REGENT COMPUTRONICS PVT. LTD.

Dharavathi Butchi Raju Appellant

V/S

Bhukya Gopal Respondents

Referred Judgements :-

NAGAPPA VS. GURUDAYAL SINGH [REFERRED TO]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED TO]
RAJESH VS. RAJBIR SINGH [REFERRED TO]
PARMINDER SINGH VS. NEW INDIA ASSURANCE CO. LTD. [REFERRED TO]
KAJAL VS. JAGDISH CHAND [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. KAHLON @ JASMAIL SINGH KAHLON (DECEASED) THROUGH HIS LEGAL REPRESENTATIVE NARINDER KAHLON GOSAKAN [REFERRED TO]

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded in the order and decree, dtd. 16/9/2006, passed in O.P.No.343 of 2003 on the file of the Motor Accidents Claims Tribunal (I-Additional District Judge) at Khammam (for short "the Tribunal "), the appellants/claimants preferred the present appeal seeking enhancement of the compensation.

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DHARAVATHI BUTCHI RAJU Vs. BHUKYA GOPAL

Referred Judgements :-

JUDGEMENT

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