RENUKA Vs. RAJAPPA ILIGER

JUDGEMENT

(1.) This appeal is preferred by the claimants being aggrieved by the judgment and award dated 31.07.2009, passed by the MACT, Bailhongal, in MVC No.2234/2007, questioning the correctness as to quantum of compensation.

(2.) The brief facts which are necessary for the disposal of this appeal are as under :

(3.) On issuance of notice, respondents appeared before the court and filed their written statement denying the averments made in the claim petition. The first respondent-Insurance company admitted the accident, but denied the other allegations made in the claim petition.