MACA/301/2014
2021 Latest Caselaw 342 Ori

                                 MACA No.301 of 2014




13.   11.01.2021                 Matter is taken up through video conferencing.
                                 Matter is listed today for orders on being mentioned
                   by the Insurance Company for correction of the order passed on
                   19.12.2020.
                                 Heard learned counsel appearing for the parties.
                                 Mr. S.S. Ahmed, Regional Manager of the Oriental
                   Insurance     Co.   Ltd,   Regional   Office,   Bhubaneswar    is   also
                   connected through virtual mode.
                                 The learned Member, 3rd Motor Accident Claims
                   Tribunal, Balasore has awarded a compension of Rs.7,96,500/-
                   to the appellants-claimants. The respondent no.2 was directed to
                   pay the same along with interest @ 7.5% per annum from the date
                   of filing of the claim petition to the appellants-claimants.
                                 On compromise the parties have settled that a further
                   sum of Rs.3,50,000/-(rupees three lakh fifty thousand) only shall
                   be paid to the claimants as a consolidated amount within two
                   months of receipt of this order. The amount awarded shall not
                   carry any interest.
                                 Hence, the MACA is disposed of with the modified
                   order that the Insurance Company shall pay a further sum of
                   Rs.3,50,000/- (rupees three lakh fifty thousand) (consolidated) by
                   depositing the same in the Tribunal within eight weeks from the
                   date of receipt of this order. On such deposit the enhanced
                   amount, it shall be disbursed among the claimants in consonance
                   with the direction given by the Tribunal in the impugned
                   judgment.
                                 Accordingly, on the basis of the submisions and
                   memo filed by the parties, the order dated 19.12.2020 passed in
                   MACA is modified. The observations made in the National Lok
                   Adalat awarding interest at the rate of 9% per annum from the
                             2




      date of filing of the claim petition shall not be given effect to.
                   As restrictions are continuing for COVID-19, learned
      counsel for the parties may utilize the soft copy of this order
      available in the High Court's website or print out thereof at par
      with certified copies in the manner prescribed, vide Court's Notice
      No.4587, dated 25.03.2020.


PCD


                                                        .........................
                                                         S.K. Mishra, J.

MACA No.909 of 2019

03. 20.12.2019 Statutory amount of Rs.25,000/- deposited in the shape of account payee cheque be invested in an interest bearing account of any nationalised Bank.

List this matter in the 3rd week of January, 2020, after re-opening of the Court, after ensuing winter holidays.

......................... S.K. Mishra, J.

pcd

......................... S.K. Mishra, J.

MACA No.7098 of 2019

03. 14.11.2019 Statutory amount of Rs.25,000/- deposited in the shape of account payee cheque be invested in an interest bearing account of any nationalised Bank.

After payment of deficit Court fee, list it.

......................... S.K. Mishra, J.

pcd

05.09.2019