ORIENTAL INSURANCE CO LTD Vs. KARUNAKAR PRADHAN

JUDGEMENT

(1.) THIS appeal is directed against award dated 7.1.2009 passed by 1st M.A.C.T., Keonjhar (hereinafter referred to an "the Tribunal") in M.A.C. No.130 of 2004 by virtue of which the claim petition filed by the legal representatives of the deceased Karunakar Pradhan, who died in a motor vehicular accident, was allowed, the relevant portion of which reads as under:"

(2.) SINCE the liability of the appellant to pay the amount of compensation was fastened by the Tribunal, the appellant challenged the findings of the Tribunal by filing the present appeal before this Court.