Sudarsan Puhan v. Jayanta Ku. Mohanty .

S.C. Parija, J.:— Heard learned counsel for the parties.

2. This appeal by the claimant-appellant is directed against the judgment/award dated 17.5.2014, passed by the learned 1 Motor Accident Claims Tribunal, Mayurbhanj, Baripada, in MAC Case No. 7 of 2013, awarding an amount of Rs. 24,62,065/- as compensation along with interest @ 7% per annum from the date of filing of the claim application, till realisation. The claimant seeks enhancement of the compensation amount.

3. In view of the order passed today in the connected appeal filed by the Insurance Company, i.e., MACA No. 839 of 2014, this appeal of the claimant is dismissed.

4. Issue urgent certified copy as per rules.