ORIENTAL INSURANCE COMPANY LTD Vs. RAVI VISHNU

JUDGEMENT

(1.) These appeals are filed by the Oriental Insurance Company Limited, which is the second respondent before the Motor Accidents Claims Tribunal- cum- II Additional Chief Judge, City Civil Court, Hyderabad against the Award impugned dated 29-01-2000 in O.P.Nos.404 of 1996 and 403 of 1996.

(2.) Though several grounds have been urged in the memorandum of appeals, both the parties confined their submissions only to the question as to whether the appellant insurance company can be exonerated from paying compensation to the first respondent - claimant owing to the alleged breach of the stipulations of the policy by the insured.

(3.) I have heard the learned counsel appearing for the appellant-insurance company and the learned counsel for the first respondent-claimant.