REGENT COMPUTRONICS PVT. LTD.

Dasari Nityananada Jyothi Appellant

V/S

Gopalam Lokabhi Ramaiah Respondents

Referred Judgements :-

NATIONAL INSURANCE COMPANY LIMITED VS. MANNAT JOHAL [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. SWARAN SINGH [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
MANUARA KHATUN & ORS. VS. RAJESH KR. SINGH & ORS. [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
SHIVARAJ VS. RAJENDRA & ANR [REFERRED TO]
ANU BHANVARA VS. IFFCO TOKIO GENERAL INSURANCE COMPANY LIMITED [REFERRED TO]

JUDGEMENT

(1.) Heard Sri B.Parameswara Rao, learned counsel for appellants/claimants and Sri T.Sri Charan, learned counsel for 1st respondent and Sri G.Srinivasu, learned counsel for the 2nd respondent/Insurance Company.

(2.) The appeal is directed by the claimants against the judgment and decree dtd. 20/7/2010 passed in M.V.O.P.No.134/2009 on the file of Motor Accidents Claims Tribunal-cum-VIII Addl.District Judge, Guntur.

(3.) For the sake of convenience, the parties are arrayed as parties before the learned Tribunal.

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DASARI NITYANANADA JYOTHI Vs. GOPALAM LOKABHI RAMAIAH

Referred Judgements :-

JUDGEMENT

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