(1.) The appellant is the Branch Manager, United India Insurance Company Limited, Ambur, Vellore District and they filed the present appeal under Section 173 of the Motor Vehicle Act, 1988 questioning their liability to pay compensation amount to the claimant and also the quantum of award passed by the tribunal.
(2.) The claimants/respondents 1 and 2 filed a claim petition in MCOP No.578 of 2006 before the Chief Judicial Magistrate No2, Motor Vehicle Accident Claims Tribunal, Krishnagiri under Section 166 of the Motor Vehicles Act seeking compensation of Rs.7,00,000/~ for the death of their son G.Arjunan.
(3.) The brief facts of the claimants 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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