ROJALINI NAYAK Vs. AJIT SAHOO

JUDGEMENT

(1.) Heard Mr. D.K. Mohapatra, learned counsel for the Appellants- claimants, Mr. P.K. Mahali, learned counsel for Respondent No.2- Oriental Insurance Co. Ltd. and Mr. S. Satapathy, learned counsel for the Respondent No.4-New India Assurance Co. Ltd.

(2.) Present appeal by the Appellants-claimants is directed against the judgment dtd. 22/8/2016 of learned 3rd M.A.C.T., Jagatsinghpur in M.A.C. No.301 of 2010, wherein learned Tribunal has dismissed the claim application.

(3.) The deceased, namely, Bichitra Nayak @ Bagula was the Khalasi (Helper) of the Ambulance bearing Registration No.OR-4-J- 5604, who dashed against a parked Truck bearing Registration No. OR-13-4727 resulting death of the driver of the Ambulance as well as the deceased. The claimants being the wife, children and mother of the deceased filed the claim application under Sec. 166 of the M.V. Act.