BISWANATH JENA Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) The appellants herein filed a claim petition against the respondents before the Third Motor Accident Claims Tribunal, Balasore, seeking compensation for the death of one Barendra Nath Jena caused by a motor vehicle accident occurred on 8/10/2017.

(3.) There is no dispute as to the occurrence of the accident and the liability of the first respondent-Insurance company to pay the compensation.