REGENT COMPUTRONICS PVT. LTD.

Kondi Lakshmamma Appellant

V/S

T.Lakshminarasayana Respondents

Referred Judgements :-

RUKMANI VS. NEW INDIA ASSURANCE CO [REFERRED TO]
NAGAPPA VS. GURUDAYAL SINGH [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. SWARAN SINGH [REFERRED TO]
BIMLA DEVI VS. HIMACHAL ROAD TRANSPORT CORPN [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. MOHD NASIR [REFERRED TO]
NINGAMMA VS. UNITED INDIA INSURANCE CO LTD [REFERRED TO]
RAJESH VS. RAJBIR SINGH [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
MAGMA GENERAL INSURANCE CO LTD VS. NANU RAM ALIAS CHUHRU RAM & ORS [REFERRED TO]
RAMLA AND OTHERS VS. NATIONAL INSURANCE COMPANY LIMITED AND OTHERS [REFERRED TO]
KAJAL VS. JAGDISH CHAND [REFERRED TO]

JUDGEMENT

(1.) This is an appeal filed under Sec. 173 of the Motor Vehicles Act directed against the decree and order dtd. 16/5/2012 passed in O.P.No.247 of 2010 by the Motor Accidents Claims Tribunal-cum-Judge, Family Court-cumAdditional District Judge, Anantapur (for short "the learned MACT"). The claim was allowed against the owner-cum-driver of the Auto bearing No.AP 02 X 5958 (hereinafter referred to as "the offending vehicle").

(2.) Dissatisfied by the dismissal of the claim against the Insurance Company, the claimants are before this Court.

(3.) The claimants before the learned MACT are the appellants herein. Respondent No.1 is the owner-cum-driver of the offending vehicle. Respondent No.2 is the insurer of the offending vehicle.

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KONDI LAKSHMAMMA Vs. T.LAKSHMINARASAYANA

Referred Judgements :-

JUDGEMENT

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