UDAYANATH PATTNAYAK Vs. NAMAKKAL SOUTH INDIA TRANSPORTS

JUDGEMENT

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

(2.) Heard Mr. Mishra, learned counsel for the Appellant and Ms.Pati, learned counsel for Respondents.

(3.) Present appeal by the Claimant is directed against judgment dtd. 27/4/2013 of 3rd M.A.C.T., Bhubaneswar, in MAC No.19 of 2010, wherein compensation to the tune of Rs.6,27,064.00 has been granted along with interest @7% 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 21/9/2009.