(1.) This judgment shall govern all the twenty five appeals because these are outcome of one motor vehicular accident.
(2.) These appeals are outcome of the awards made by the Motor Accident Claims Tribunals (for short "the Tribunals") in various claim petitions, which were filed by the claimants being victims of the vehicular accident for grant of compensation, as per the break-ups given in the respective claim petitions (for short "the impugned awards").
(3.) The claimants have averred in the claim petitions that the driver, namely Shri Satish Kumar, has driven the offending vehicle, i.e. passenger bus, bearing registration No. HP-48-3321, rashly and negligently on 14.08.2009, at place Kundi at about 2.15 - 2.30 P.M. and caused the accident in which 24 persons sustained injuries and succumbed to the injuries and 40 persons sustained injuries.
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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