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Judgment
B. P. Routray, J
Heard Mr. B. Singh, learned counsel for the Appellants-claimants as well as Mr. P. Sinha, learned counsel for the Respondent No.2-Insurance Company.
Present appeal by the claimants is directed against the award dated 22.11.2012 of the learned 3rd MACT, Balasore in M.A.C. Case No.96 of 2008 wherein the learned Tribunal has granted compensation to the tune of Rs.1,18,000/- along with interest @7.5% per annum to the claimants from the date of filing of the claim application i.e.28.07.2008 on account of death of the deceased in the motor vehicular accident dated 30.05.2008.
Upon hearing both parties and considering the grounds of challenge advanced, a further consolidated sum of Rs.2,50,000/-(rupees two lakhs fifty thousand) is proposed to the parties in course of hearing. Mr. B. Singh, learned counsel for the claimants-Appellants agrees to the same and Mr. P. Sinha, 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.
Accordingly, the Insurance Company is directed to deposit the further consolidated sum of Rs.2,50,000/- 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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