(1.) The challenge in this appeal is against the Orders and Decree dtd. 4/6/2014, modified on review vide order dtd. 13/8/2014, passed by the Motor Accidents Claims Tribunal-cum-VI Additional District Judge, Kadapa (for short "the learned MACT") in M.V.O.P. No.601 of 2012. The 2nd respondent (the Oriental Insurance Company Limited), before the learned MACT, filed the present appeal.
(2.) The 1st respondent before the learned MACT remained ex-parte after filing written statement and he is the 5th respondent herein. Respondents 1 to 4 herein are the claimants before the learned MACT.
(3.) For the sake of convenience, parties will be hereinafter referred to as the claimants/petitioners and the respondents with reference to their status before the learned MACT.
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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