ANUSUYADEVI Vs. SUNKAPPA

JUDGEMENT

(1.) This appeal by the claimants seeks to lay a challenge to the Judgment and Award dated 29.01.2016 entered by the Additional MACT, Koppal, whereby the claim in MVC No.23/2014 having been favoured a compensation of Rs.18,62,376/- with future interest at the rate of 6% per annum has been awarded with apportionment subject to a usual condition of parking 50% of the Award amount in Fixed Deposit for five years in any Nationalised Bank; the appeal is founded on the ground of inadequacy of compensation and wrong absolvement of the insurer.

(2.) After service of notice, the respondent-insurer having entered appearance through its Senior Panel Counsel vehemently opposes the appeal making submission in justification of the impugned Judgment and Award; learned counsel submits that the MACT has the advantage of accumulated wisdom in the trade which it has employed in drawing the award and therefore, interference at the hands of this Court is not warranted.

(3.) Brief facts,