K MAHALAKSHMI Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) These two appeals have stemmed out of a common Judgment and Award dated 19.1.2012 in MVC No.1164/2010 on the file of MACT-XI at Bellary. MFA No.23064/2012 is presented by the claimants and MFA No.22517/2012 by the Insurer. For the sake of convenience, parties shall be referred as per their status before the Tribunal.

(2.) Heard Sri Manjunatha G. Patil, learned Counsel for the claimants and Smt Preeti Shashank, learned Counsel for the Insurer.

(3.) Husband of the first claimant, K. Suresh Babu sustained injuries in a road traffic accident when his motor cycle was dashed against by a tractor trailer near Sreedharagatta and succumbed to the injuries on 28.2.2008. Claimants presented the instant petition claiming compensation of Rs.23,50,000/-. They got three witnesses examined and 16 documents marked. No witness was examined on behalf of the Insurer. However, Insurance policy was marked by consent. Tribunal on consideration of the material on record has awarded a sum of Rs.3,64,000/-.