the Tribunal'), the claimants preferred the instant appeal.

(2.) THE appellants 1 to 3 herein are the claimants 1 to 3 in the O.P and respondents 1 and 2 herein are respondents 1 and 2 in the O.P.

(3.) HEARD arguments of Sri S.V. Muni Reddy, learned counsel for appellants/claimants and Sri V. Sambasiva Rao, learned counsel for respondent No.2. Case against respondent No.1 was dismissed for default on 15.12.2008.

Click here to view full judgment.

SUGUNA Vs. T. JAYARAMAN

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address