Smt. Durgi Kisku And Others vs Union Of India
2022 Latest Caselaw 6793 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      FAO No.413 of 2022

            Smt. Durgi Kisku and Others                 ....         Appellants
                                         Mr. Pradeep Kumar Mishra, Advocate
                                      -versus-
            Union of India, represented through
            General Manager, South Central ....              Respondent
            Railway, Secunderabad
                               Mr. S. Panda, Central Government Counsel

                        CORAM:
                        JUSTICE B. P. ROUTRAY
                                         ORDER

22.11.2022 Order No.

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

2. Heard Mr. P.K. Mishra, learned counsel for the Appellants and Mr. S. Panda, learned Central Government Counsel for Respondent - Union of India.

3. It is submitted on behalf of the Appellants that challenge in the present appeal against the direction of keeping 90% of the compensation amount in fixed deposit is covered by a similar judgment of this court.

4. It is admitted by both parties that the challenge in the present appeal is squarely covered by the decision of this Court rendered in FAO No.262 of 2020 and batch, disposed of on 9th September, 2021.

5. Accordingly, the present appeal is disposed of in terms of the principles decided in the said decision of this Court with a direction to disburse entire compensation amount in favour of the claimants by keeping 50% of shares fall due to Appellant Nos.1 and 4 (Smt. Durgi Kisku and Smt. Salma Kisku) in fixed deposits separately in their names in any Nationalized bank for a period of five years and the total amount fall due to the shares of minor Appellants 2 and 3 (Salma Kisku and Suman Kisku) shall be kept in fixed deposits separately in their names in any Nationalized Bank till they attain majority or for a period of five years, whichever is later.

6. With aforesaid observation and direction, the FAO is disposed of.

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

( B.P. Routray) Judge

M.K. Panda