Debadutta Rout vs Ajay Badajena And Another
2022 Latest Caselaw 5724 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   MACA No.644 of 2017
            Debadutta Rout                            ....          Appellant
                                                     Mr. D.C. Dey, Advocate
                                          -versus-
            Ajay Badajena and another              ....       Respondents
                            Mr. G.P. Dutta, Advocate for Respondent No.2
                          CORAM:
                          JUSTICE B. P. ROUTRAY
                                        ORDER

19.10.2022 Order No.

08. 1. Heard Mr. D.C. Dey, learned counsel for the Appellant-

claimant as well as Mr. G.P. Dutta, learned counsel for the Respondent No.2-Insurance Company.

2. Present appeal by the claimant is directed against the award dated 24.04.2017 of the learned 4th MACT, Cuttack in MAC No.115 of 2012/303 of 2015 wherein the learned Tribunal has granted compensation to the tune of Rs.1,20,000/- along with interest @6% per annum to the claimant from the date of filing of the claim application i.e.14.03.2012 on account of injury sustained by him in the motor vehicular accident dated 14.12.2011.

3. Upon hearing both the parties and perusal of the impugned judgment and considering the nature of injuries as well as the period of treatment undergone by the injured as an indoor patient, a further consolidated sum of Rs.50,000/- (rupees fifty thousand) is granted in favour of the Appellant.

4. In the result, the appeal is disposed of with a direction to the Respondent No.2-Insurance Company to deposit the further consolidated sum of Rs.50,000/- before the Tribunal within a period of two months from today, where-after the same shall be disbursed to the claimant.

5. An urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge

B.K. Barik