REGENT COMPUTRONICS PVT. LTD.

NATIONAL INSURANCE COMPANY LTD. Appellant

V/S

I. Chengalarayulu Respondents

Referred Judgements :-

ORIENTAL INSURANCE CO LTD VS. BRIJ MOHAN [REFERRED TO]
SARVARAYA SUGARS LIMITED VS. ANDHRA PRADESH CIVIL SUPPLIES CORPORATION LIMITED [REFERRED TO]
R KHEMKA VS. DECCAN ENTERPRISES PVT LIMITED SECUNDERABAD [REFERRED TO]
GUNTI DEVAIAH VS. VAKA PEDDI REDDY [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. LAXMANNA DIED [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. GANDIGI DEVADAS [REFERRED TO]
NEW INDIA ASSURANCE CO LTD VS. BIDYUT KUMAR MUKHERJEE [REFERRED TO]

JUDGEMENT

(1.) THE National Insurance Company Limited, represented by its Branch Manager, Tirupathi, is challenging the order dated 10.02.2005, passed in MVOP No. 214 of 2000 by the Chairman, Motor Accidents Claims Tribunal -cum -IV Additional District Judge, Tirupati.

(2.) THE first respondent is the claimant, the second respondent is owner of the tractor and the appellant -Insurance company is second respondent before the Tribunal.

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

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NATIONAL INSURANCE COMPANY LTD. Vs. I. CHENGALARAYULU

Referred Judgements :-

JUDGEMENT

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