GOUDAPPA Vs. HANAMANT

JUDGEMENT

(1.) This appeal by the claimant lays a challenge to the Judgment & Award dated 16.7.2015, entered by the MACT-IX, Mudhol, ( the Tribunal for short), in MVC No.111/2014, whereby a compensation of Rs.5,15,600/- has been awarded with interest at 9% p.a. with usual conditions of bank deposit, etc.,. This appeal is founded on inadequacy of the award of compensation.

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

(3.) After service of notice, the first respondent remained absent and was placed ex parte. The 2nd respondent insurer appeared before the Tribunal and filed the statement of objections denying the claim of the claimant.