REGENT COMPUTRONICS PVT. LTD.

KRISHNA RAI Appellant

V/S

UNITED INDIA INSURANCE COMPANY LTD. Respondents

Referred Judgements :-

ORIENTAL INSURANCE COMPANY LIMITED VS. INDERJIT KAUR [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. RULA [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. SEEMA MALHOTRA [REFERRED TO]
UNITED INDIA INSURANCE CO LTD VS. ADEPU VENKATESWARLU [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. P HUSSAINAMMA [REFERRED TO]
M NAGESWARA RAO VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED TO]
BRANCH MANAGER ORIENTAL FIRE AND GENERAL INSURANCE CO LTD VS. C CHANDRA OBULA REDDY [REFERRED TO]

JUDGEMENT

(1.) Heard both the counsel.

(2.) Since both the appeals are filed against the same award i.e., one by the Insurance Company and other by the claimant, they are being disposed of by this common judgment.

(3.) Not being satisfied with the compensation awarded by the Court of Chief Judge-cum-Motor Vehicles Accidents Claims Tribunal, City Civil Court, Hyderabad in O.P. No.116/2001 dated 19-11 -2000, the claimant filed the appeal in C.M.A. No.542/2003.

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KRISHNA RAI Vs. UNITED INDIA INSURANCE COMPANY LTD

Referred Judgements :-

JUDGEMENT

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