Divisional Manager vs Biswanath Sabar And Others
2022 Latest Caselaw 6985 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   MACA No.896 of 2016

            Divisional Manager,
            Oriental Insurance Co. Ltd.               ....         Appellant
                                                     Mr.P.Sinha, Advocate

                                          -versus-

            Biswanath Sabar and others           ....       Respondents
                           Mr.B.B.Singh, Advocate for Respondent No.1

                        CORAM:
                        JUSTICE B. P. ROUTRAY

                                       ORDER

30.11.2022 Order No.

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

2. Heard Mr.Sinha, learned counsel for the Appellant- Insurer and Mr.Singh, learned counsel for claimant-Respondent No.1.

3. Present appeal by the Appellant is against the judgment dated 20th April, 2016 of the District Judge-Cum-1st MACT, Koraput at Jeypore, in M.A.C.Case No.57 of 2014, wherein compensation to the tune of Rs.7,66,000/- has been granted along with interest @7.5% 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 24th January, 2014.

4. Upon hearing both parties and considering the grounds of challenge advanced, a reduced compensation of Rs.6,70,000/- along with interest @6% per annum is proposed to the parties in course of hearing. This is agreed by Mr.Singh, learned counsel

for the claimant-Respondent No.1. Mr. Sinha, 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-Appellant is directed to deposit the reduced compensation of Rs.6,70,000/- (Six lakhs seventy thousand) 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 claimant on such terms and proportion to be fixed by the Tribunal. It goes without saying that the right of recovery granted in favour of the Insurer-Appellant by the Tribunal is left undisturbed.

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

7. 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.

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

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