DIVISIONAL MANAGER Vs. NIRMALA

JUDGEMENT

(1.) These appeals are filed by the Insurance Company as well as the claimants challenging the judgment and award dtd. 15/7/2014 passed in MVC No.96/2013 on the file of the Senior Civil Judge MACT, Holalkere ('the Tribunal' for short).

(2.) Heard the learned counsel appearing for the respective parties.

(3.) The factual matrix of the case of the claimants before the Tribunal is that they are the son, daughters and husband of the deceased Mayamma @ Mangalamma and all are agriculturists and the deceased also an agriculturist and she died on account of accident on 2/12/2012 and spent an amount of Rs.50,000.00 towards medical expenses and on account of death of the deceased, her family has lost the income of the deceased hence, they made the claim. The claimants in order to substantiate their contention examined the 2nd claimant as PW1 and also examined one witness as PW2 and got marked the documents at Ex.P1 to P22. The respondents have not examined any of the witnesses however confronted the documents at Ex.R1 to R7 and also the policy copy at Ex.P8.