Orissa High Court
Sabitri Biswal And Others (In Maca ... vs Bhaskar Chandra Sahoo & Another ... on 13 October, 2022
IN THE HIGH COURT OF ORISSA AT CUTTACK
MACA No.555 of 2018
MACA No.555 & 476 of 2018
Sabitri Biswal and Others (In MACA No.555/2018)
National Insurance Co. Ltd.,
Represented through its Officer-in-
Charge, Orissa Legal Cell (In MACA No.476/2018)
.... Appellants
Mr. L.M. Nanda on behalf of Mr. B.C. Panda, Advocate
(in MACA No.555/2018)
Mr. J.R. Deo, Advocate (in MACA No.476/2018)
-versus-
Bhaskar Chandra Sahoo & Another (In MACA No.555/2018)
Smt. Sabitri Biswal and Others (In MACA No.476/2018)
.... Respondents
Mr. J.R. Deo, counsel for Respondent No.2
(in MACA No.555/2018)
Mr. L.M. Nanda on behalf of Mr. B.C. Panda,
counsel for Respondents 1&2
(in MACA No.476/2018)
CORAM:
SHRI JUSTICE B. P. ROUTRAY
ORDER
13.10.2022
Order No.
09. 1. The matters are taken up through hybrid mode.
2. Heard Mr. J.R. Deo, learned counsel for the insurer and Mr.
L.M. Nanda on behalf of Mr. B.C. Panda, learned counsel for the
claimants.
3. Both the appeals being arise out of same judgment, are heard
together and disposed of by this common order.
4. Both the appeals are against same impugned judgment dated
21st November, 2017 of learned 2nd MACT, Cuttack passed in Misc.
Case No.808 of 2010, wherein compensation to the tune of
Rs.42,58,200/- along with interest @ 7% per annum from the date of
filing of the claim application, i.e. 13th October, 2010 has been
granted on account of death of deceased Rajesh Kumar Biswal in the
motor vehicular accident dated 11th July, 2009.
5. In MACA No.476 of 2018, the insurer has challenged the award
mainly on the ground that future prospects to the extent of 40% should
have been added instead of 50% as counted by the tribunal.
6. In MACA No.555 of 2018, the main contention of the claimants
for enhancement of the compensation amount is that, no amount
towards loss of consortium has been granted in favour of the
claimants.
7. Upon hearing both parties and considering all such grounds of
challenge, a reduced compensation of Rs.40,30,000/- along with 6%
interest is proposed to the parties. It needs to be mentioned here that
the aforesaid amount is derived adding 40% towards future prospects
and granting Rs.40,000/- each to the parents towards consortium. This
amount, as derived, is agreed by Mr. Nanda, learned counsel for the
claimants and Mr. Deo, learned counsel for the insurer leaves it to the
discretion of the court. As such, the compensation amount is fixed to
the said extent.
8. In the result both the appeals are disposed of with a direction to
the insurer, i.e. National Insurance Co. Ltd. to deposit the modified
compensation amount of Rs.40,30,000/- (forty lakhs thirty thousand)
before the tribunal along with interest @ 6% per annum from the date
of filing of the claim application, i.e. 13th October, 2010, 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 decided by the tribunal.
9. The statutory deposit made by the insurer in MACA No.476 of
2018 before this court along with accrued interest be refunded on
proper application and on production of proof of deposit before the
tribunal.
10. An urgent certified copy of this order be issued as per rules.
( B.P. Routray)
Judge
M.K.Panda
