REGENT COMPUTRONICS PVT. LTD.

Talbe Ram Appellant

V/S

Pritu Devi Respondents

Referred Judgements :-

PERUMAN BHAGVATHY DEVASWOM PERINADU VS. BHARGAVI AMMA [REFERRED TO]
BALWANT SINGH VS. JAGDISH SINGH [REFERRED TO]
UNION OF INDIA VS. NRIPEN SARMA [REFERRED TO]
OFFICE OF THE CHIEF POST MASTER GENERAL VS. LIVING MEDIA INDIA LTD [REFERRED TO]

JUDGEMENT

(1.) FAO No. 455 of 2007

(2.) The insured-owner has filed this limitation petition for condoning the delay of 7 years, 4 months and 6 days, which has crept-in, in filing the appeal, against the impugned award.

(3.) Before I deal with the main appeal, i.e. FAO No. 455 of 2007, I deem it proper to deal with the limitation petition.

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TALBE RAM Vs. PRITU DEVI

Referred Judgements :-

JUDGEMENT

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