KUTUBUDDIN Vs. GANGU

JUDGEMENT

(1.) The appeal in MFA No.103830/2016 by the claimants and the companion appeal in MFA No.103000/2016 by the insurer lay a challenge to the same Judgment & Award, dated 22.07.2016, whereby the MACT-VI, Belagavi having been favoured the claim in MVC No.1427/2015 and compensation of Rs.15,86,000/- with interest at the rate of 9% p.a. has been awarded subject to usual conditions of apportionment and bank deposit; the claimants complain that the award is on the lower side; whereas the Insurer grieves that the award is to much on the higher side; a copy of the BPL Ration Card produced pursuant to the direction of this Court dated 26.05.2021 is taken on record.

(2.) Brief FACTS:

(3.) Having heard the learned counsel for the parties and having perused the appeal papers, we are not inclined to grant indulgence in the appeal of the claimants but granting interference in the appeal of the insurer as under and for the following reasons: