NEW INDIA ASSURANCE CO. LTD. Vs. PABANA MALLIK

JUDGEMENT

(1.) Heard learned counsel for the Appellant-Insurance Company and learned counsel for the Respondents.

(2.) The present MACA has been preferred by the Appellant-Insurance Company assailing the award dated 5. 08.2014 passed by the learned 4th MACT, Puri in M.A.C Case No.229 of 1996 whereby learned Tribunal directed for payment of compensation of Rs.1,52,000.00 along with interest at the 7.5% per annum to the claimant from the date of filing of the claim case i.e. 11/7/1996 till realisation.

(3.) The brief facts of the Claimants are that on 24. 03.1996, while the deceased was occupying the carrier of a bi-cycle and going towards Nuahat side from Tulasipur, the offending vehicle bearing registration number OR-04-2055 came in a high speed dashed against the bi-cycle, as a result of which the deceased sustained grievous injuries. Thereafter, she was shifted to the hospital but unfortunately she succumbed to the said injuries at the hospital. Since the deceased was a professional musician and was earning Rs.2000.00 per month, a claim application was filed claiming compensation of Rs.1,50,000.00.