(1.) THE claimant in petition under Section 110A of the Motor Vehicles Act before the Motor Accident Claims Tribunal, Balasore is the Appellant in this appeal.
(2.) THE case of the Appellant before the Tribunal was as follows:
(3.) THE Tribunal recorded the following findings:
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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