(1.) Present appeal has been filed by the appellant-Insurance company under Section 110-D of the Motor Vehicles Act, 1939 (as amended) (in short as 'Act') against the award dated 22nd February, 1983 passed by Mr.P.R.Thakur, Judge Motor Accidents Claim Tribunal, Delhi (for short as Tribunal').
(2.) Brief facts of this case are that deceased, Sh. Leela Dhar Sethi, on 15th November, 1981 at about 2.15 p.m. was going on his cycle from Azadpur side towards Rana Partab Bagh passing through State Bank Colony and G.T.Karnal Road, when a truck No. PUA-3788 driven rashly and negligently by respondent No. 1 came at a fast speed from the opposite direction and came on extreme wrong side of the road and struck against the cycle of the deceased. As a result of the impact, deceased fell on the road and his head was crushed under the wheels of the truck.
(3.) The truck is owned by respondent No. 2 and is insured with the appellant.
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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