DAMAYANTI MOHANTA Vs. SATYAJIT DHAR MOHAPATRA

JUDGEMENT

(1.) Heard Mr. G.P. Dutta, learned counsel for the Insurance Company and Mr. H.K. Mohanta, learned counsel for the claimant.

(2.) Both the appeals being arise out of the same judgment dtd. 27/4/2017 of the learned 1st MACT, Mayurbhanj, Baripada in M.A.C. Case No.44/2015 wherein compensation to the tune of Rs.12,34,000.00 has been granted along with simple interest @7% per annum to the claimants from the date of filing of the claim application, i.e.18/3/2015 on account of death of the deceased in a motor vehicular accident dtd. 25/12/2014, are heard together and disposed of by this common order.

(3.) MACA No.1083 of 2017 has been filed by the Insurance Company challenging the award and MACA No.695 of 2017 has been preferred by the claimant praying for enhancement of the compensation amount.