REGENT COMPUTRONICS PVT. LTD.

Boya Yerri Swamy Appellant

V/S

P. Vurupakshappa 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]
RAJ KUMAR VS. AJAY KUMAR [REFERRED TO]
MANUARA KHATUN & ORS. VS. RAJESH KR. SINGH & ORS. [REFERRED TO]
SHIVARAJ VS. RAJENDRA & ANR [REFERRED TO]
ANU BHANVARA VS. IFFCO TOKIO GENERAL INSURANCE COMPANY LIMITED [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Challa Gunaranjan, learned counsel for appellant/claimant and Sri Maheswara Rao Kunchem, learned counsel for the 2nd respondent/Insurance Company.

(2.) The appeal is directed by the claimant against the order and decree dtd. 22/11/2006 passed in M.V.O.P.No.365/2004 on the file of Motor Accidents Claims Tribunal-cum-V Addl.District Judge (F.T.C.), Anantapur.

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

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BOYA YERRI SWAMY Vs. P. VURUPAKSHAPPA

Referred Judgements :-

JUDGEMENT

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