(1.) This appeal is directed against the judgment and award dated 8.6.2011, passed by the Motor Accident Claims Tribunal, Shimla, H.P. hereinafter referred to as "the Tribunal", for short, in MAC Petition No.22-S/2 of 2011/05, titled Sh. Parveen versus Sh. Anup Thakur and another, whereby compensation to the tune of Rs.4,90,000/- alongwith interest @ 8% per annum with costs assessed at Rs.5,000/- came to be awarded in favour of the claimant and insurer was saddled with the liability, for short "the impugned award", on the grounds taken in the memo of appeal.
(2.) Claimant and owner-cum-driver have not questioned the impugned award on any ground, thus it has attained the finality, so far as it relates to them.
(3.) The insurer has questioned the impugned award on the grounds taken in the memo of appeal.
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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