REGENT COMPUTRONICS PVT. LTD.

ITHANABOYINA KONDAYYA Appellant

V/S

YERRABOTHULA PEDA VENKAYYA Respondents

Referred Judgements :-

ORIENTAL FIRE AND GENERAL INSURANCE V. KEWAL KUMAR [REFERRED TO]
MOHINDER GUPTA V. MAJOR SINGH [REFERRED TO]
PREMCHAND JAIN V. DEV KARAN [REFERRED TO]
PEPSU ROAD TRANSPORT CORPORATION V. SATINDER [REFERRED TO]
GYAN PRAKASH BHARGAVA V. BABOO LAL AND ANOTHER [REFERRED TO]
MADHYA PRADESH STATE ROAD TRANSPORT CORPORATION BAIRAGARH BHOPAL VS. SUDHAKAR [REFERRED TO]
PUSHPA THALKUR VS. UNION OF INDIA [REFERRED TO]
N SIVAMMAL VS. MANAGING DIRECTOR PANDIAN ROADWAYS CORPORATION [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. G LAKSHMI [REFERRED TO]
M SUBRAMANYA BHAT VS. GOVINDARAJ [REFERRED TO]
GURDEV KAUR VS. RASH BEHARI DAS [REFERRED TO]
SK ALLAH BAKHAS VS. DHIRENDRANATH PANDA [REFERRED TO]
TEJINDER SINGH VS. INDERJIT SINGH [REFERRED TO]

JUDGEMENT

(1.) These 16 appeals arise out of the awards passed by the Motor Vehicles Accidents Claims Tribunal, Guntur, in several claim petitions by means of a common judgment, by recording common evidence, the details of which are tabulated as follows:

(2.) All the claims were filed under Section 110-A of the Motor Vehicles Act, 1939 (to be referred to as 'the Act'). Mr. Kola Subbarao, learned advocate for Respondent No.3 taking lot of pains has furnished the particulars of all the cases in a chart which is also made use of to prepare the tabular columns stated above. Having due regard to the common questions of law and facts involved in the cases they were tried together and disposed of by means of a common judgment.

(3.) Although each award is being decided again on its merits, it is complimentary that the learned Chairman of the Tribunal has not spared his pains to deal with so many matters in detail so as to render the awards ultimately.

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ITHANABOYINA KONDAYYA Vs. YERRABOTHULA PEDA VENKAYYA

Referred Judgements :-

JUDGEMENT

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