SAFRABHI Vs. SALEEM

JUDGEMENT

(1.) This appeal by the claimants lays a challenge to the judgment & award dated 12/4/2016 entered by the MACT II, Ballari in MVC No.420/2014 wherein compensation of Rs.5,52,000/- with interest at the rate of 6% has been awarded with usual condition of bank deposit of parking 50% of the amount in a nationalized bank for three years. This appeal is founded on the ground of inadequacy of compensation.

(2.) Brief facts leading to the filing of this appeal are as under:

(3.) After service of notice, respondent Nos.1 to 4 appeared and filed their statement of objections denying the claim of the claimants and sought for dismissal of the claim petition.