REGENT COMPUTRONICS PVT. LTD.

SPECIAL SECRETARY TO NAGALAND, HOME DEPARTMENT Appellant

V/S

BERILA Respondents

Referred Judgements :-

HENDERSON V. HENRY E. JENKINS AND SONS [REFERRED TO]
MUHINI THAKURIA V. DHIRAJ KALITA [REFERRED TO]
DHANNALAL VS. D P VUAYVARGIYA [REFERRED TO]
HELEN C REBELLO VS. MAHARASHTRA STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
UNITED INDIA INSURANCE CO LIMITED VS. PATRICIA JEAN MAHAJAN [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. PREMBAI PATEL [REFERRED TO]
SHANTI SWAROOP AGRAWAL VS. U P STATE ROAD TRANSPORT CORPORATION [REFERRED TO]
UNION OF INDIA VS. GOLENDRA MOSHAHARI [REFERRED TO]
DIRECTOR GENERAL OF POLICE NAGALAND KOHMA VS. HAUJIYIMCHUNGER [REFERRED TO]

JUDGEMENT

(1.) BOTH these appeals have arisen out of the award dated 22. 6. 2005 passed in M. A. C. Case No. 152 of 2002 and M. A. C. Case No. 153 of 2002 by the motor Accidents Claims Tribunal, Dima-pur, Nagaland, whereby diverse sums of money have been granted in favour of the claimants-respondents as compensation.

(2.) AS both these appeals have arisen out of the common award aforementioned and on a request made by learned counsel for the parties, both these appeals are heard together and we dispose of these appeals by a common judgment and order.

(3.) THE material facts and various stages leading to the present appeals may, in brief, be set out as follows:

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SPECIAL SECRETARY TO NAGALAND HOME DEPARTMENT Vs. BERILA

Referred Judgements :-

JUDGEMENT

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