Ganga Rani Dalei And Others vs Sri Muna Behera And Another
2022 Latest Caselaw 7543 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   MACA No.382 of 2016

            Ganga Rani Dalei and others                ....         Appellants
                                                     Mr. B.N. Rath, Advocate
                                      -versus-
            Sri Muna Behera and another            ....       Respondents
                          Mr. S. Satapathy, Advocate for Respondent No.2

                        CORAM:
                        JUSTICE B. P. ROUTRAY

                                       ORDER

19.12.2022 Order No.

12. 1. Heard Mr. B.N. Rath, learned counsel for the Appellants-

claimants as well as Mr. S. Satapathy, learned counsel for the Respondent No.2-Insurance Company.

2. Present appeal by the Appellants-claimants is directed against the judgment dated 16.11.2015 of the learned 4th MACT, Baripada in M.A.C. No.31 of 2014, wherein the learned Tribunal has granted compensation to the tune of Rs.22,74,264/- along with interest @7% per annum to the claimants from the date of filing of the claim application i.e.24.03.2014 on account of death of the deceased in the motor vehicular accident dated 12.03.2014.

3. Upon hearing both the parties and considering the grounds of challenge as advanced, a further consolidated sum of Rs.9,00,000/- (rupees nine lakhs) is proposed to the parties in course of hearing. Mr. B.N. Rath, learned counsel for the

claimants-Appellants agrees to the same and Mr. S. Satapathy, 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.9,00,000/- before the Tribunal within a period of two months from today; where-after the same shall be disbursed to the claimants on such terms and proportions to be decided by the learned Tribunal.

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