(1.) Aggrieved by the order dtd. 19/12/2012 in M.V.O.P. No.627 of 2007 passed by the Chairman, Motor Accidents Claims Tribunal-cum-IV Additional District Judge, Tirupati (for short 'the Tribunal'), the National Insurance Company Limited rep., by its Branch Manager, Tirupati, who is the 2ndRespondent in M.V.O.P. preferred this appeal questioning the Award passed by the Tribunal and the liability fastened on it.
(2.) For the sake of convenience, hereinafter, the parties will be referred to as per their rankings in the M.V.O.P.
(3.) The claimants filed a petition under Sec. 166 (1) (c) of the Motor Vehicles Act, 1988, claiming compensation of Rs.18,00,000.00 on account of the death of K.Ramesh Reddy ( hereinafter be referred to as 'the deceased') in a motor vehicle accident that occurred on 23/4/2007 at 11.15 AM on Renigunta-Tirupati main road at Patel Wood Works.
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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