Divisional Manager vs Pratap Kumar Pradhan And Another
2022 Latest Caselaw 1901 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  FAO No.300 of 2021

            Divisional Manager,
            M/s.National Insurance Co. Ltd.         ....       Appellant
                                Ms. S. Das for Mr.P.K.Mohanty, Advocate

                                         -versus-

            Pratap Kumar Pradhan and another     ....       Respondents
                           Mr.P.K.Mishra, Advocate for Respondent No.1

                        CORAM:
                        JUSTICE B. P. ROUTRAY

                                       ORDER

21.3.2022 Order No.

3. 1. Heard Mr.Mohanty learned counsel for the Appellant and Mr.Mishra, learned Advocate for Respondent No.1.

2. Present appeal by the Insurer is directed against impugned judgment/award dated 23rd July, 2021 passed by the Commissioner for Employee's Compensation-Cum-Joint Labour Commissioner, Cuttack in E.C.Case No.119-D/2014, wherein compensation to the tune of Rs.12,86,410/- including interest has been granted on account of injuries sustained by the claimant in course of his employment as helper in a Bus bearing registration no.OD-02-E-7775.

3. Having heard both parties and considering the grounds advanced, a reduced compensation of Rs.6,00,000/-(Six lakhs) consolidated is proposed to the parties in course of hearing. The same is agreed by Mr.Mishra, learned counsel for the claimant- Respondent No.1. Ms. Das, learned counsel for the Insurer leaves

it to the discretion of the Court. Accordingly, the amount is reduced to said extent.

4. 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.6,00,000/-(Six 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.

5. The appeal is accordingly disposed of.

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

( B.P. Routray) Judge

CRBiswal