NATIONAL INSURANCE COMPANY LTD Vs. SAIRENDRI SAHU

JUDGEMENT

(1.) Heard Mr. B.P. Das, learned counsel for the Insurance Company and Mr. J. Sahu, learned counsel for the claimants.

(2.) Both the appeals being arise out of same impugned judgment dtd. 26/2/2018 of learned MACT, Bargarh in M.A.C. No.64 of 2017, wherein compensation to the tune of Rs.10,13,072.00 has been granted along with interest @7% per annum to the claimants from the date of filing of the claim application, i.e.24/7/2017 on account of death of the deceased in a motor vehicular accident dtd. 30/6/2016, are heard together and disposed of by this common order.

(3.) MACA No.901 of 2018 has been filed by the insurer challenging the award and MACA No.431 of 2018 has been filed by the claimants praying for enhancement of the compensation amount.