RAJANNA Vs. KUMARESH

JUDGEMENT

(1.) The appeal in MFA No.4868/2010 by the insurer and the appeal in MFA No.9936/2010 by the claimants lay a challenge to the judgment and award dated 08.02.2010 made by the MACT, Metropolitan Area, Bengaluru, allowing the claim in MVC No.692/2009, whereby, the claimants are awarded a compensation of Rs.3,10,000.00 with interest @ 6% p.a. thereon subject to usual rider of 50% of the award amount being deposited in a Nationalized/Scheduled Bank and the remainder being ordered to be apportioned equally between the claimants.

(2.) The brief facts stated are:

(3.) To prove the claim, the first claimant Sri.Rajanna got himself examined as PW1. He had also examined three persons namely Babu, Ramesh and Srinivas of his village as PW.2, PW.3 and PW.4 respectively. In the evidence of the claimants side, 13 documents came to be marked as Exs.P1 to P13 which consisted of inter alia, Post Mortem Report, IMV Report, Charge Sheet, Family Tree and Adoption Deed. From the side of the respondents, none was examined nor any document came to be marked.