DANAMMA Vs. DAWALSAB BABU BAGAWAN

JUDGEMENT

(1.) This appeal by the claimants calls in question the Judgment & Award dated 16.01.2017, whereby the MACT, Vijayapura having partly favoured their claim in MVC No.1580/2015 has awarded a compensation of Rs.13,64,000/- with interest @ 6% p.a. and with a condition of 60% of the compensation being kept in a Fixed Deposit in any Nationalized Bank; however, the claimants are permitted to draw the interest accruing periodically. The appeal is founded on the ground of inadequacy of compensation.

(2.) Notice to the 1st respondent is dispensed with vide order dated 09.08.2018. After service of notice, the 2nd respondent-Insurer having entered appearance through it's learned Panel Counsel opposes the appeal making submission in justification of the impugned Judgment & Award.

(3.) Brief facts: