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Judgment
8 paragraphs · 256 wordsB. P. Routray, J
Heard Mr. P.K. Behera, learned counsel on behalf of Mr. D. Mund, learned counsel for the Appellants-claimants as well as Mr. J.R. Deo, learned counsel on behalf of Mr. G. Mishra, learned Senior Counsel for the Respondent No.2-Insurance Company.
Present appeal by the Appellants-claimants is directed against the judgment dated 7.5.2014 of learned MACT, Bhawanipatna in M.A.C. No.15 of 2013, wherein the learned Tribunal has granted compensation to the tune of Rs.6,11,000/- along with interest @6% per annum to the claimants from the date of filing of the claim application, i.e. 26.02.2013 on account of death of the deceased in the motor vehicular accident dated 17.01.2013.
Upon hearing both the parties and considering the grounds of challenge advanced including addition of future prospects, a further consolidated sum of Rs.2,25,000/- (rupees two lakhs twenty-five thousand) is proposed to the parties in course of hearing. Mr. P.K. Behera, learned counsel for the claimants-Appellants agrees to the same and Mr. J.R. Deo, 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 is directed to deposit further consolidated sum of Rs.2,25,000/- before the Tribunal within a period of two months from today; where-after the same shall be disbursed in favour of the claimants-Appellants on such terms and proportions 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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