(1.) THE preliminary objection raised by learned counsel for the second respondent -Insurance Company is about maintainability of Cross -objections under the Motor Vehicles Act, 1988 (For short, 'the Act'). Therefore, we feel that it is expedient to decide the preliminary issue of maintainability of Cross -objections in the petition filed under Motor Vehicles Act. Admittedly, Cross -Objections (SR) No. 44760 of 2013 is filed by the petitioner -claimant challenging the quantum of compensation.
(2.) THE Motor Vehicles Act, 1988, is a special enactment which is intended for the benefit of injured persons or the legal heirs of deceased persons in the motor accidents and it is benevolent and welfare legislation.
(3.) NOW the question to be decided by this Court is maintainability of Cross -objections.
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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