DHANURDHAR SAHOO Vs. DIVISIONAL MANAGER

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order passed by the High Court of Orissa at Cuttack in M.A.C.A. No. 988 of 2009, dated 29.04.2014, whereby and where under the High Court has dismissed the appeal filed by the appellants/claimants.

(3.) The appellants/claimants are the family members of the deceased, who met with an accident and succumbed to his injuries. On the claim made by the appellants/claimants, the Motor Accident Claims Tribunal, Cuttack (for short 'the Tribunal') had awarded a compensation of Rs. 3,68,000/- with interest @ 6.5% p.a. from the date of the petition till realization.