REGENT COMPUTRONICS PVT. LTD.

Akshay @ Vikas Ramesh Chavan Appellant

V/S

Kailas Vitthalrao Shinde Respondents

Referred Judgements :-

JAKIR HUSSEIN VS. SABIR [REFERRED TO]
SYED SADIQ VS. DIVISIONAL MANAGER, UNITED INDIA INS. CO. [REFERRED TO]
DINESH SINGH VS. BAJAJ ALLIANZ GENERAL INSURANCE CO LTD. [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
CHANAPPA NAGAPPA MUCHALAGODA VS. DIVISIONAL MANAGER, NEW INDIA INSURANCE COMPANY LIMITED [REFERRED TO]

JUDGEMENT

(1.) Heard finally at admission stage with the consent of both the sides.

(2.) The dispute in this appeal is restricted to percentage of permanent disability and determination of compensation.

(3.) The appellant/claimant was serving as a Cleaner on Tata Tempo vehicle bearing registration No.MH-20-CT-6516 owned by one Dilip Suryabhan Vyawahare.

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AKSHAY @ VIKAS RAMESH CHAVAN Vs. KAILAS VITTHALRAO SHINDE

Referred Judgements :-

JUDGEMENT

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