MANAGER RELIANCE GENERAL INSURANCE CO. LTD Vs. SUSHEELAMMA

JUDGEMENT

(1.) Claimants 1 to 4 and 2nd respondent ? insurer in MVC.No.147/2014 on the file of the Senior Civil Judge and JMFC, Additional MACT, Channapattana, Ramanagar, (for short 'Tribunal') have come up in these two appeals.

(2.) Since the lower court record is already received, these two appeals are taken up for final disposal in the presence of the learned counsel appearing for appellant/s in both the appeals, who are contesting respondent/s.

(3.) Admittedly, the claim petition filed before the Tribunal is by the widow and children of deceased - Suresh, who died in a road traffic accident on 21.1.2014 at about 5.10 pm., involving bus bearing registration No.KA-14/A- 2920. The said accident is not in dispute. So also death of Suresh as direct consequence to the injuries suffered in the said accident. It is seen that subsequently claim petition is filed by his widow and three children seeking compensation for his death. The first claimant is widow of deceased, second and third claimants are major sons, who are gainfully employed as stated in the claim petition and as well as in the evidence. Insofar as fourth claimant is concerned, she is daughter of deceased and she is said to be unmarried. However, in the evidence, there is reference to said person being married, but it does not indicate whether she was married as on the date of filing of the claim petition or subsequently.