NRUSINGH CHARAN NATH Vs. RABINARAYAN SATPATHY

JUDGEMENT

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

(2.) Heard Mr. Dash, learned counsel for the Appellant and Mrs.Mishra, learned counsel for Insurer-Respondent No.2.

(3.) Present appeal by the Claimants are directed against judgment dtd. 5/5/2012 of 2nd M.A.C.T., Cuttack, in Misc Case No.676 of 1998, wherein compensation to the tune of Rs.1,64,500.00 has been granted along with interest @6% 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 27/6/1998.