M/S.National Insurance Company ... vs Illiga Adangaka And Another
2022 Latest Caselaw 7401 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   MACA No.1002 of 2018
                M/s.National Insurance Company Ltd.        ....          Appellant
                                                          Mr. N.B. Das, Advocate
                                          -versus-
                Illiga Adangaka and another            ....       Respondents
                               Mr. P.K. Behera, Advocate for Respondent No.1
            .


                            CORAM:
                            JUSTICE B. P. ROUTRAY
                                           ORDER

14.12.2022 Order No.

12. 1. Heard Mr. N.B. Das, learned counsel for the Appellant-

Insurance Company as well as Mr. P.K. Behera, learned counsel for the Respondent No.1-claimant.

2. Present appeal by the insurer is directed against the judgment dated 19.05.2018 of learned M.A.C.T., Rayagada in M.A.C. No.10 of 2017, wherein compensation to the tune of Rs.8,46,480/- has been granted along with interest @7.5% per annum to the claimant from the date of filing of the claim application, i.e. 20.03.2017 on account of death of the deceased in the motor vehicular accident dated 22.03.2016.

3. Upon hearing both the parties and considering the grounds of challenge advanced, a reduced compensation of Rs.8,00,000/- along with 6% interest is proposed to the parties in course of hearing. Mr. P.K. Behera, learned counsel for the claimant agrees to the same and Mr. N.B. Das, learned counsel for the Appellant- Insurance Company leaves it to the discretion of the Court. The compensation amount is accordingly fixed to that extent.

4. In the result, the Appellant - Insurance Company is directed to deposit the reduced compensation of Rs.8,00,000/- (rupees eight lakhs) before the Tribunal along with interest @6% per annum from the date of filing of the claim application, i.e. 20.03.2017 within a period of two months from today; where-after the same shall be disbursed in favour of the claimant on such terms and proportion to be fixed by the Tribunal.

5. On deposit of the award amount before the learned Tribunal and filing of a receipt evidencing the deposit with a refund application before this Court, the statutory deposit made before this Court with accrued interest thereon shall be refunded to the Appellant-Insurance Company.

6. The MACA is disposed of with aforesaid directions.

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

( B.P. Routray) Judge

B.K. Barik