Branch Manager vs Sri Jitu Behera And Others
2022 Latest Caselaw 2324 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   MACA No.136 of 2020
            Branch Manager, Cholamandalam MS ....                 Appellant
            General Insurance Company Limited
                                                 Mr. A.A. Khan, Advocate
                                        -versus-
            Sri Jitu Behera and others               ....      Respondents
                         Mr. B.N. Rath, Advocate for Respondent Nos.1 to 3
                        CORAM:
                        JUSTICE B. P. ROUTRAY
                                       ORDER

21.04.2022 Order No.

07. 1. Heard Mr. A.A. Khan, learned counsel for the Appellant-

Insurance Company as well as Mr. B.N. Rath, learned counsel for the Respondent Nos.1 to 3-claimants.

2. Present appeal by the insurer is directed against judgment dated 19.11.2019 of learned 1st MACT, Angul in MAC No.192/2016 wherein learned Tribunal has granted compensation to the tune of Rs.10,50,000/- along with 7% interest per annum to the claimants from the date of filing of the claim application, i.e.12.12.2016 on account of death of the deceased in the motor vehicular accident dated 29.4.2016.

3. Upon hearing both the parties and considering the grounds of challenge advanced, a reduced compensation of Rs.9,50,000/- along with 6% interest is proposed to the parties in course of hearing. Mr. B.N. Rath, learned counsel for the claimants- Respondent Nos.1 to 3 agrees to the same and Mr. A.A. Khan, 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.9,50,000/- (rupees nine lakhs fifty thousand) before the Tribunal along with interest @6% per annum from the date of filing of the claim application, i.e.12.12.2016 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.

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