ORIENTAL INSURANCE CO. LTD. Vs. MURALIDHAR BEHERA

JUDGEMENT

(1.) The matter is taken up through Hybrid mode.

(2.) Heard Mr.Sinha, learned counsel for the Appellant i.e. Oriental Insurance Co. Ltd. and Mr.Dash, learned counsel for claimants-Respondent Nos.1 to 7 as well as Mr.Nayak, learned counsel for Respondent No.10 i.e. United India Insurance Co. Ltd.

(3.) Present appeal by the Oriental Insurance Co. Ltd. is directed against the judgment dtd. 21/5/2011 of the Third Motor Accident Claim Tribunal, Puri in M.A.C.No.814 of 1991, wherein compensation to the tune of Rs.4,59,730.00 has been granted along with interest @6% per annum with effect from the date of filing of the claim application on account of death of the deceased in the motor vehicular accident on 23/7/1991.