ANIRUDHA SANTA AND OTHERS Vs. DIVISIONAL MANAGER

JUDGEMENT

(1.) This is a claimants' appeal for enhancement of the award.

(2.) The claimants-appellants filed an application under Sec. 166 of the Motor Vehicles Act ('M.V.Act') before the Fifth Motor Accident Claims Tribunal, Nayagarh for compensation.

(3.) Opposite party no.1-respondent no.2, owner of the vehicle filed written statement, but subsequently he was set ex parte. Opposite party no.2-respondent no.1, insurer of the vehicle entered contest and filed written statement denying its liability.