DIVISIONAL MANAGER Vs. SAILABALA SASMAL

JUDGEMENT

(1.) Present appeal by the insurer, i.e., M/s.National Insurance Company Limited is directed against the judgment dtd. 27/11/2017 passed by the learned 1st M.A.C.T., Cuttack in M.A.C. No.192 of 2012.

(2.) The claimants are the wife and children of the deceased. The accident took place on 1/8/2008 and the deceased was taken to S.C.B. Medical College and Hospital, Cuttack immediately. He underwent treatment in the Hospital and discharged from the Hospital on 1/9/2008. On the next date, i.e. on 2/9/2008, the deceased died at his house. On 10/9/2009, a complaint case was filed regarding the accident and pursuant to the directions of the learned court, FIR was registered on 8/2/2010. The claim application was filed on 3/4/2012.

(3.) The learned Tribunal upon adjudication of the claim directed for payment of compensation to the tune of Rs.4,90,000.00 along with 6% interest per annum from the date of filing of the claim application.