REGENT COMPUTRONICS PVT. LTD.

Miss. Devli Appellant

V/S

RAJKUMAR Respondents

Referred Judgements :-

NATIONAL INSURANCE COMPANY LTD. V/S PREMA DEVI AND ORS. [REFERRED TO]
N.I.C. V/S CHOLLETI BHARATAMMA AND ORS. [REFERRED TO]
NATIONAL INSURANCE CO. LTD. V/S RATTANI AND ORS. [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD. V/S PRABHU [REFERRED TO]
SANJEEV KUMAR SAMRAT V/S NATIONAL INSURANCE COMPANY LTD. AND ORS. [REFERRED TO]
SMT. KESAR BAI V/S SALEEM MOHAMMAD AND ANR. [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD. V/S JITENDRA KUMAR AND ANR. [REFERRED TO]
NATIONAL INSURANCE COMPANY LTD. VS. PRANAY SETHI [REFERRED TO]
SMT. ASU DEVI AND ORS. V/S PRABHU DAN AND ORS. [REFERRED TO]
SRI ANTHONY VS. MANAGING DIRECTOR, K.S.R.T.C [REFERRED TO]

JUDGEMENT

(1.) In CMA No. 2293/13 and 2294/13, the notices have not been issued, however, since they arise out of the same judgment and award, learned counsel for the respondent-Insurance Company Shri Santosh Choudhary is requested to accept notice on behalf of the respondents.

(2.) All the above mentioned appeals shall stand decided by this common judgment as they arise out of the same accident dated 10.10.2010.

(3.) With the consent of learned counsel for the parties, the matters are being heard and disposed of finally.

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MISS. DEVLI Vs. RAJKUMAR

Referred Judgements :-

JUDGEMENT

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