(1.) ASSAILING the award and judgment dated 07.07.2008 passed in M.V.O.P.No.492 of 2007 on the file of the Chairman, Motor Accidents Claims Tribunal -cum -District and Sessions Judge Ongole wherein and whereby an amount of Rs.5,63,000/ - was awarded as compensation as against the claim of Rs.6.00 lakhs, the third respondent insurer filed the present appeal.
(2.) FOR the sake of convenience, parties to this appeal will hereinafter be referred as they are arrayed before the Tribunal.
(3.) THE facts leading to filing of the present petition, briefly, are as follows:
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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