D.H. GANGADHARAIAH, S/O LATE C. HUCHAIAH, DEAD BY LRS: CHUDAMANI., W/O LATE D.H. GANGADHARAIAH Vs. C. JAYAMMA, W/O NAGARAJU

JUDGEMENT

(1.) LEARNED counsel for the appellants submits that Ex. P4 (death certificate) is sufficient to show that claimant died as a consequence of injuries sustained in the motor accident that occurred on 18.04.2005. Learned counsel for respondent No. 2 submits that the claimants failed to prove that the injured Gangadharaiah died as a consequence of injuries sustained by him in the motor accident that occurred on 18.04/2005.

(2.) WE have perused the LCR