The Legal Manager Claims vs Bijay Kumar Pradhan And Another
2022 Latest Caselaw 7142 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   FAO No.117 of 2022

            The Legal Manager Claims,
            M/s.Cholamandalam MS General                ....         Appellant
            Insurance Co. Ltd.
                                                      Mr.G.P.Dutta, Advocate

                                         -versus-

            Bijay Kumar Pradhan and another       ....      Respondents
                          Mr.K.Panigrahi, Advocate for Respondent No.1

                        CORAM:
                        JUSTICE B. P. ROUTRAY

                                       ORDER

06.12.2022 Order No. I.A.No.647 of 2022

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

2. Heard Mr.Dutta, learned counsel for the Insurer- Appellant and Mr.Panigrahi, learned Advocate for claimant- Respondent No.1.

3. Since no delay is there as per S.R., the I.A. is disposed of.

FAO No.117 of 2022

4. Present appeal by the Insurer is directed against impugned judgment/award dated 24th November, 2021 passed by the Commissioner for Employee's Compensation-Cum-Joint Labour Commissioner, Cuttack, in E.C.Case No.481-D/2015, wherein compensation to the tune of Rs.14,73,578/- has been granted on account of injuries sustained by the claimant in course of his employment as a helper of a Truck bearing Registration no.OR-05-AH-1705.

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

6. 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 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.

7. The appeal is accordingly disposed of.

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

( B.P. Routray) Judge

CRBiswal