MANCHE GOWDA S/O LATE DODDEGOWDA Vs. NATIONAL INSURANCE CO. LTD., P.O, SUBHARAM COMPLEX NO. 144, M G ROAD BANGALORE-1 BY ITS MANAGER AND MR MUNISHAMAPPA S/O BARIAPPA MAJOR R/A SINGWARA VENKATAGIRIKOTE LPOST DEVANAHALLI TQ BANGALORE RURAL@RESPOND

JUDGEMENT

(1.) THOUGH this matter had come up for admission, with the consent of both parties, is taken for consideration on merits.

(2.) THE claimant in MVC No. 2875/2008 on the file of IX Additional Judge Court of Small Causes, Member MACT -7, Bangalore, is the appellant in this appeal.

(3.) THE Insurance Company filed objections denying the accident, call upon the claimant to prove the accident, impact, contend that the claim is exaggerated. Further, contend that the liability is strictly in accordance with the policy. So, plead for dismissal of the claim application.