ORIENTAL INSURANCE CO. LTD. Vs. KAMAKSHYA PRASAD DEHURY

JUDGEMENT

(1.) Heard Mr. P.K. Mahali, learned counsel for the Appellant-Insurance Company and Mr. S.C. Samantaray, learned counsel for Respondent Nos.1 and 2-claimants.

(2.) Present appeal by the insurer is directed against the judgment dtd. 27/7/2023 of learned 1st M.A.C.T., Dhenkanal in M.A.C. Case No.22 of 2021, wherein compensation to the tune of Rs.4,18,680.00 has been granted along with interest @7% per annum to the claimants from the date of filing of the claim application, i.e.19/2/2021 on account of death of the deceased in the motor vehicular accident dtd. 5/4/2017.

(3.) The main ground of challenge in the appeal, as submitted by Mr. P.K.Mahali, is that, there is delay in lodging the FIR to doubt the genuineness of the accident.