N.Tulusama vs Union Of India
2022 Latest Caselaw 4494 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  FAO No.127 of 2022

            N.Tulusama                                   ....         Appellant
                                                    Mr.P.K.Mishra, Advocate

                                         -versus-

            Union of India                               ....      Respondent
                                                         Mr.K.C.Kar, Advocate

                        CORAM:
                        JUSTICE B. P. ROUTRAY
                                       ORDER

07.09.2022 Order No.

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

2. Heard Mr.Mishra, learned counsel for the Appellant and Mr.Kar, learned counsel for Respondent-Union of India.

3. It is submitted on behalf of the Appellant 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 claimant by keeping 50% of the same in fixed deposit in any

Nationalized bank in the name of Appellant for a period of five years.

6. With the 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

C.R.Biswal