Dhuleswar Khuntia And Others vs Sudam Charan Barik And Another
2022 Latest Caselaw 6581 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   MACA No.982 of 2019

            Dhuleswar Khuntia and others               ....       Appellants
                                                    Mr.K.C.Nayak, Advocate

                                         -versus-

            Sudam Charan Barik and another      ....      Respondents
                          Mr.A.A.Khan, Advocate for Respondent No.2

                        CORAM:
                        JUSTICE B. P. ROUTRAY

                                       ORDER

15.11.2022 Order No.

3. 1. The matter is taken up through Hybrid mode.

2. Heard Mr.Nayak, learned counsel for the Appellants and Mr.Khan, learned counsel for Respondent No.2.

3. Present appeal by the claimants-Appellants is against the judgment dated 14th November, 2019 of the 1st Addl. District Judge-cum-1st MACT, Cuttack, in MAC Case No.481 of 2017, wherein compensation to the tune of Rs.7,44,000/- has been granted along with interest @6% 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 5th February, 2017.

4. Upon hearing both parties and considering the grounds of challenge advanced, a further consolidated compensation of Rs.1,00,000/- is proposed to the parties in course of hearing. This is agreed by Mr.Nayak, learned counsel for the claimants.

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

5. The Insurer-Respondent No.2 is directed to deposit further consolidated compensation of Rs.1,00,000/- (One lakh) before the Tribunal within a period of two months from today; where-after the same shall be disbursed in favour of the claimants.

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

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

( B.P. Routray) Judge C.R.Biswal