JAGANNATH MALLIK Vs. SAMBIT NANDAN MOHANTY

JUDGEMENT

(1.) This appeal is in challenge of the award dated 14.02.2014 passed by the learned 1st M.A.C.T., Kendrapara in M.A.C. No.04 of 2012 awarding a sum of Rs.2,55,600/ - as compensation with interest at the rate of 6% per annum.

(2.) Claimants before the learned Tribunal are the appellants. Respondent No.1 is the owner of the vehicle. Respondent Nos.2 and 3 are two officers representing the Insurance Company.

(3.) The deceased, who died in the vehicular accident was the unmarried son of the appellants. He was 22 years old at the time of the accident which occurred on 13.10.2011. It is claimed by the appellants that the deceased was working as a driver earning Rs.9,000/ - per month. They claimed a sum of Rs.8,00,000/ - as compensation.