(1.) THE appellant -insurer filed this appeal aggrieved by the order/award dated 30.07.2011 in M.V.O.P.No.586 of 2010 on the file of Motor Accidents Claims Tribunalcum -VI Additional District Judge, Anantapur (for short, Tribunal) awarding compensation of Rs.4,00,000/ - with interest at 7.5% p.a. against the claim of Rs.4,00,000/ - in the claim petition under Section 166 of the Motor Vehicle Act, 1988 (for short, the Act).
(2.) HEARD Sri A.Rama Krishna Reddy the learned standing counsel for the appellant and Sri Manda Adam learned counsel for the claimants. Perused the material on record. The parties hereinafter are referred to as arrayed before the Tribunal for the sake of convenience in the appeal.
(3.) PENDING appeal the Respondent Nos.1 and 2/claimants died and the appeal was abated. Subsequently the daughter of the claimants filed a petition in M.A.C.M.A.M.P.No.5303 of 2014 to set aside the abatement caused on account of death of claimants and M.A.C.M.A.M.P.No.5304 of 2014 to bring her on record as Respondent No.4 on behalf of Respondent Nos.1 and 2 as legal heir in the above appeal. Both the petitions are allowed.
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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