REGENT COMPUTRONICS PVT. LTD.

SHEELA Appellant

V/S

DEEPAK VERMA Respondents

Referred Judgements :-

KASHIRAM YADAV VS. ORIENTAL FIRE AND GENERAL INSURANCE CO [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. MANDAR MADHAV TAMBE [REFERRED TO]
SOHAN LAL PASSI VS. P SESH REDDY [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED VS. GIAN CHAND [REFERRED TO]
UNITED INDIA INSURANCE COMPANY LIMITED VS. LEHRU [REFERRED TO]
LAL CHAND VS. ORIENTAL INSURANCE CO LTD [REFERRED TO]
BHAGWAN DAS VS. NATIONAL INSURANCE COMPANY LTD [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]

JUDGEMENT

(1.) This common order shall dispose of MA No.897/2016 filed by the claimants for enhancement of compensation amount and MA No.736/2016 filed by The New India Assurance Co. Ltd.

(2.) The appellant No.3 in MA No.897/2016 and respondent No.3 in MA No. 736/2016, namely, Dharmendra has expired. The name of the appellant No.3 in MA 897/2016 has already been deleted as his legal representative are already on record.

(3.) IA No.318/2018 has been filed in MA No.736/2016 for deleting the name of the respondent No.3 from the cause title.

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SHEELA Vs. DEEPAK VERMA

Referred Judgements :-

JUDGEMENT

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