ALAKA PALEI Vs. SANJEEB KUMAR SATPATHY

JUDGEMENT

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

(2.) Heard Mr. Mishra, learned counsel for the Appellant, Mr.Ali, learned counsel for the Respondent No.2 and Mr.Behera, learned counsel for the Respondent No.1.

(3.) Present appeal by the Claimant is directed against judgment dtd. 17/3/2010 of 1st M.A.C.T., Puri, in MAC Case No.236 of 2005, wherein compensation to the tune of Rs.1,61,800.00 has been granted along with interest @7.5% per annum with effect from the date of filing of the claim application on account of death of the deceased by motor vehicular accident on 12/11/2004.