SHANTI NAYAK Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) HEARD Mr. Ananda Sen, learned Counsel appearing for the claimants-appellants and mrs. Nisha Thakur, learned Counsel appearing for the respondent-Insurance Company.

(2.) THIS appeal is directed against the judgment and award dated 16th January, 2006 passed by the Motor Accident Claims Tribunal, seraikella in Compensation Case No. 47 of 2005 whereby he was awarded a sum of rs. 1,63,000/- by way of compensation for the death of the deceased, Meghu Nayak, in a motor vehicle accident.

(3.) THE claimants-appellants have preferred this appeal for enhancement of compensation. It appears that on 31st Jul, 2005, the deceased meghu Nayak alongwith his son was going on the left plank portion of the road near Hat gamharia Bazar at 4. 00 p. m. In the meantime, the offending truck arrived there at a very high speed and dashed the deceased on his back as a result of which he succumbed to his injuries at the spot.