(1.) Heard Dr. P.B. Vijay Kumar, learned senior counsel, assisted by Sri K.R.S. Prakash Rao, learned counsel for the appellants and Smt A. Jayanthi, learned standing counsel for the 2 nd respondent-the New India Assurance Company Limited.
(2.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 (for short, "the M.V Act") was filed by the claimantsappellants, challenging the award dtd. 3/10/2011, in M.V.O.P. No.582 of 2007, passed by the Motor Accident Claims Tribunalcum-Principal District Judge, Kadapa (in short, "the Tribunal").
(3.) The Tribunal partly allowed the claim petition of the appellants-claimants for an amount of Rs.21,83,840.00 with interest thereon @ 6% p.a against the 1st respondent-owner of the offending vehicle but dismissing the same against the New India Assurance Company Limited-2nd respondent.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN