(1.) Leave Granted.
(2.) These civil appeals, which have been heard through video conferencing, have been filed by three surviving dependents (who are two minor daughters and father) of the two deceased, impugning the judgment dated 17.07.2017 of the High Court of Delhi through which the motor accident compensation of Rs 40.71 lakhs awarded by the Motor Accident Claims Tribunal, Rohini (hereinafter, "Tribunal") on 24.12.2016 under Section 168 of the Motor Vehicle Act, 1988 ("MV Act"), was reduced to Rs 22 lakhs.
(3.) The deceased couple, Vinod and Poonam, while commuting on a motorcycle in Delhi at around 7 AM on 12.04.2014 were hit at an intersection by a Santro Car bearing registration 'DL 7CA 1053'. The impact immediately incapacitated both the deceased and they soon passed away from cranio-cerebral damage and haemorrhagic shock caused by the accident's blunt-force trauma.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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