(1.) The Appellants/Respondents 3 and 7 has projected this Civil Miscellaneous Appeal as against the Award dated 25.09.2003 in M.C.O.P.No.93/1993 passed by the Motor Accidents Claims Tribunal viz., Sub Court, Dharmapuri.
(2.) The Claims Tribunal viz., the Sub Court, Dharmapuri had passed an Award in the Claim Petition filed by the First Respondent/Claimant directing the Respondents 2, 3/Respondents 1, 2 and the First Appellant/Third Respondent to pay 50% of the Award amount of Rs.19,97,385/- and also the Respondents 4, 5 and the Second Appellant/Insurance Company to pay the balance of 50% of the Award amount of Rs.19,97,385/- jointly and severally together with interest at 9% per annum from the date of filing of the petition till the date of realisation without costs and dismissed the claim against the Sixth Respondent, etc.,
(3.) Before the Tribunal, on the side of the First Respondent/Claimant, witnesses P.Ws.1 to 4 were examined and Exs.P1 to P26 were marked. On the side of the Respondents, noone was examined and no documents were marked.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN