SUBHAGINI PRADHAN Vs. SUBASH SWAIN

JUDGEMENT

(1.) Leave granted. This appeal, by special leave, is directed against the judgment and order passed by the High Court of Orissa in M.A.C.A. No. 421 of 2006, dated 3.8.2012.

(2.) The Appellants/claimants are the wife and children of the deceased who met with an accident and succumbed to his injuries. On the claim petition filed by the Appellants/claimants, the Motor Accident Claims Tribunal, Jagatsinghpur (for short, 'the Tribunal') had awarded a compensation of Rs. 6,00,000/- along with interest at the rate of 6 per cent from the date of filing of the petition.

(3.) Being aggrieved by the award so passed by the Tribunal, the Appellants/claimants preferred appeal before the High Court. The High Court by the impugned judgment and order has enhanced the compensation from Rs. 6,00,000/- to Rs. 6,50,000/- along with interest at the rate of 6 per cent from the date of filing of the petition. Aggrieved by the order so passed by the High Court the Appellants/claimants are before us in this civil appeal.