(1.) Challenging the decree and judgment of the trial Court fixing meagre compensation, the present appeal has been filed for enhancement of compensation.
(2.) The parties are arrayed as per their own ranking before the trial Court.
(3.) Brief facts of the case is 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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