- (1.) Leave granted.
(2.) Heard Mr. Hitendra Nath Rath, learned counsel for the petitioner and Mr. Rohit K. Sinha, learned counsel for the respondent.
(3.) The husband of the appellant met with an accident and sustained injuries to which he ultimately succumed. The wife, the minor child and the parents as claimants instituted M.A.C. Case No. 11/2011 before the learned Additional District Judge-cum-4th Motor Accidents Claim Tribunal, Angul (for short "the Tribunal") putting forth a claim for Rs. 15,00,000/- (Rs. fifteen lakhs).;