MUSTHAQ Vs. MANJAPPA AND OTHERS

JUDGEMENT

(1.) This appeal by the claimant lays a challenge to the judgment and award dated 19.03.2012 made by the MACT, Chikmagaluru allowing MVC No. 180/2010 whereby a compensation of Rs. 1,34,000/- with interest at the rate of 6% per annum has been awarded subject to the usual condition of bank deposit.

(2.) The brief facts stated are:

(3.) The learned counsel for the claimants contends that the impugned judgment and award are fraught with illegalities inasmuch as the compensation awarded under various heads is too much on the meager side. He points out from paragraph 20 of the impugned judgment that the MACT has awarded only Rs. 30,000/- towards the compensation for the disability when PW2, the medical witness has specifically spoken about the 15% medical disability inasmuch as the vertebra was damaged, permanently.