(1.) This appeal is directed against the order and decree dtd. 10/4/2017 passed in M.O.P.No.412 of 2015 by the Motor Accidents Claims Tribunal-cum-I Additional District Judge, Vizianagaram (for short "the learned MACT"), where under a claim made for awarding compensation of Rs.10,00,000.00 invoking Sec. 166 of the Motor Vehicles Act by the dependents and legal representatives of one Yenni Pydiraju (hereinafter referred to as "the deceased") for his death in a road traffic accident. Claim was allowed by the learned MACT awarding a compensation of Rs.10,00,000.00.
(2.) Claimant No.1 is the wife, claimant Nos.2 to 4 are children and claimant Nos.5 and 6 are parents of the deceased.
(3.) Case of claimants:
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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