ASHOK KUMAR DAS Vs. SAMANTHAPUDI SIVARAMA RAJU

JUDGEMENT

(1.) The matter is taken up through Hybrid mode.

(2.) Heard Mr.Mishra, learned counsel for the Claimant and Mr.Mahali, learned counsel for the Insurer.

(3.) Both the appeals arise out of the same judgment dtd. 28/8/2020 passed by learned 1st M.A.C.T., Jagatsinghpur in M.A.C. Case No.422 of 2015, wherein compensation to tune of Rs.13,86,360.00 along with interest @7% per annum has been granted from the date of filing of the claim application on account of injuries sustained by the claimant in the motor vehicular accident dtd. 7/2/2015.