Bajaj Allianz G.I.Co. Ltd vs Kadambini Nayak
2022 Latest Caselaw 5153 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   MACA No.491 of 2020

            Bajaj Allianz G.I.Co. Ltd.                  ....        Appellant
                                                    Mr.A.A.Khan, Advocate

                                         -versus-

            Kadambini Nayak                       ....      Respondent
                      Mr.P.K.Mishra, Advocate for Respondent Nos.1 & 2

                         CORAM:
                         JUSTICE B. P. ROUTRAY
                                       ORDER

27.9.2022 Order No.

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

2. Heard Mr.Khan, learned counsel for the Appellant- Insurer and Mr.Mishra, learned counsel for claimants-Respondent Nos.1 & 2.

3. Present appeal by the Appellant is against the judgment dated 27th February, 2020 of the District Judge-cum-Judge 1st M.A.C.T., Bargarh in M.A.C. Case No.09 of 2015, wherein compensation to the tune of Rs.34,58,664/- has been granted along with interest @7% 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 23rd December, 2014.

4. Upon hearing both parties and considering the grounds of challenge advanced, a reduced compensation of Rs.32,00,000/- along with interest @6% per annum is proposed to the parties in

course of hearing. This is agreed by Mr.Mishra, learned counsel for the claimants-Respondent Nos.1 & 2. Mr.Khan, 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.32,00,000/-(Thirty two lakhs) 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 claimants on such terms and proportion to be fixed by the Tribunal. As prayed for by the Insurer, it is open for him to seek such right of recovery, if recoverable, from the owner of the vehicle in accordance with law after affording opportunity of hearing to the owner.

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