SURAMA PATI Vs. BIBEKANANDA SAMANTARAY

JUDGEMENT

(1.) Being aggrieved by the award of compensation to the tune of Rs.21,52,936.00 along with interest at the rate of 6% from the date of filing of the Claim Application, i.e. 16/12/2013, passed by the learned 1st Addl. District Judge-cum-1st M.A.C.T, Cuttack in M.A.C No.828 of 2013, dtd. 13/9/2017, seeking enhancement the spouse and children of the deceased Bijaya Kumar Mishra have preferred the present MACA.

(2.) It is the case of the Claimants-Appellants that they preferred M.A.C. No.828 of 2013 claiming a compensation of Rs.50,00,000.00 on account of death of one Mr. Bijaya Kumar Mishra, who is the husband of Appellant No.1 and father of Appellant Nos.2 & 3, in a vehicular accident involving one Maruti Car bearing Registration No. OR-05-AP-2227 on 23. 11.2013 at about 8:00 P.M. on the Ring Road in front of Purighat Police Station, Cuttack.

(3.) It is the case of the Claimants-Appellants that the deceased was working as S.D.V.O., Khurda under the Department of Animal & Husbandry, Government of Odisha, was aged about 55 years and was getting salary of Rs.68,360.00 per month and on the basis of the same, the compensation to the tune of Rs.50,00,000.00 as noted above was claimed.