Pramila Mohanty vs Gobardhan Pradhan & Anr
2023 Latest Caselaw 3077 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  MACA No.103 of 2021

            Pramila Mohanty                               ....       Appellant
                                                          Mr.K.Das, Advocate

                                          -versus-

            Gobardhan Pradhan & Anr.                     ....     Respondents
                                                     Mr.P.K.Mahali, Advocate


                        CORAM:
                        JUSTICE B. P. ROUTRAY

                                        ORDER

10.04.2023 Order No.

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

2. Heard Mr. Das, learned counsel for the Appellant and Mr. Mahali, learned counsel for Respondent No.2.

3. Present appeal by the Claimant is directed against judgment dated 21st September, 2020 of 2nd M.A.C.T., Cuttack, in Misc Case No.141 of 2008, wherein compensation to the tune of Rs.1,11,200/- has been granted along with interest @7% per annum with effect from the date of filing of the claim application on account of injury sustained by the Claimant in the motor vehicular accident on 20th December, 2007.

4. Upon hearing both parties and considering all such grounds of challenge advanced, a further consolidated compensation of Rs.60,000/- is proposed to the parties in course of hearing. This is agreed by Mr.Das, learned counsel for the

claimants. Mr.Mahali, learned counsel for the Insurer leaves it to the discretion of the Court. As such, the amount is fixed to that extent.

5. In the result, the appeal is disposed of with a direction to the Insurer to deposit the further consolidated compensation of Rs.60,000/- (Sixty thousand) before the Tribunal within a period of two months from today; where-after the same shall be disbursed in favour of the claimant.

6. Urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge

S.Das