REGENT COMPUTRONICS PVT. LTD.

Bhavanam China Venkata Reddy Appellant

V/S

Dantla Subba Reddy Respondents

Referred Judgements :-

KAJAL VS. JAGDISH CHAND AND OTHERS [REFERRED TO]
ATUL TIWARI VS. REGIONAL MANAGER ORIENTAL INSURANCE CO. LTD. [REFERRED TO]
D PURUSHOTAMA REDDY VS. K SATEESH [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
RAJ KUMAR VS. AJAY KUMAR [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
PAPPU DEO YADAV VS. NARESH KUMAR AND OTHERS [REFERRED TO]
SIDRAM VS. DIVISIONAL MANAGER, UNITED INDIA INSURANCE CO. LTD. [REFERRED TO]
RAHUL SHARMA VS. NATIONAL INSURANCE COMPANY LTD [REFERRED TO]

JUDGEMENT

(1.) These two appeal suits have been instituted under Sec. 96, read with Order XLI Rule 1 of the Code of Civil Procedure. One by the plaintiff and the other by the defendants against the judgment and decree dtd. 14/10/2015 in O.S.No.68 of 2009, passed by the learned II Addl. District Judge, Guntur.

(2.) For the sake of convenience, the parties will hereinafter be referred to by the nomenclature as they were arrayed in the trial Court.

(3.) O.S.No.68 of 2009 was instituted seeking to pay compensation of Rs.20,00,000.00 with interest at 12% per annum against the defendants.

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BHAVANAM CHINA VENKATA REDDY Vs. DANTLA SUBBA REDDY

Referred Judgements :-

JUDGEMENT

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