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Judgment
B. P. Routray, J
The matter is taken up through hybrid mode.
Heard Mr. B.B. Singh, learned counsel for the claimant – Appellants and Mr. A.A. Khan, learned counsel for insurer – Respondent No.2.
Present appeal by the claimant - Appellants is directed against the impugned judgment dated 21st February, 2022 of learned 1st MACT, Balasore passed in MAC No.336 of 2018, wherein compensation to the tune of Rs.13,73,945/- along with interest @ 7.5% per annum from the date of filing of the claim application, i.e. 20th August, 2018 has been granted on account of death of deceased Rajendra Nath Majhi in the motor vehicular accident dated 15th March, 2018.
Upon hearing both parties and considering all such grounds of challenge advanced, a further consolidated sum of Rs.1,20,000/- is proposed to the parties. This is agreed by Mr. Singh, learned counsel for the claimants and Mr. Khan, learned counsel for the insurer leaves it to the discretion of the court. Accordingly, the compensation amount is fixed to the said extent.
In the result the appeal is disposed of with a direction to the insurer – Respondent No.2 to deposit a further consolidated compensation of Rs.1,20,000/- (one lakh twenty thousand) before the tribunal within a period of two months from today; where-after the same shall be disbursed in favour of the claimant – Appellants on such terms and proportion to be decided by learned tribunal.
An urgent certified copy of this order be issued as per rules.
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