(1.) Being aggrieved by the finding regarding negligence fixed on the driver of the Van, bearing Registration No. TN 45 0126, owned by the third Respondent and insured with the Appellant-Oriental Insurance Company, Coimbatore, and the quantum of compensation awarded to the Respondents 1 and 2, the present appeal has been filed by the Appellant-Insurance Company. According to the Appellant-Insurance Company, the claim petition itself is not maintainable, as the Respondents/claimants were not dependents on the income of the deceased.
(2.) Facts leading to the appeal are as follows:
(3.) The owner of the van remained ex parte, before the Tribunal.
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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