REGENT COMPUTRONICS PVT. LTD.

NEW INDIA ASSURANCE CO LTD Appellant

V/S

AMBIKA Respondents

Referred Judgements :-

NATIONAL INSURANCE COMPANY LTD. V/S. RANGASAMY AND ANR. [REFERRED]
ASHOK GANGADHAR MARATHA V/S. ORIENTAL INSURANCE CO. LTD. [REFERRED]
LAXMAN BALKRISHNA JOSHI VS. TRIMBAK BAPU GODBOLEAND ANOTHER [REFERRED]
KAUSHNUMA BEGUM VS. NEW INDIA ASSURANCE COMPANY LIMITED [REFERRED]
NATIONAL INSURANCE CO LTD VS. SUNDER RAJ [REFERRED]

JUDGEMENT

(1.) Desirable it is to pen down a common order in these actions inasmuch as these actions emerge out of an order delivered by the District Consumer Disputes Redressal Forum, Chennai (South) in O. P. No.332/1997.

(2.) The appellant in A. P. No.596/1998 is the opposite party New India Assurance Company Ltd. , Chennai-8.

(3.) The appellant in A. P. No.816/1998 is the complainant Mrs. Ambika, Chennai-2.

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NEW INDIA ASSURANCE CO LTD Vs. AMBIKA

Referred Judgements :-

JUDGEMENT

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