ORIENTAL INSRUANCE CO LTD Vs. GORU SURYAKANTHAM

JUDGEMENT

(1.) Heard Sri R. Venkat Rao, the learned counsel representing the appellant/respondent and Sri Kakarla Venkata Rao, the learned counsel representing the contesting respondents.

(2.) The learned counsel appearing for the appellant-The Oriental Insurance Co., Ltd., had taken this Court through the grounds specified in the grounds of the Civil Miscellaneous Appeal and would maintain that in the facts and circumstances of the case, the Civil Miscellaneous Appeal has to be allowed.

(3.) On the contrary, the learned counsel representing the contesting respondents, would maintain that in the light of the view expressed by the Apex Court in Tahazhathe Purayil Sarabi and others Vs., Union of India and another, 2009 ACJ 2444, the said grounds cannot be sustained and hence, the Civil Miscellaneous Appeal has to be dismissed.