REGENT COMPUTRONICS PVT. LTD.

UNITED INDIA INSURANCE CO. LTD. Appellant

V/S

Muthyalapati Respondents

Referred Judgements :-

SMT. ANJALI V. LOKENDRA RATHOD [REFERRED TO]
N. JAYASREE V. CHOLAMANDALAM MS GENERAL INSURANCE COMPANY LIMITED [REFERRED TO]
SEBASTIANI LAKRA AND OTHERS VS. NATIONAL INSURANCE COMPANY LIMITED [REFERRED TO]
VIMAL KANWAR VS. KISHORE DAN [REFERRED TO]
KUMARI KIRAN VS. SAJJAN 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]
SUREKHA AND ORS. VS. SANTOSH AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Srinivasa Rao Vutla, learned counsel for the appellant through virtual mode and Sri K. Rathangapani Reddy, learned counsel for the respondent/claimants.

(2.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 (for short "the M.V Act") was filed by the United Insurance Company Limited, challenging the award dtd. 24/8/2016 in M.V.O.P. No. 212 of 2008, passed by the Motor Accidents Claims Tribunal-cum-II Additional District Judge, Kadapa (for short "the Tribunal").

(3.) The respondents in appeal 1 to 5 are the claimants and respondent No. 6 is the owner of the auto.

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UNITED INDIA INSURANCE CO. LTD. Vs. MUTHYALAPATI

Referred Judgements :-

JUDGEMENT

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