Divisional Manager vs Kabita Behera And Others
2022 Latest Caselaw 2322 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  MACA No.352 of 2020
            Divisional Manager, National                ....          Appellant
            Insurance Co. Ltd.
                                                    Mr. S. Satapathy, Advocate
                                         -versus-
            Kabita Behera and others               ....      Respondents
                      Mr. K.C. Nayak, Advocate for Respondent Nos.1 to 3
                        CORAM:
                        JUSTICE B. P. ROUTRAY
                                      ORDER

21.04.2022 Order No.

07. 1. Heard Mr. S. Satapathy, learned counsel for the Appellant-

Insurance Company as well as Mr. K.C. Nayak, learned counsel for the Respondent Nos.1 to 3-claimants.

2. Present appeal by the insurer is directed against the judgment dated 30.11.2019 of learned 1st MACT, Kendrapara in MAC Case No.134/2014 wherein learned Tribunal has granted compensation to the tune of Rs.3,58,000/- along with 6% interest per annum to the claimants from the date of filing of the claim application, i.e.04.11.2014 on account of death of the deceased in the motor vehicular accident dated 19.7.2007.

3. Upon hearing both the parties and considering the grounds of challenge advanced, a reduced compensation of Rs.3,30,000/- along with 6% interest is proposed to the parties in course of hearing. Mr. K.C. Nayak, learned counsel for the claimants- Respondent Nos.1 to 3 agrees to the same and Mr. S. Satapathy, learned counsel for the Appellant-Insurance Company leaves it to

the discretion of the Court. The compensation amount is accordingly fixed to that extent.

4. In the result, the Appellant - Insurance Company is directed to deposit the reduced compensation of Rs.3,30,000/- (rupees three lakhs thirty thousand) before the Tribunal along with interest @6% per annum from the date of filing of the claim application, i.e.04.11.2014 within a period of two months from today; where- after the same shall be disbursed in favour of the claimants on such terms and proportion to be decided by the Tribunal. However, as prayed on behalf of the Appellant, it is open for him to seek such right of recovery, if recoverable, from the owner of the vehicle in accordance with law after affording opportunity of hearing to the owner.

5. On deposit of the award amount before the learned Tribunal and filing of a receipt evidencing the deposit with a refund application before this Court, the statutory deposit made before this Court with accrued interest thereon shall be refunded to the Appellant-Insurance Company.

6. The MACA is disposed of with aforesaid directions.

7. An urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge

B.K. Barik