REGENT COMPUTRONICS PVT. LTD.

Ch.Kishore Appellant

V/S

Shaik Faiyz Respondents

Referred Judgements :-

IBRAHIM V. RAJU [REFERRED TO]
MAGMA GENERAL INSURANCE COMPANY LIMITED V. NANU RAM [REFERRED TO]
R D HATTANGADI VS. PEST CONTROL INDIA PRIVATE LIMITED [REFERRED TO]
NAGAPPA VS. GURUDAYAL SINGH [REFERRED TO]
GOVIND YADAV VS. NEW INDIA INSURANCE COMPANY LIMITED [REFERRED TO]
HEM RAJ VS. ORIENTAL INSURANCE CO. LTD. AND ORS. [REFERRED TO]
RAMLA AND OTHERS VS. NATIONAL INSURANCE COMPANY LIMITED AND OTHERS [REFERRED TO]
KAJAL VS. JAGDISH CHAND [REFERRED TO]
RAHUL SHARMA VS. NATIONAL INSURANCE COMPANY LTD [REFERRED TO]
G. VIVEK VS. NATIONAL INSURANCE CO. LIMITED [REFERRED TO]
RELIANCE GENERAL INSURANCE LTD. VS. PONGA GEETHA [REFERRED TO]
MASTER JYOTHIS RAJ KRISHNA VS. SUNNY GEORGE [REFERRED TO]
SUDHEESH M. VS. M.K.PURUSHOTHAMAN [REFERRED TO]

JUDGEMENT

(1.) This Memorandum of Civil Miscellaneous Appeal is filed under Sec. 173 of Motor Vehicles Act, 1988 (for short, 'the MV Act') assailing the order passed by learned Motor Accidents Claims Tribunal - cum II Additional Chief Judge, City Civil Court at Hyderabad in MVOP.No.1424 of 2016 dtd. 28/4/2018.

(2.) Appellant is the petitioner and respondents are the respondents in MVOP.No.1424 of 2016.

(3.) Notice got issued to respondent No.1 in the appeal is served but none appeared for him.

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CH.KISHORE Vs. SHAIK FAIYZ

Referred Judgements :-

JUDGEMENT

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