LAWS(KAR)-2009-6-93

ROOPA G.R. W/O DUSHYANTH AND OTHERS Vs. SRI MADAVAN AND THE MANAGER, NATIONAL INSURANCE CO. LTD. REP. BY IT REGIONAL MANAGER

Decided On June 12, 2009
Roopa G.R. W/O Dushyanth Appellant
V/S
Sri Madavan And The Manager, National Insurance Co. Ltd. Rep. By It Regional Manager Respondents

JUDGEMENT

(1.) THIS is a claimants' appeal seeking enhancement of compensation for the death of the lone bread earner of the family.

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

(3.) AFTER service of notice, the owner of the lorry did not contest. Therefore he was placed exparte, The Insurance Company entered appearance and filed detailed written statement and contested the claim. However, they did not dispute the accident nor the insurance coverage.