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Judgment
B. P. Routray, J
Though this matter was listed under the heading “For Orders”, but the same is taken up for final disposal on the request of parties.
Heard Mr. P.K. Mishra, learned counsel for the Appellants-claimants and Mr. G.P. Dutta, learned counsel for the Respondent No.2-Insurance Company.
Present appeal by the Appellants-claimants is directed against the judgment dated 31.01.2019 of learned 3rd MACT, Bhubaneswar in M.A.C. Case No.117/98/3262 of 2017-14, wherein the learned Tribunal has granted compensation to the tune of Rs.7,99,000/- along with interest @7% per annum to the claimants from the date of filing of the claim application, i.e. 5.8.2014 on account of death of the deceased in the motor vehicular accident dated 26.5.2014.
Upon hearing both the parties and considering the grounds of challenge as advanced including addition of future prospects to the income of the deceased and grant of parental consortium along with consequential interest payable thereon, a further consolidated sum of Rs.3,00,000/- (rupees three lakhs) is proposed to the parties in course of hearing. Mr. P.K. Mishra, learned counsel for the claimants-Appellants agrees to the same and Mr. G.P. Dutta, learned counsel for Respondent No.2-Insurance Company leaves it to the discretion of the Court. The compensation amount is accordingly fixed to that extent.
The Insurance Company (Res No.2) is directed to deposit the further consolidated sum of Rs.3,00,000/- before the Tribunal within a period of two months from today; where-after the same shall be disbursed to the claimants on such terms and proportion to be decided by the learned Tribunal.
The MACA is disposed of.
An urgent certified copy of this order be granted on proper application.
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