Legal Manager vs Sk.Matlum Ali And Another
2022 Latest Caselaw 3676 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  FAO No.185 of 2022

            Legal Manager,                             ....         Appellant
            M/s.Cholamandalam MS General
            Insurance Company Limited.
                                                    Mr.A.A.Khan, Advocate

                                         -versus-

            Sk.Matlum Ali and another             ....       Respondents
                            Mr.P.K.Mishra, Advocate for Respondent No.1

                        CORAM:
                        JUSTICE B. P. ROUTRAY
                                      ORDER

3.8.2022 Order No.

1. 1. Heard Mr.Khan, learned counsel for the Appellant and Mr.Mishra, learned Advocate for Respondent No.1.

2. Present appeal by the Insurer is directed against impugned judgment/award dated 8th February, 2022 passed by the Commissioner for Employee's Compensation-Cum-Joint Labour Commissioner, Cuttack in E.C.Case No.330-D/2015, wherein compensation to the tune of Rs.13,23,542/- has been granted on account of injuries sustained by the claimant in course of his employment as a Driver in the Tata Ace bearing Registration No.OR-05-AM-4784.

3. Having heard both parties and considering the grounds of challenge advanced, a reduced compensation of Rs.8,00,000/- consolidated is proposed to the parties in course of hearing. The same is agreed by Mr.Mishra, learned counsel for the claimant-

Respondent No.1. Mr.Khan, learned counsel for the Insurer- Appellant leaves it to the discretion of the Court. Accordingly, the amount is reduced to said extent.

4. Since the entire award amount has been deposited before the Commissioner for Employee's Compensation-Cum- Joint Labour Commissioner, Cuttack, the Commissioner is directed to disburse the modified consolidated amount of Rs.8,00,000/- (eight lakhs) with proportionate interest accrued thereof in favour of the claimant within a period of two months from today. The balance amount with proportionate accrued interest thereof shall be refunded to the Insurer-Appellant.

5. The appeal is accordingly disposed of.

6. Urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge

C.R.Biswal