LAKSHMI Vs. SINGHANAL BHEEMAPPA

JUDGEMENT

(1.) The claimants in MFA No.20529/2012 and the insurer in MFA No.25453/2011 lay a challenge to the Judgment and Award dated 27.8.2011, passed by the MACT II, Bellary, in MVC No.76/2011, wherein a compensation of Rs.4,45,000/- with interest at the rate of 6% p.a. has been awarded with usual condition of bank deposit for a period of five years in a nationalized Bank to earn interest. The claimants appeal is founded on inadequacy of compensation whereas the insurer's appeal is based on excessive compensation awarded by the Tribunal.

(2.) For the sake of convenience parties shall be referred to as per their status before the Tribunal.

(3.) Brief facts leading to the filing of these appeals are as hereunder: