AHALYA NAYAK Vs. DILLIP KUMAR SAHOO

JUDGEMENT

(1.) All the three appeals being arise out of the same judgment dtd. 18/10/2016 of the learned 3rdMACT, Cuttack are heard together and disposed of by this common judgment.

(2.) Heard Mr. S. Satapathy, learned counsel for the Insurance Company, Mr. B.N. Rath, learned counsel for the claimants, namely, Ahalya Nayak and her children and Mr. B. Singh, learned counsel for the parents of the deceased.

(3.) It needs to be mentioned here that before the learned Tribunal, two claim applications were filed. The wife of the deceased, namely, Ahalya Nayak along with her minor daughter, namely, Liza Mohanta filed M.A.C. Case No.615 of 2010 and the parents along with brother and sisters of the deceased filed M.A.C. Case No.283 of 2010. Learned Tribunal clubbed up both the claim applications and directed for compensation in respect of the wife, minor daughter and mother of the deceased only.