SABITRI MALLICK Vs. RANJAN KUMAR SAMAL

JUDGEMENT

(1.) This matter was taken up through Video Conferencing Mode due to COVID-19 Pandemic.

(2.) I have heard Mr Soubhagya Sundar Das learned counsel for the appellant- claimant , Mr V Narasingh learned counsel for Respondent No 3 and Mr S.K Mohanty for Respondent No 4. Though notice has been sent to Respondent No. 1 ( owner of truck bearing registration number OIU 6163 ) through registered post with A.D , pursuant to order dtd. 28/1/2016 and 24/6/2016 , as per office note dtd. 16/7/2016 of the registry no counsel has appeared on his behalf.

(3.) This appeal by the claimant-appellant is directed against the judgment/award dtd. 3/10/2012 passed by the learned 2nd Addl. District Judge cum M.A.C.T , Cuttack , in MAC Case No.408 of 1995 , awarding an amount of Rs.4,34,920.00 as compensation along with simple interest @ 6% per annum from the date of filing of the claim application i.e. 19/6/1995 till realization . The learned tribunal had directed respondent No.1 the registered owner of the truck and respondent No. 4 the insurer of vehicle bearing registration number ADN 4842 to pay 50% of the compensation and had also directed them to bear the cost of the proceeding in equal proportion .