(1.) Heard Mr. P.K. Behera, learned counsel for Appellants-claimants and Mr. A. Dash, learned counsel for Respondent No.2-Insurance Company.
(2.) Present appeal by the Appellants-claimants is directed against the judgment dtd. 10/2/2016 of learned 1st MACT, Nabarangpur in M.A.C. No.19 of 2015, wherein the learned Tribunal has granted compensation to the tune of Rs.3,50,000.00 along with simple interest @6% per annum to the claimants from the date of filing of the claim application, i.e.17/6/2015 on account of death of the deceased in the motor vehicular accident dtd. 28/3/2015.
(3.) Upon hearing both the parties and considering all such grounds of challenge advanced, a further consolidated sum of Rs.4,25,000.00 (rupees four lakhs twenty-five thousand) is proposed to the parties in course of hearing. Mr. P.K. Behera, learned counsel for the claimants-Appellants agrees to the same and Mr. A. Dash, learned counsel for Respondent No.2-Insurance Company leaves it to the discretion of the Court. The compensation amount is accordingly fixed to that extent.