Shriram Geneal Insurance Company vs Sumati Sahoo And Others
2022 Latest Caselaw 1931 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   MACA No.371 of 2020

            Shriram Geneal Insurance Company           ....           Appellant
            Limited
                                                    Mr. A.A. Khan, Advocate
                                         -versus-
            Sumati Sahoo and others                ....      Respondents
                      Mr. S. Mohanty, Advocate for Respondent Nos.1 & 2

                        CORAM:
                        JUSTICE B. P. ROUTRAY

                                       ORDER

22.03.2022 Order No.

06. 1. Heard Mr. A.A. Khan, learned counsel for the Appellant-

Insurance Company as well as Mr. S. Mohanty, learned counsel for the Respondent Nos.1 & 2-claimants.

2. Present appeal by the insurer is directed against the judgment dated 20.1.2020 of learned MACT-III, Bhadrak in MAC No.30 of 2018 wherein learned Tribunal has granted compensation to the tune of Rs.10,46,064/- along with 7% interest per annum to the claimants from the date of filing of the claim application, i.e.11.4.2018 on account of death of the deceased in the motor vehicular accident dated 14.3.2018.

3. Having heard both the parties and considering the grounds of challenge advanced, a reduced compensation to the tune of Rs.9,50,000/- along with 6% interest is proposed to the parties in course of hearing. Mr. S. Mohanty, learned counsel for the claimants-Respondent Nos.1 & 2 agrees to the same and Mr. A.A.

Khan, 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. The Appellant - Insurance Company is directed to deposit the reduced compensation of Rs.9,50,000/- (rupees nine lakhs fifty thousand) before the Tribunal along with interest @6% per annum from the date of filing of the claim application, i.e.11.4.2018 within a period of two months from today; where- after the same shall be disbursed in favour of the claimants on such terms and proportion to be decided 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