LATIKA SAHOO Vs. RAMESH NAYAK

JUDGEMENT

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

(2.) Heard Mr. D.K. Mohapatra, learned counsel for the claimant - Appellants. None appears on call for the Respondents despite a set of names of Lawyers are indicated in the list.

(3.) Present appeal by the claimant - Appellants is directed against the impugned judgment dtd. 20/8/2016 of learned 3rd MACT, Jagatsinghpur passed in MAC Case No.197 of 2009, wherein the tribunal has dismissed the claim application filed under Sec. 166 of MV Act.