Ajit Kumar Sahoo vs [email protected] Pradhan And
2023 Latest Caselaw 3666 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   FAO No.269 of 2021

            Ajit Kumar Sahoo                          ....          Appellant
                                                  Mr. P.K. Mishra, Advocate
                                   -versus-
            [email protected] Pradhan and         ....       Respondents
            others
                          Mr. A.K. Otta, Advocate for Respondent No.1

                        CORAM:
                        JUSTICE B. P. ROUTRAY

                                      ORDER

18.04.2023 Order No.

07. 1. Heard Mr. P.K. Mishra, learned counsel for the Appellant-

contractor and Mr. A.K. Otta, learned counsel for Respondent No.1-claimant.

2. Present appeal by the contractor is directed against the judgment and award dated 29.09.2021 passed in E.C. Case No.109-D/2015 by the Commissioner for Employee's Compensation-cum-Joint Labour Commissioner, Cuttack wherein compensation to the tune of Rs.14,09,599/- including interest has been granted to the claimant-Respondent No.1 on account of injury sustained by him in course of and arising out of the employment as a labourer under the Appellant-contractor.

3. Upon hearing both parties and considering all such grounds of challenge advanced, a reduced compensation of Rs.10,00,000/- (Rupees Ten Lakhs) consolidated is proposed to the parties in

course of hearing. Both, Mr. A.K. Otta and Mr. P.K. Mishra, learned counsels for claimant-Respondent No.1 and learned Appellant-contractor respectively, agrees to the same. The compensation amount is accordingly fixed to that extent.

4. Since the entire award amount has been deposited before the learned Commissioner, out of the said amount, a sum of Rs.10,00,000/- along with proportionate accrued interest be disbursed in favour of the claimant-Respondent No.1 within a period of eight weeks from today and the balance amount along with proportionate accrued interest thereon shall be refunded to the Appellant within the same period on proper application.

5. With aforesaid modification of the award, the FAO is disposed of.

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

( B.P. Routray) Judge

B.K. Barik