Kunti Dei And Another vs Shyam Narayan Singh And Another
2022 Latest Caselaw 6833 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  MACA No.41 of 2021
                 Kunti Dei and Another                     ....         Appellants
                                                      Mr. K.C. Nayak, Advocate
                                         -versus-
                 Shyam Narayan Singh and Another           ....       Respondents
                                   Mr. A.A. Khan, counsel for Respondent No.2

                           CORAM:
                           SHRI JUSTICE B. P. ROUTRAY
                                          ORDER

23.11.2022 Order No.

04. 1. The matter is taken up through hybrid mode.

2. Heard Mr. K.C. Nayak, learned counsel for the claimant - Appellants and Mr. A.A. Khan, learned counsel for insurer - Respondent No.2.

3. Present appeal by the claimants is against impugned judgment dated 29th September, 2020 of learned 1st MACT, Cuttack passed in MAC Case No.593 of 2014, wherein compensation to the tune of Rs.7,58,000/- along with interest @ 6% per annum from the date of filing of the claim application, i.e. 22nd August, 2014 has been granted on account of death of the deceased Prasanta Kumar Muduli in the motor vehicular accident dated 21st March, 2014.

4. Upon hearing both parties and considering all such grounds of challenge, a further consolidated sum of Rs.2,00,000/- is proposed to the parties. This is agreed by Mr. Nayak, learned counsel for the

claimant - Appellants and Mr. Khan, learned counsel for the insurer leaves it to the discretion of the court. Accordingly, the compensation amount is fixed to the said extent.

5. In the result the appeal is disposed of with a direction to the insurer - Respondent No.2 to deposit a further consolidated sum of Rs.2,00,000/- (two lakhs) before the tribunal within a period of two months from today; where-after the same shall be disbursed in favour of the claimant - Appellants on such terms and proportion to be decided by the learned tribunal.

6. An urgent certified copy of this order be issued as per rules.

( B.P. Routray) Judge M.K.Panda