REGENT COMPUTRONICS PVT. LTD.

NEW INDIA ASSURANCE CO LTD Appellant

V/S

SUBBULAKSHMI AND ORS Respondents

Referred Judgements :-

DAVIES V. POWELL DUFFRYN ASSOCIATED COLLIERIES LTD. [REFERRED]
NANCE V. BRITISH COLUMBIA ELECTRIC RLY. CO. LTD. [REFERRED]
SARLA VERMA AND ORS. V. DELHI TRANSPORT CORPORATION AND ANR. [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]

JUDGEMENT

(1.) The appeal is preferred by the Insurance Company against the award dated 03.04.2008 made in MCOP No. 1198 of 2007 on the file of the Motor Accidents Claims Tribunal, Principal District Judge, Tirunelveli.

(2.) M.P.(MD)Nos.1 of 2010 and 1 of 2008 have been posted today. By consent of the learned Counsel on both the sides, the main CMA itself is taken up for final disposal.

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

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NEW INDIA ASSURANCE CO LTD Vs. SUBBULAKSHMI AND ORS

Referred Judgements :-

JUDGEMENT

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