LAKSHMI DEVI AND ORS. Vs. LOKESH AND ORS.

JUDGEMENT

(1.) THIS appeal by the claimants is directed against the judgment and award in MVC No. 1501/2011 dated 15.6.2012 on the file of the Motor Accident Claims Tribunal -IX, Bellary,.

(2.) THE first appellant is the wife of one Thammaiah and appellant Nos. 2 to 5 are their children. 6th appellant is the mother of Thammaiah. Thammaiah died in a motor vehicle accident occurred on 31.8.2011. Therefore, the claimants filed MVC No. 1501/2011 seeking compensation in a total sum of Rs. 27,20,000/ -. The respondent -Insurance Company filed its written statement opposing the claim petition. On the basis of the pleadings of the parties, the Tribunal has framed the following issues:

(3.) Claimant No. 1 was examined as P.W. 1 and documents Ex. P1 to Ex. P11 were marked in her evidence. The respondent -Insurance Company has not let in any evidence. However, a copy of the policy of the insurance was marked by consent of the parties as Ex. R1. The Tribunal on appreciation of the materials on record, has answered issue Nos. 1 and 2 in the affirmative. It has granted a total compensation of Rs. 8,33,500/ -.