M/S.New India Assurance Co. Ltd vs Laxmidhar Jena And Another
2022 Latest Caselaw 7086 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   FAO No.391 of 2022

            M/s.New India Assurance Co. Ltd.            ....            Appellant

                                                       Mr.N.B.Das, Advocate

                                         -versus-

            Laxmidhar Jena and another           ....      Respondents
                          Mr.P.K.Mishra, Advocate for Respondent No.1

                        CORAM:
                        JUSTICE B. P. ROUTRAY

                                       ORDER

5.12.2022 Order No.

4. 1. The matter is taken up through Hybrid mode.

2. Heard Mr.Das, learned counsel for the Insurer-Appellant and Mr.D.P.Mishra on behalf of Mr.P.K.Mishra, learned Advocate for claimant-Respondent No.1.

3. Present appeal by the Insurer is directed against impugned judgment/award dated 2nd June, 2022 passed by the Commissioner for Employee's Compensation-Cum- Divisional Labour Commissioner, Jagatsinghpur, in E.C.Case No.12/2020, wherein compensation to the tune of Rs.9,67,976/- has been granted along with interest on account of injuries sustained by the claimant in course of his employment as a helper of a Truck bearing registration no.OD-02-AR-8984.

4. Having heard both parties and considering the grounds of challenge advanced, a reduced compensation of Rs.7,00,000/- 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.Das, learned counsel for the Insurer leaves it to the discretion of the Court. Accordingly, the amount is reduced to said extent.

5. Since the entire award amount has been deposited before the Commissioner for Employee's Compensation-Cum- Divisional Labour Commissioner, Jagatsinghpur, the Commissioner is directed to disburse the modified consolidated amount of Rs.7,00,000/-(Seven lakhs) with proportionate accrued interest 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.

6. The appeal is accordingly disposed of.

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

( B.P. Routray) Judge

CRBiswal