(1.) The appellant in this Civil Miscellaneous Appeal is the fourth respondent in MCOP No. 91 of 2016 on the file of the Motor Accident Claims Tribunal, Additional District and Sessions Court, Krishnagiri. She is the mother in law of the deceased Vanitha, who had lost her life in a motor accident that had taken place on 05.10.2014. The parents of the deceased Vanitha are the Claimants, who have filed MCOP No. 91 of 2016 and respondents 1 and 2 in C.M.A.No.3264 of 2019. Aggrieved by the apportionment of compensation amount in between the appellant and the respondents 1 and 2 at the ratio of l/3rd each, in and by the award dated 28.09.2018 passed by the Tribunal, the present appeal has been filed by the appellant.
(2.) A Cross Objection in Cross.Obj.No.20 of 2021 had also been filed before this Court by the Insurance Company, questioning the compensation amount as awarded by the Tribunal in favour of the respondents 1 and 2 in C.M.A.No.3264 of 2019, apart from raising other grounds on the other aspects of the award passed by the Tribunal.
(3.) The brief facts which are necessary to dispose of this appeal and the cross objection, are as follows.
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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