Tarulata Barman And Others vs Union Of India And Another
2022 Latest Caselaw 5033 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                               FAO No.154 of 2022
            Tarulata Barman and others                    ....         Appellants
                                                         Mr. S. Sahoo, Advocate
                                          -versus-
            Union of India and another                    ....         Respondents
                                                     Ms. S. Patra, C.G.C. for UoI

                        CORAM:
                        JUSTICE B. P. ROUTRAY
                                       ORDER

22.09.2022 Order No.

02. 1. Heard Mr. S. Sahoo, learned counsel for the Appellants and Ms. S. Patra, learned C.G.C. for the Respondent No.1.

2. It is submitted on behalf of the Appellants 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.

3. 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 9 th September, 2021.

4. 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 claimants by keeping 50% of shares of Appellant No.1 - Tarulata Barman and Appellant No.2 - Labakanta Rajbanshi in separate

fixed deposits in any Nationalized bank in their names respectively for a period of five years. The entire amount fall due to the shares of minors viz. Appellant No.3--Puja Rajbanshi and Appellant No.4--Sumitra Rajbanshi be kept in any Nationalized Bank in separate fixed deposits till they attain majority or for a period of five years, whichever is later.

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

( B.P. Routray) Judge

B.K. Barik