RANGA NAIK Vs. HAREBANANDA BHATRA

JUDGEMENT

(1.) Heard Mr. S.C. Pradhan, learned counsel for the claimant and Mr. A.A. Khan, learned counsel for the Insurance Company.

(2.) Both the appeals being arise out of the same judgment dtd. 29/11/2011 of the learned MACT, Rayagada wherein compensation to the tune of Rs.3,78,887.00 has been granted along with interest @9% per annum to the claimant from the date of filing of the claim application on account of injury sustained by her in the motor vehicular accident dtd. 27/1/2009, are heard together and disposed of by this common order.

(3.) MACA No.619 of 2012 has been filed by the insurer challenging the award and MACA No.452 of 2012 has been filed by the claimant praying for enhancement of the compensation amount.