Smt. Arati Behera And Others vs Union Of India
2023 Latest Caselaw 3673 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                               FAO No.156 of 2023
            Smt. Arati Behera and others                 ....         Appellants
                                                     Mr. P.K. Mishra, Advocate
                                          -versus-
            Union of India                            ....       Respondent
                               Mr. G. Mohanty, Senior Panel Counsel for UoI

                        CORAM:
                        JUSTICE B. P. ROUTRAY
                                       ORDER

18.04.2023 Order No.

01. 1. Heard Mr. P.K. Mishra, learned counsel for the Appellants and Mr. G. Mohanty, learned Senior Panel Counsel for Respondent- Union of India.

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 9th September, 2021.

4. Accordingly, the present appeal is disposed of in terms of the principles decided in said decision of this Court with a direction to disburse compensation amount in favour of the claimants by keeping 50% of shares of Appellant No.1 - Smt. Arati Behera and Appellant No.6 - Smt. Lakshmi Behera in separate fixed

deposits in any Nationalized Bank in their names for a period of five years. The entire amount fall due to the shares of minors viz. Appellant No.2--Chandam Behera, Appellant No.3--Jaga Behera, Appellant No.4--Aisurya Behera and Appellant No.5-- Barsha Behera 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