V VIJAYALAXMI Vs. NAZEEMUDDIN

JUDGEMENT

(1.) THESE two appeals by the claimants and insurance company directed against the same order and decree dated 15.2.2001 of the Motor Accidents Claims Tribunal-cum-Fifth Additional Chief Judge, City Civil Court, Hyderabad, made in O.P. No. 438 of 1999 were heard together and disposed of by this common judgment.

(2.) FOR brevity the parties are hereinafter referred to as 'claimants' and 'insurance company'.

(3.) IN order to prove the compensation the widow of the deceased was examined as PW 1 and one Mira Shareef, eyewitness to the incident, was examined as PW 2 and Exhs. A1 to A14 were marked on behalf of the claimants. Except Exh. B1, copy of the insurance policy, no evidence was let in by the insurance company.