Dr. Gopal Chandra Ray vs Mr. Rajesh Nayak And Another
2022 Latest Caselaw 7320 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   MACA No.356 of 2018

            Dr. Gopal Chandra Ray                      ....          Appellant
                                                      Mr. D.C. Dey, Advocate
                                     -versus-
            Mr. Rajesh Nayak and another         ....       Respondents
                           Mr. A.A. Khan, Advocate for Respondent No.2

                        CORAM:
                        JUSTICE B. P. ROUTRAY

                                       ORDER

13.12.2022 Order No.

09. 1. Heard Mr. D.C. Dey, learned counsel for the Appellant-

claimant as well as Mr. A.A. Khan, learned counsel for the Respondent No.2-Insurance Company.

2. Present appeal by the Appellant-claimant is directed against the common judgment dated 26.12.2017 of the learned 4th MACT, Cuttack in M.A.C. No.294 of 2013/137 of 2016, wherein the learned Tribunal has granted compensation to the tune of Rs.25,000/- along with interest @6% per annum to the claimant from the date of filing of the claim application i.e.17.05.2013 on account of injury sustained by the minor daughter of the claimant- Appellant in the motor vehicular accident dated 18.04.2013.

3. Upon hearing both the parties and considering the nature of injury sustained as per Ext.32 and her period of treatment mentioned under Ext.33, a further consolidated sum of

Rs.10,000/- (rupees ten thousand) is proposed to the parties in course of hearing. Mr. D.C. Dey, learned counsel for the claimant-Appellant agrees to the same and Mr. A.A. Khan, learned counsel for Respondent No.2-Insurance Company leaves it to the discretion of the Court. The compensation amount is accordingly fixed to that extent.

4. The Insurance Company is directed to deposit the further consolidated sum of Rs.10,000/- before the Tribunal within a period of two months from today; where-after the same shall be disbursed to the claimant.

5. The MACA is disposed of.

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

( B.P. Routray) Judge

B.K. Barik