Dolagobinda Sahoo vs Baban Pradhan And Another
2021 Latest Caselaw 12566 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   MACA No.587 of 2016

            Dolagobinda Sahoo                  ....           Appellant
                                         Mr.T.C.Mohanty, Sr. Advocate
                                    -versus-
            Baban Pradhan and another          ....         Respondents
                            Mr.G.P.Dutta, Advocate for Respondent No.2

                         CORAM:
                         JUSTICE B. P. ROUTRAY

                                       ORDER

06.12.2021 Order No.

7. Misc.Case No.621 of 2017

1. Perused the letter of the wife of the Appellant placed at Flag-X

2. Heard.

3. Considering the grounds mentioned in the Misc.Case and upon hearing both parties, delay in filing the appeal is condoned.

4. The Misc.Case is disposed of.

MACA No.587 of 2016

5. It is seen from the impugned judgment that right of recovery against the owner-Respondent No.1 has been granted by the learned Tribunal. The present appeal is for enhancement of compensation.

6. Issue notice to the Respondents on question of admission.

7. Since Mr.G.P.Dutta appears on behalf of Respondent No.2, Insurer, a copy of the appeal memo be served on him.

8. Notice be issued to Respondent No.1 by registered post with A.D. for which requisites shall be filed within seven days.

9. It is submitted by the parties that the amount of compensation directed by the learned Tribunal has been appropriated.

10. List on 25th February, 2022.

( B.P. Routray) Judge

C.R.Biswal