(1.) I. Introductory:- Dissatisfied with the award and decree dtd. 27/8/2013 passed in M.V.O.P.No.77 of 2007 on the file of the XII Additional District Judgecum-Motor Accidents Claims Tribunal, Krishna at Vijayawada [for short "MACT "], the claimants filed the present appeal invoking Sec. 173 of the Motor Vehicles Act, 1988. The claim petition filed by the claimants was dismissed by the learned MACT under the impugned orders.
(2.) For the sake of convenience, parties will be referred as the claimants and the respondents, as and how they are arrayed before the learned MACT. II. Case of claimants:
(3.) [i] One Dharmachakra Narayana Rao, [herein after referred as 'the deceased'] is the husband of the claimant No.1 and father of the claimant Nos.2 and 3 and son of claimant Nos.4 and 5.
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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