Union Of India vs Runu Sethi And Others
2022 Latest Caselaw 7362 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      FAO No.796 of 2019
                 Union of India, represented through its
                 General Manager, East Coast Railway,
                 Chandra Sekharpur, Bhubaneswar            ....        Appellant
                           Mr. Gyanaloka Mohanty, Central Government Counsel
                                            -versus-
                 Runu Sethi and Others                     ....     Respondents
                                          Mr. K.K. Das, counsel for Respondents

                            CORAM:
                            SHRI JUSTICE B. P. ROUTRAY
                                          ORDER

13.12.2022 Order No.

09. 1. The matter is taken up through hybrid mode.

2. Heard Mr. G. Mohanty, learned Central Government Counsel for Appellant - Union of India and Mr. K.K. Das, learned counsel for claimant - Respondents.

3. Present appeal by the Railways is directed against impugned judgment dated 18th January, 2019 of the Members (Judicial & Technical), Railway Claims Tribunal, Bhubaneswar Bench, Bhubaneswar passed in OA (IIU)/217/2016 and Review dated 12th July, 2019, wherein the tribunal has directed for payment of total compensation amount of Rs.8,00,000/- in favour of the claimants on account of death of the deceased in the untoward incident dated 30th June, 2016.

4. Before dealing with merits, it is submitted by Mr. Das, learned counsel for the claimants that in the meantime the award amount has been paid by the Appellant and satisfied by the claimants, pursuant to the direction passed in the execution case.

5. In view of such submission, which is not disputed by Mr. Mohanty, the appeal has become infructuous and disposed of as such.

6. An urgent certified copy of this order be issued as per rules.

( B.P. Routray) Judge M.K.Panda