P. SHIVARAM AND OTHERS Vs. RAGHAVA AND OTHERS

JUDGEMENT

(1.) The appeal by the claimant in MFA No.3859/2016 and the appeal by the insurer in MFA No.8927/2015 lay a challenge to the judgment and award dated 13.8.2015 made by the MVCT, Madikeri, allowing MVC No.81/2013 whereby a compensation of Rs. 1,61,300/- with interest @ 9% p.a. has been awarded subject to a usual condition of bank deposit.

(2.) Challenge by the claimant is on the ground of inadequacy of compensation and the challenge by the insurer is on the ground of fastening of the liability on it and also levy of interest @ 9% p.a. when admissible being.

(3.) The brief facts stated are