The Divisional Manager vs Amar Roul And Another
2022 Latest Caselaw 2036 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   FAO No.25 of 2022

            The Divisional Manager,
            M/s.New India Assurance Co. Ltd.           ....       Appellant
                                                       Mr.S.Roy, Advocate
                                         -versus-
            Amar Roul and another                ....       Respondents
                           Mr.P.K.Mishra, Advocate for Respondent No.1

                        CORAM:
                        JUSTICE B. P. ROUTRAY
                                      ORDER

30.3.2022 Order No.

2. 1. Heard Mr.Roy, 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 18th November, 2021 passed by the Commissioner for Employee's Compensation-Cum-Joint Labour Commissioner, Cuttack in E.C.Case No.337-D/2013, wherein compensation to the tune of Rs.11,77,908/- including interest has been granted on account of injuries sustained by the claimant in course of his employment as Driver in the Bus bearing registration no.OR-05-AP-0699.

3. Having heard both parties and considering the grounds advanced, a reduced compensation of Rs.3,30,000/-(Three lakhs thirty thousand) 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. Mr.Roy, 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.3,30,000/-(Three lakhs thirty thousand) 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

C.R.Biswal