Manager vs Prasanta Kumar Patra And Another
2022 Latest Caselaw 2401 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 FAO No.111 of 2022
             Manager, Oriental Insurance Co. Ltd. ....            Appellant
                                                Mr. P.K. Mahali, Advocate
                                       -versus-
             Prasanta Kumar Patra and another       ....       Respondents
                             Mr. D. Patnaik, Advocate for Respondent No.1
                        CORAM:
                        JUSTICE B. P. ROUTRAY
                                       ORDER

02.05.2022 Order No. I.A. No.130 of 2022

01. 1. Since no delay is there as per Office note, the I.A. is disposed of.

FAO No.111 of 2022

2. Heard Mr. P.K. Mahali, learned counsel for the Appellant- Insurance Company and Mr. D. Patnaik, learned counsel for the Respondent No.1-claimant.

3. Present appeal by the insurer is directed against the judgment and award dated 27.12.2021 passed in E.C. Case No.230-D/2014 by the Commissioner for Employee's Compensation-cum-Joint Labour Commissioner, Cuttack wherein compensation to the tune of Rs.9,33,658/- including interest has been granted to the claimant-Respondent No.1 on account of injury sustained by him in course of and arising out of the employment as the Driver of Tata Ace bearing Registration No.OD-05-A-9551.

4. Upon hearing both the parties and considering the grounds of challenge advanced, a reduced compensation of Rs.4,00,000/- (Rupees Four Lakhs) consolidated is proposed to the parties in course of hearing. Mr. D. Patnaik, learned counsel for the claimant-Respondent No.1 agrees to the same and Mr. P.K. Mahali, learned counsel for Appellant-Insurance Company leaves it to the discretion of the Court. The compensation amount is accordingly fixed to that extent.

5. Since the entire award amount has been deposited before the learned Commissioner, out of the said amount, a sum of Rs.4,00,000/- along with proportionate accrued interest be disbursed in favour of the claimant-Respondent No.1 within a period of eight weeks from today and the balance amount along with proportionate accrued interest thereon shall be refunded to the Appellant-Insurance Company within the same period on proper application.

6. With aforesaid modification of the award, the FAO is disposed of.

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

( B.P. Routray) Judge

B.K. Barik