(1.) Feeling aggrieved by the order and decree, dated 25.03.2005 in O.P.No.2436 of 2001, passed by the III Additional Chief Judge, City Civil Courts, Hyderabad, (for short 'the Tribunal'), the appellant - Insurance Company preferred the present appeal.
(2.) Vide aforesaid order, the Tribunal has awarded an amount of Rs.2,20,000/- towards compensation to the respondents 1 to 7 - claimants against the owner and insurer of the offending vehicle i.e. lorry bearing No.AP 16 TY 4556 jointly and severally, along with proportionate costs and interest @ 6% per annum from the date of petition till the date of realization, as against the claim of Rs.3,50,000/- laid by the respondents 1 to 7 - claimants for the death of the deceased in a road accident occurred on 28.10.2001.
(3.) Heard learned standing counsel for the appellant -Insurance Company and the learned counsel for respondents 1 to 7 - claimants.
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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