NATIONAL INSURANCE CO. LTD. Vs. SOYAM PRAVA SARANGI

JUDGEMENT

(1.) Heard Mr. Das, learned senior counsel for the Appellant-Insurance Company and Mr. Mishra learned counsel for the Respondent Nos.1 to 3.

(2.) The Appellant- Insurance Company has filed this appeal challenging the impugned award dated 14. 02.2013 passed by the learned 4th M.A.C.T, Puri in M.A.C No.120/59 of 2010 awarding compensation of Rs.15,37,600.00 along with 7% interest from the date of filing of the application, i.e.,10/3/2010 till the date of payment.

(3.) The brief facts of the Claimants are that on 9. 01.2010 while the deceased Balunkeswar Sarangi was returning to his village from Pipili by riding a bicycle on the extreme left side of the road, at about 8 P.M near Telephone Exchange, Pipli on Puri- Bhubaneswar public road, the bus bearing registration No. OR-13-A-1011 coming from behind the deceased, due to high speed being driven in a rash and negligent manner the driver could not control the vehicle as a result of which the bus dashed against the bicycle of the deceased and the deceased sustained severe injuries. Thereafter he was shifted to the hospital. While he was undergoing treatment he succumbed to the said injuries on 30/1/2010. As such, claim application was filed claiming compensation of Rs.19,71,000.00