NATIONAL INSURANCE CO. LTD. Vs. LAXMIDHAR MAHANTA

JUDGEMENT

(1.) Heard Mr. Gautam Mishra, learned Senior Advocate for the Appellant-Insurance Company as well as Mr. P.S. Das, learned counsel for the Respondent Nos.1 & 2, claimants.

(2.) The present appeal by the insurer is directed against the judgment dtd. 16/3/2017 of the learned 4th MACT, Keonjhar in MAC Case No.04/169 of 2016-10.

(3.) The facts of the case are that the claimants are the parents of the deceased-Pradeep Kumar Mahanta, who died in a motor vehicular accident on 9/7/2010 while going in the offending vehicle bearing Registration No.OR-02-BD-2811. Learned Tribunal has directed for payment of compensation to the tune of Rs.1,73,30,000.00 along with interest @6% per annum from the date of application i.e.29/9/2010.