DIVISIONAL MANAGER Vs. LAXMI

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for respondent No.1.

(2.) This appeal is filed by the Insurance Company challenging the judgment and award dtd. 7/8/2021, passed in M.V.C.No.1862/2019 on the file of the IX Additional District and Sessions Judge and Additional MACT, Belagavi ('the Tribunal' for short) questioning the quantum of compensation.

(3.) The main contention of the appellant Insurance Company is that the compensation awarded taking the disability of 18.3% is on the higher side and also the interest awarded at 9% is also exorbitant. The accident was taken place in 2019 and the nationalized bank interest is below 6% and hence 6% interest is just and reasonable.