REGENT COMPUTRONICS PVT. LTD.

P VELAMMAL AND ORS Appellant

V/S

STATE EXPRESS TRANSPORT CORPORATION LTD , Respondents

Referred Judgements :-

DAVIES V. POWELL DUFFRYN ASSOCIATED COLLIERIES LTD. [REFERRED]
NANCE V. BRITISH COLUMBIA ELECTRIC RLY. CO. LTD. [REFERRED]
GENERAL MANAGER KERALA STATE ROAD TRANSPORT CORPORATION TRIVANDRUM VS. SUSAMMA THOMAS MRS [REFERRED]
U P STATE ROAD TRANSPORT CORPORATION VS. TRILOKCHANDRA [REFERRED]
SYED BASHEER AHAMED VS. MOHD JAMEEL [REFERRED]
SARLA VERMA VS. DELHI TRANSPORT CORPORATION [REFERRED]

JUDGEMENT

(1.) This appeal is preferred by the appellant-claimants against the Judgment and Decree dated 19.11.2003 made in M.C.O.P. No. 1659 of 2001 on the file of the Motor Accidents Claims Tribunal (Principal District Judge), Tirunelveli.

(2.) Background facts in a nutshell are as follows:

(3.) Whether the claimants are entitled to claim any compensation, if so how much

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P VELAMMAL AND ORS Vs. STATE EXPRESS TRANSPORT CORPORATION LTD ,

Referred Judgements :-

JUDGEMENT

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