ORIENTAL INSURANCE CO LTD Vs. N RAMANNA

JUDGEMENT

(1.) Heard both sides.

(2.) Even though Vacate Stay Petition No. 15519 of 2004 filed by the respondents has come up for consideration to-day, with the consent of both Counsel, the appeal itself is taken up for hearing and consideration since the controversy lies in a narrow compass.

(3.) This Civil Miscellaneous Appeal is filed by the Oriental Insurance Company Limited, Bangalore, challenging the award and decree dated 12-11-2003 passed in M.V.O.P. No.171 of 1999 on the file of the Motor Accidents Claims Tribunal-cum- Additional District Judge, Anantapur, wherein the Tribunal awarded a sum of Rs.83,728/- towards compensation to the parents of the deceased cleaner N. Chandranna in a motor vehicle accident that occurred on 27-11 -1998.