TIKAM SAMAL Vs. PROJECT MANAGER UTILIZATION

JUDGEMENT

(1.) HEARD Mr. Mohanty, learned Counsel for the appellants, Mr. Das, learned Counsel for the Insurance Company and Mr. Dash for Corporation.

(2.) THE judgment dated 12.9.1995 passed by the Second Motor Accident Claims Tribunal, Cuttack in Misc. Case No. 574 of 1990 is assailed by the petitioner -appellants. In the said judgment the Tribunal awarded a compensation of Rs. 48,000/ - with interest @ 9% per annum from the date of filing of the claim application i.e. 23.7.1990 till payment.

(3.) THE owner of the offending jeep did not contest the case and was set ex parte. The Insurance Company filed a written statement vaguely denying the averments made in the claim application.