(1.) AGGRIEVED by the award dated 2.2.2007 passed in OP No.2656 of 2003 on the file of the XXII Additional Chief Judge- cum- before the Motor Accidents Claims Tribunal, City Criminal Court, at Hyderabad, (hereinafter referred to as 'the Tribunal') to the extent of holding that the second respondent-Insurance Company is entitled to avoid its liability to pay the compensation to the claimants, the claimants have preferred this appeal.
(2.) THE parties hereinafter will be referred to as they are arrayed before the Tribunal for the sake of convenience.
(3.) THE second respondent filed a counter and denied the material averments made by the claimants. In their additional counter the second respondent has taken a specific plea that the driver of the vehicle was issued a driving licence to drive non-transport vehicle valid for the period from 21.6.1992 to 11.2.1993 and whereas the accident occurred on 15.8.2003 and therefore on the date of accident the driver was not having valid driving licence and consequently the Insurance Company is not liable to pay compensation to the claimants.
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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