(1.) In both the appeals a common question of law as well as fact having been involved, with the consent of the parties these two appeals have been heard analogously and will be governed by the same judgment.
(2.) An appeal being F.M.A. No. 76 of 2001 has been preferred by the claimants against the judgment and award dated 11.9.2000 passed by the learned Judge, Motor Accidents Claims Tribunal, Alipore, South 24-Parganas, in M.A.C. Case No. 482 of 1999 allowing the application under section 166 of the Motor Vehicles Act, 1988 and awarding a compensation for a sum of Rs. 60,000 only.
(3.) The victim in this case was a child aged about 12 years and was a student of class III. The appeal has been filed by the claimants for enhancement of the amount of compensation.
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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