(1.) Being aggrieved by the award, dated 25.05.2012, made in M.C.O.P.No.86 of 2011, on the file of the Motor Accidents Claims Tribunal, (Chief Judicial Magistrate Court), Erode, the present appeal has been filed.
(2.) Short facts leading to the appeal are as follows:
(3.) The appellant-Insurance Company has opposed the claim, contending inter alia that it was the rider of TVS Moped, bearing Registration No.TN 33 L 3731, was negligent in causing the accident and hence, the Company is not liable to pay compensation. They further submitted that the rider of the Motorcycle, bearing Registration No.TN 33 AB 7958, did not possess a valid and effective driving licence, at the time of accident and that therefore, for the violation of policy condition, the insurer cannot be fastened with the liability to pay compensation to the accident victims. Without prejudice to the above, they also disputed the compensation, claimed under various heads.
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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