G.M. vs Rina Pradhan & Ors
2021 Latest Caselaw 8692 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                MACA No.1084 of 2018


            G.M., Bharati Axe G.I.Co.Ltd.           ....            Appellant
                                                             Mr. A.A. Khan,
                                                                  Advocate
                                        -versus-
            Rina Pradhan & Ors.                     ....          Respondents
                                                            Mr. P.K. Mishra,
                                                                   Advocate


                      CORAM:
                      JUSTICE BISWANATH RATH
                                       ORDER

19.08.2021 Order No.

4. 1. Even though the present appeal arises out of the judgment & award dated 14th August, 2018 passed by the learned Addl. District Judge-cum-4th MACT, Angul in MAC No.147/2014, the challenge made therein is confined to the quantum aspect only.

2. Considering the rival contentions of the parties and taking into account the grounds taken in the appeal, this Court finds, there is slight irregularities in the matter of compensation so far it relates to income of the deceased, but however, considering that the accident has occurred in the year 2014, this Court instead of remanding the matter, reduces the awarded amount from Rs.7,51,736/- (Rupees Seven lakhs fifty-one thousand seven hundred thirty-six) only to Rs.6,50,000/- (Rupees six-lakhs fifty thousand) only. The Insurance Company is directed to deposit the modified

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awarded amount with interest @ 6% per annum from the date of claim application, before the Tribunal within a period of eight weeks hence and the same shall be disbursed in favour of the claimant(s) proportionately as per the terms & conditions made in the order of the Tribunal, but upon submission of sufficient proof of identification before the Tribunal within a period of two weeks thereafter.

3. On deposit of the awarded amount before the Tribunal and filing of a receipt before this Court in token of such deposit with a refund application, the statutory deposit with accrued interest shall be refunded to the Insurance Company.

4. With the aforesaid observation and direction the MACA stand disposed of.

(Biswanath Rath) Judge

A.K. Jena