NATIONAL INSURANCE COMPANY LIMITED Vs. T.N.GOURAMMA

JUDGEMENT

(1.) THE Insurance Company has filed this appeal, raising following substantial questions of law:-

(2.) I have heard Sri A.M.Venkatesh, learned counsel for Insurance Company and Sri Patel D.Karegowda, learned counsel for claimant.

(3.) THE claimant is the mother of deceased T.A.Shankar. The II-respondent herein is the father of deceased T.A.Shankar. The deceased was the only son to them. In the circumstances, the evidence of claimant that deceased was 4 the only son of claimant and the deceased was under the employment of II-respondent (his father) and deceased was working as a loader looks improbable. The claimant has not produced any documentary evidence. The claimant has relied on Ex.P.4-Ration Card (House Hold Supply Card).