NWKRTC Vs. SHABANABANU

JUDGEMENT

(1.) Mfa No.103269/2018 preferred by the Insurance Company and MFA Crob.No.100039/2019 by the claimants lay a challenge to the Judgment & Award dated 3/5/2018 passed by the MACT at Hangal, in MVC No.417/2017 whereby a compensation of Rs.14,57,000/- with interest at the rate of 7% p.a. has been awarded with usual condition of fixed deposit in a Nationalised Bank for a period of five years to earn interest. The appeal of insurer is founded on the ground of there being no liability and that of the claimants is inadequacy of award of compensation.

(2.) Brief facts of the case are as under:

(3.) After service of notice, sole respondent appeared through his counsel and filed statement of objections to the claim petition denying the claim made therein and sought for dismissal of the claim petition.