(1.) KRISHNAVENI, the widow and minor Veeramadevi, the daughter of the deceased Palanisamy, the claimants are the appellants hereto).
(2.) FOR the death of the deceased due to the negligent driving of the motor-cycle by Murugananthan, the first respondent herein, they filed a claim petition seeking for a compensation for Rs. 2,10,000/- making the owner of the vehicle as the first respondent and the Insurance Company as the second respondent.
(3.) THE counsel for the first respondent, the owner of the vehicle would admit that his vehicle in question was involved in the accident, while he was driving the said vehicle, but would deny that he was negligent.
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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