(1.) THESE two Cross Appeals arise out of a judgment dated 07.07.2008 whereby compensation of Rs.1,80,000.00 was awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of the Respondents No.1 and 2 for the death of their minor daughter Jagriti, aged about eight years in a motor vehicle accident which occurred on 14.04.2000.
(2.) WHILE awarding the compensation, the Appellant Insurance Company was made liable to pay the compensation with the right to recover the same from Respondent No.2 Dinesh Kumar the owner of the offending vehicle No.HR-29C-3325. The Appellant Insurance Company's grievance is that since it was proved
(3.) CROSS Objections being MAC APP.516/2012 have been preferred by Respondents No.1 to 2 (the Claimants) on the ground that the compensation awarded is very meagre.
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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