INDIRA SAHU Vs. ORIENTAL INSURANCE CO.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the final order dtd. 12/7/2022 passed by the High Court of Orissa at Cuttack whereby the High Court in MACA No. 36 of 2022, on appeal from the judgment and Order dtd. 28/10/2021 entered by the Learned Motor Accident Claims Tribunal-III Bhadrak, reduced to Rs.15,00,000.00, the compensation as awarded by the latter, which was to the tune of Rs.21,70,000.00.

(3.) The claimant-appellants herein are the wife and children of one Kishore Sahu who, at the age of 44, met an untimely end on 5/1/2016 upon collision of his truck bearing registration number OR-01A-5175, with a truck bearing registration number OR-22-4023. The learned MACT found that the accident was a result of rashness and negligence on the part of the driver of truck number OR-22-4023.