REGENT COMPUTRONICS PVT. LTD.

NEW INDIA ASSURANCE COMPANY LTD, HYDERABAD BY ITS BRANCH MANAGER Appellant

V/S

G.LAKSHMI ALIAS PENTAMMA Respondents

Referred Judgements :-

SHARIFIINNISA VS. BASAPPA RAMACHANDRA DATE [FOLLOWED ON]
R L GUPTA VS. JUPITOR GENERAL INSURANCE COMPANY [FOLLOWED ON]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED TO]
KELA DEVI VS. RAM CHAND [FOLLOWED ON]
BHAGWANDAS VS. MOHAMMAD ARIF [REFERRED TO]
P SATYANARYANA VS. I B R PRASAD [REFERRED TO]
G GOVINDAN VS. C DAVID [FOLLOWED ON]
DAYALI BAI VS. STATE OF RAJASTHAN [FOLLOWED ON]

JUDGEMENT

(1.) These two Civil Miscellaneous Appeals arise out of an order passed in O.P. No.166 of 1984 on the file of the Additional Chief Judge-cum-Chairman, Motor Accidents Claims Tribunal, City Civil Court, Secunderabad, dated 29-9-1986. Therefore, these two C.M.As. are being disposed of by a common judgment.

(2.) C.M.A. No.176/87 is filed by the New India Assurance CompanyLimited - third respondent in O.P. No. 166/84. C.M.A. No.534 of 1987 is filed by the claimants in the said O.P. No.166/84.

(3.) For the purpose of disposal, the parties are referred to as claimants/ petitioners and respondents.

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NEW INDIA ASSURANCE COMPANY LIMITED Vs. G LAKSHMI

Referred Judgements :-

JUDGEMENT

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