(1.) Heard Sri Naresh Byrapaneni, learned counsel for the appellant-insurance company and Ms.P.Anuradha, learned counsel for the respondents 1 to 4/claimants.
(2.) The New India Assurance Company Limited is the appellant in the present appeal under Sec. 173 of the Motor Vehicles Act, 1988(in short "the M.V.Act"). The appellant is challenging the award dtd. 5/2/2024 in M.V.O.P.No.455 of 2018 (in short "MVOP") passed by the Motor Accidents Claims Tribunal-cum-IV Additional District Judge, Visakhapatnam(in short "the Tribunal"). The Tribunal allowed the MVOP.
(3.) The respondents 1 to 4/claimants herein filed M.V.O.P under Sec. 166 of the Motor Vehicles Act, 1988, seeking compensation on account of the death of late Sarika Narasinga Rao in the motor accident dtd. 12/1/2018 at about 6.45 a.m. caused by the rash and negligent driving of the offending vehicle bearing No.AP 25 W 9929 by its driver, the 5th respondent herein; owned by the 6th respondent herein and insured with the present appellant, who was the 3rd respondent in the claim petition.
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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