(1.) These two appeals are preferred by the claimants and the Insurance Company respectively challenging the judgment and award passed in MVC.No.2136/2008 dtd. 13/12/2013 by the Court of Small Causes and XXVI ACMM and Motor Accident Claims Tribunal (SCCH-9), Bengaluru (for short 'the Tribunal').
(2.) The appeal preferred by the claimants in MFA.No.7891/2014 is for enhancement of compensation whereas the appeal preferred by the Insurance Company in MFA.No.2261/2014 is to set aside the judgment and award passed by the tribunal as being illegal and erroneous.
(3.) Though these matters are listed for admission, with consent of both learned counsels, matters are taken up for final disposal.
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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