PRANEETA Vs. KRISHNANAND

JUDGEMENT

(1.) Mfa No.103133/2016 has been preferred by the appellants-claimants and MFA No.101965/2016 has been preferred by the appellant-Insurer being aggrieved by the Judgment and award dated 13.01.2016, passed by the II Additional District Judge, Belagavi in MVC No.838/2013.

(2.) Heard. The appeals are admitted and with the consent of learned counsel appearing for the parties, they are taken up for final disposal.

(3.) The brief facts of the case are that, on 30.07.2012, at about 8.15 P.M. Premanand Savant was proceeding on his motor cycle bearing No.KA-30/Q-1028 at that an unknown vehicle came and dashed to the motor cycle on which the said Premanand Savant was proceeding. As a result of the same, he fell down and sustained grievous injuries. In the course of treatment, he died on 31.07.2012.