REGENT COMPUTRONICS PVT. LTD.

M. Rama Devi Appellant

V/S

K. Srinivasulu Respondents

Referred Judgements :-

NARCINVA V KAMAT VS. ALFREDO ANTONIO DOE MARTINS [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. MANDAR MADHAV TAMBE [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. SWARAN SINGH [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
KIRTI VS. ORIENTAL INSURANCE COMPANY LIMITED [REFERRED TO]
RAHUL SHARMA VS. NATIONAL INSURANCE COMPANY LTD [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Lakshmikanth Reddy, learned counsel for the claimants and Sri Naresh Byrapaneni, learned counsel for the United Insurance Company Limited represented by its Divisional Manager, Kurnool in both the appeals.

(2.) No representation for the owner, one of the respondents in the appeals.

(3.) The M.A.C.M.A.No.793 of 2017 has been filed by the claimants for enhancement of the compensation amount as awarded.

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M. RAMA DEVI Vs. K. SRINIVASULU

Referred Judgements :-

JUDGEMENT

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