REGENT COMPUTRONICS PVT. LTD.

Mohd. Afsar Appellant

V/S

N.Laxmi Narayana Respondents

Referred Judgements :-

GOLLA RAJANNA ETC.,VS. THE DIVISIONAL MANAGER [REFERRED TO]
MAMTA DEVI VS. THE RELIANCE GENERAL INSURANCE COMPANY LIMITED [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. SATPAL SINGH [REFERRED TO]
NATIONAL INSURANCE CO LTD VS. PREMBAI PATEL [REFERRED TO]
ORIENTAL INSURANCE COMPANY LIMITED VS. MEENA VARIYAL [REFERRED TO]
RAJ KUMAR VS. AJAY KUMAR [REFERRED TO]
P VENKATA RAMANA VS. CHINTAGUNTLA KUMARI [REFERRED TO]
ORIENTAL INSURANCE CO LTD VS. THUKARAMA ADAPPA [REFERRED TO]
NORTH EAST KARNATAKA ROAD TRANSPORT CORPORATION VS. SMT. SUJATHA [REFERRED TO]

JUDGEMENT

(1.) Dissatisfied by the order dtd. 7/9/2011 in W.C.Case No.52 of 2010 NF passed by the learned Commissioner for Employee's Compensation and Deputy Commissioner for Labour at Nizamabad, the applicant filed Civil Miscellaneous Appeal No.299 of 2012 and whereas the opposite party No.2/Insurance Company filed Civil Miscellaneous Appeal No.21 of 2024.

(2.) Since the parties involved and the impugned order in both the cases is one and the same, this Court is inclined to dispose of both the cases by way of this common judgment.

(3.) For the sake of convenience, hereinafter, the parties will be referred as per their array before the learned Commissioner.

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MOHD. AFSAR Vs. N.LAXMI NARAYANA

Referred Judgements :-

JUDGEMENT

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