Divisional Manager vs Mahadeb Naik & Ors
2023 Latest Caselaw 3598 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    FAO No.825 of 2018

            Divisional Manager, Oriental              ....         Appellant
            Insurance Co.Ltd.
                                                    Mr.S.Satpathy, Advocate

                                         -versus-

            Mahadeb Naik & Ors.                       ....       Respondents


                         CORAM:
                         JUSTICE B. P. ROUTRAY
                                       ORDER

17.04.2023 Order No.

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

2. Heard Mr.Satpathy, learned counsel for the Appellant.

3. No one entered appearance for Claimant-Respondents despite notice was issued to them.

4. Present appeal by the Insurer is directed against impugned judgment/award dated 4th September, 2018 passed by the Commissioner for Employee's Compensation-Cum-Assistant Labour Commissioner, Bhawanipatna, Kalahandi in E.C. Case No.02 of 2016, wherein compensation to the tune of Rs.5,20,383/- has been granted on account of injuries sustained by the claimant in course of his employment as a labourer of the Tractor Trolley bearing registration No.OR-08-D-1894 and OR- 08-D-1895.

5. Mr.Satpathy, learned counsel for the Appellant submits that in the meantime the amount deposited by the Appellant as per the direction of learned Commissioner has been disbursed in favour of the Claimants. Therefore, the appeal has been turned infructuous.

6. The appeal is disposed of as such. However, as prayed by Mr.Satpathy, the direction for payment of penal interest is waived.

( B.P. Routray) Judge S.Das