VEERAPPA Vs. SIDDAPPA

JUDGEMENT

(1.) THIS is claimants appeal against the order of dismissal of the claim petition by the Tribunal.

(2.) FOR the purpose of convenience, parties are referred to as they are referred to in the original proceedings.

(3.) THE 2nd respondent Insurance Company filed detailed written statement contending that deceased Ravindra got himself injured due to skid of the motor cycle while riding in an intoxicated state. THE insured vehicle was never involved in the accident. Claimants have filed false private complaint in No. 135/01 on 31.8.2001 in the Court of JMFC, Bijapur falsely involving the vehicle bearing No. KA-28/5177 in order to make unlawful gain from it. THE matter was got investigated through one Shambu Alagundagi, investigator who has submitted his report, which discloses the aforesaid facts. THErefore they sought dismissal of the petition.