PEERANBI Vs. PRASAD BALLAL AND OTHERS

JUDGEMENT

(1.) These two appeals are directed against the judgment and award dated 20.02.2015 in M.V.C.No.959/2014 on the file of II Addl. Senior Civil Judge, Addl. M.A.C.T., Hubballi.

(2.) Smt. Peeranbi is the mother of one Bashasab, who died in a motor vehicle accident occurred on 11.10.2014. She filed the instant claim petition seeking compensation on account of death of her son in a sum of Rs.38,50,000/- together with 18% interest per annum. The respondent-insurance company has filed the objections opposing the claim petition. On the basis of the pleadings of the parties, the Court below framed relevant issues. The claimant has let in evidence and documents at Exs.P-1 to P-12 were marked in her evidence. The respondent-insurer has not let in any oral evidence. However, the insurance policy was marked as Ex.R-1 by consent of the parties. On appreciation of the material on record, the Court below has awarded a total compensation of Rs.4,57,000/- with interest at 6% per annum from the date of petition till the date of deposit.

(3.) The insurer has filed M.F.A.No.101574/2015 by contending that the award of compensation is excessive. The claimant has filed the connected appeal in M.F.A.No.101693/2015 seeking enhancement of compensation.