SANJAY KUMAR MOHANTA Vs. NABAKISHORE MOHANTA

JUDGEMENT

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

(2.) Heard Mr. R.K. Rout, learned counsel for the claimant " Appellants, Mr. P.K. Mahali on behalf of Mr. S.S. Kanungo, learned counsel for insurer " Respondent No.2 and Mr. B. Singh, learned counsel for owner " Respondent No.1.

(3.) Present appeal by the claimants is against the impugned judgment dtd. 29/3/2016 of learned 1st MACT, Mayurbhanj, Baripada passed in MAC No.34 of 2015, wherein the tribunal has passed nil award.