REGENT COMPUTRONICS PVT. LTD.

Udaya Bhaskar Appellant

V/S

K. Appa Rao Palakonda Respondents

Referred Judgements :-

BABY SAKSHI GREOLA VS. MANZOOR AHMAD SIMON AND ANR. [REFERRED TO]
HARDEO KAUR VS. RAJASTHAN STATE TRANSPORT CORPORATION [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
NAGAPPA VS. GURUDAYAL SINGH [REFERRED TO]
SUNIL KUMAR VS. RAM SINGH GAUD [REFERRED TO]
BIMLA DEVI VS. HIMACHAL ROAD TRANSPORT CORPN [REFERRED TO]
YADAVA KUMAR VS. DIVISIONAL MANAGER NATIONAL INSURANCE CO LTD [REFERRED TO]
RAJ KUMAR VS. AJAY KUMAR [REFERRED TO]
RAMLA AND OTHERS VS. NATIONAL INSURANCE COMPANY LIMITED AND OTHERS [REFERRED TO]
KAJAL VS. JAGDISH CHAND [REFERRED TO]
SIDRAM VS. DIVISIONAL MANAGER, UNITED INDIA INSURANCE CO. LTD. [REFERRED TO]

JUDGEMENT

(1.) Questioning the adequacy of compensation granted in M.V.O.P.No.330 of 2007 on the file of Motor Accidents Claims Tribunal-cum-Family Court-cumAdditional District and Sessions Court, Vizianagaram (for short "the learned MACT"), the claimant before the learned MACT filed appeal in M.A.C.M.A.No.1180 of 2011.

(2.) Questioning the liability, just and adequate nature of compensation and claiming the same as excessive, respondents before the learned MACT filed the appeal in M.A.C.M.A.No.1223 of 2012.

(3.) For the sake of convenience, parties will be hereinafter referred to as the claimant and the respondents with reference to their status before the learned MACT.

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UDAYA BHASKAR Vs. K. APPA RAO PALAKONDA

Referred Judgements :-

JUDGEMENT

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