BIJAYA LAXMI LENKA Vs. BANABASI NAYAK

JUDGEMENT

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

(2.) Heard Mr. B.N. Samantaray, learned counsel for the claimant - Appellants and Mr. P. Das, learned counsel for insurer - Respondent No.2.

(3.) Present appeal by the claimants is directed against impugned judgment dtd. 4/4/2018 of learned 1st MACT, Kendrapara passed in MAC No.104 of 2011, wherein the tribunal has passed 'nil award' holding the claim application as not maintainable.