(1.) (i) What could be the just and reasonable amount of compensation which the Claims Tribunal constituted under Sec. 165 of the Motor Vehicles Act, 1988 (for short called as, M.V. Act ) can award
(2.) In view of some of the conflicting decisions of this Court and the Honourable Apex Court, on these issues, learned counsels for the respective parties have advanced elaborate submissions to assist this Court to come to its just decision and to resolve the issue to some extent.
(3.) As these are the common questions of law raised in these three appeals preferred by the respective Insurance Companies and as the facts of these appeals are also, more or less, the same, with minor differences in the particulars here or there, these appeals are heard together and are being decided together by this common judgment.
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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