Hema Ch.Aich vs Mir Siddique And Another
2021 Latest Caselaw 12211 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    MACA No.1133 of 2016

            Hema Ch.Aich                          ....           Appellant
                                       Mr.Chittaranjan Pattnaik, Advocate
                                      -versus-
            Mir Siddique and another              ....         Respondents
                             Mr.S.Satpathy, Advocate for Respondent No.2

                         CORAM:
                         JUSTICE B. P. ROUTRAY

                                       ORDER

26.11.2021 Order No.

5. 1. Heard Mr.Pattnaik, learned counsel for the Appellant and Mr.Satpathy, learned counsel for Respondent No.2-Insurer.

2. The claimant has come up in the present appeal praying for enhancement of the compensation amount granted in MAC Case No.16/06 of 2003/1999 by 3rd MACT, Balasore.

3. Perusal of the impugned judgment reveals that the Appellant sustained one abrasion on his right foot and some injury in the spine for which he was referred to the SCB Medical College and Hospital, Cuttack for treatment by the local dispensary. Ext.8 is the disability certificate showing temporary disability to the extent of 55%. Learned Tribunal has observed that the Appellant being a Government servant has admittedly applied for reimbursement of the cost of medicines. Considering all such factors, learned Tribunal has directed for payment of compensation to tune of Rs.40,000/- along with interest at the rate of 7.5% per annum.

4. Having heard both parties and considering the temporary disability of the Appellant vis-a-vis the amount granted by the learned Tribunal towards just and reasonable compensation, no infirmity is found in the same. As such, no ground is seen in the challenge of the Appellant for enhancement of the same.

5. The appeal is dismissed.

( B.P. Routray) Judge

C.R.Biswal