(1.) Aggrieved by the order dtd. 17/1/2012 in M.V.O.P. No.73 of 2010 passed by the Chairman, Motor Accidents Claims Tribunalcum- II Additional District Judge, Kurnool at Adoni (for short 'the Tribunal'), the 2nd respondent/United Indian Insurance Company Limited, Kurnool, has preferred this appeal fastening liability on it.
(2.) The parties will be referred to as arrayed in the M.V.O.P. for convenience.
(3.) The claimants filed the claim application under Ss. 140 and 166 of the Motor Vehicles Act requesting to award compensation of Rs.3,00,000.00 for causing the death of Kuruva Hanumanthu (hereinafter referred to as 'deceased'), who died in the Motor Vehicle Accident that occurred on 21/6/2004.
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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