(1.) Challenging the award of Rs. 1,17,000 as well as the findings of Motor Accidents Claims Tribunal (First Additional District Judge-cum-Chief Judicial Magistrate). Madurai, exonerating the insurance company from the clutches of the liability dated 26.9.1996 and made in M.C.O.P. No. 782 of 1994, on the file of the Motor Accidents Claims Tribunal (Additional District Judge-cum-Chief Judicial Magistrate), Madurai, the claimants have approached this court by way of this appeal. The facts which are absolutely necessary for the disposal of this appeal are as under:
(2.) The respondent No. 1 being the owner of the lorry did not resist the claim. On the other hand, the respondent No. 2 insurer had resisted the claim on the following grounds:
(3.) In order to establish their respective cases, the parties to the proceedings went for trial. Including the claimant No. 1, two witnesses were examined on behalf of the claimants. During the course of their examination, Exhs. A1 to A7 were marked. On the other hand, three witnesses were examined on the side of the insurer and eight documents were marked on their part.
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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