BASAVARAJAPPA Vs. GA MALLIKA

JUDGEMENT

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

(2.) THE claimant in MVC No. 534/2006 on the file of the Senior Civil Judge and MACT, Kundapurs, is the appellant in this appeal.

(3.) THE Insurance Company filed objections, called 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.