The Oriental Insurance Co. Ltd vs Renu Behera And Others
2022 Latest Caselaw 2552 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  MACA No.766 of 2020

            The Oriental Insurance Co. Ltd.            ....         Appellant
                                                    Mr.G.P.Dutta, Advocate

                                         -versus-

            Renu Behera and others                ....      Respondents
                      Mr.P.K.Mishra, Advocate for Respondent Nos.1 to 3

                          CORAM:
                          JUSTICE B. P. ROUTRAY
                                      ORDER

11.5.2022 Order No.

7. 1. Heard Mr.Dutta, learned counsel for the Appellant-

Insurer and Mr.Mishra, learned counsel for claimants-Respondent Nos.1 to 3.

2. Present appeal by the Insurer is against the judgment dated 9th December, 2019 of the learned 5th M.A.C.T., Puri in M.A.C.Case No.33/109 of 2015/2012, wherein compensation to the tune of Rs.10,64,128/- has been granted along with interest @ 7% per annum with effect from the date of filing of the claim application on account of death of the deceased in the motor vehicular accident on 14th March, 2012.

3. Upon hearing both parties and considering the grounds of challenge advanced, a reduced compensation of Rs.10,00,000/- along with interest @6% per annum is proposed to the parties in course of hearing. This is agreed by Mr.Mishra, learned counsel for the claimants-Respondent Nos.1 to 3. Mr.Dutta, learned

counsel for the Insurer leaves it to the discretion of the Court. As such, the amount is fixed to that extent.

4. The Insurer-Appellant is directed to deposit the reduced compensation of Rs.10,00,000/-(Ten lakhs) before the Tribunal along with interest @6% per annum from the date of filing of the claim application 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 fixed by the Tribunal.

5. With aforesaid modification in the compensation amount, the appeal is disposed of.

6. The statutory deposit made by the Appellant with accrued interest thereon be refunded to him on proper application and on production of proof of deposit of the award amount before the learned Tribunal.

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

( B.P. Routray) Judge

C.R.Biswal