(1.) This appeal is directed against the award, dated 31st Aug., 2011, passed by the Motor Accident Claims Tribunal-II, Mandi, District Mandi, H.P., (for short, "the Tribunal") in Claim Petition No.50 of 2005, titled Sarita Devi and others Vs. Ashok Kumar Nagar and others, whereby a sum of Rs. 15,50,000.00 along with interest at the rate of 6% per annum came to be awarded as compensation in favour of the claimants and against the owner and the driver (for short the "impugned award").
(2.) The claimants have questioned the impugned award on the ground that the Tribunal has fallen into an error in assessing the compensation and saddling the owner and the driver with liability, on the grounds taken in the memo of appeal.
(3.) Ms. Anu Tuli Azta, learned counsel appearing for the owner stated that she has been engaged recently and prayed for adjournment to file cross objections. The prayer is declined since the instant appeal is pending on the docket of this Court since the year 2011 and is permitted to raise all the grounds which are available in the armory of the owner/insured.
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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