MANORANJAN BEHURA Vs. PRAVAKAR SWAIN

JUDGEMENT

(1.) Heard Mr. P.K. Mishra, learned counsel for the Appellants-claimants as well as Mr. R.C. Sahoo-1, learned counsel for Respondent No.2-Insurance Company.

(2.) Present appeal by the claimants is directed against the judgment dtd. 22/8/2014 of learned 3rd M.A.C.T., Bhubaneswar in MACT Case No.569 of 2004, wherein compensation to the tune of Rs.2,01,940.00 has been granted along with simple interest @7% per annum both pendentelite and future to the original claimant from the date of filing of the claim application, i.e. 6/12/2004 on account of injury sustained by him in the motor vehicular accident dtd. 5/3/2004.

(3.) Mr. P.K. Mishra, learned counsel for the Appellants-claimants submits that, the injured sustained permanent disability to the extent of 40% as per the opinion of the Doctor which affects 50% of his functionality, and prays to enhance the compensation amount on this score.