Manas Ranjan Dash vs Snehasis Rout And Another
2023 Latest Caselaw 4203 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  MACA No.892 of 2019
                 Manas Ranjan Dash                          ....         Appellant
                                                        Mr. P.K. Mishra, Advocate
                                             -versus-
                 Snehasis Rout and Another                  ....       Respondents
                                  Mr. S.K. Ghose, counsel for Respondent No.2

                           CORAM:
                           SHRI JUSTICE B. P. ROUTRAY
                                         ORDER

24.4.2023 Order No.

06. 1. The matter is taken up through hybrid mode.

2. Heard Mr. P.K. Mishra, learned counsel for the injured - claimant - Appellant and Mr. S.K. Ghose, learned counsel for insurer

- Respondent No.2.

3. Present appeal by the injured is directed against impugned judgment dated 12th September, 2019 of learned 7th MACT, Bhubaneswar passed in MAC Case No.421 of 2015, wherein compensation to the tune of Rs.5,03,262/- along with interest @ 7% per annum from the date of filing of the claim application, i.e. 14th October, 2015 has been granted on account of injuries sustained by the claimant in the motor vehicular accident dated 31st January, 2015.

4. Upon hearing both parties and considering all such grounds of challenge advanced, a further consolidated sum of Rs.3,00,000/- is proposed to the parties. This is agreed by Mr. Mishra, learned counsel for the injured - claimant - Appellant and Mr. Ghose, learned counsel for the insurer leaves it to the discretion of the court. Accordingly the compensation amount is fixed to said extent.

5. In the result the appeal is disposed of with a direction to the insurer - Respondent No.2 to deposit a further consolidated sum of Rs.3,00,000/- (three lakhs) before the tribunal within a period of two months from today; where-after the same shall be disbursed in favour of the injured - claimant - Appellant on such terms and proportion to be decided by learned tribunal.

6. An urgent certified copy of this order be issued as per rules.

( B.P. Routray) Judge M.K.Panda