A.SHANKAR NARAYANA,J. - (1.) Former appeal is preferred under Section 173 of the Motor Vehicles Act, 1988 (for short 'the Act') by the petitioners in M.V.O.P. No.1317 of 2005, on the file of the Chairman, Motor Accidents Claims Tribunal - cum - IV Additional District Judge, Kurnool (for short 'the Tribunal'), feeling dissatisfied with the award of Rs.8,53,280/- as compensation as against the claim of Rs.18,00,000/- laid by them under Sections 140 and 166 of the Act for the death of one Keelu Ganjallaiah, by the order and decree, dated 29-08-2008; seeking enhancement.
(2.) Latter appeal is preferred by M/s. Oriental Insurance Company Limited, respondent No.2 in the said MVOP, aggrieved over the award of compensation mainly on the ground that the Tribunal went wrong in granting compensation though, there is no legally acceptable evidence to prove that Ambassador Car bearing registration No.AP 05U-2212 driven by respondent No.1 was involved in the accident and also claiming that the compensation awarded was excessive, sought to set aside the order.
(3.) The appellants in the former appeal, who are respondent Nos.1 to 6 in the latter appeal, are petitioners, while respondent Nos.1 and 2, who are appellant and respondent No.2 in the latter appeal, are respondent Nos.1 and 2, respectively, in MVOP before the Tribunal.;