Hrudayananda Das vs Sunil Mishra And Another
2023 Latest Caselaw 4259 Ori

Citation : 2023 Latest Caselaw 4259 Ori
Judgement Date : 24 April, 2023

Orissa High Court

Hrudayananda Das vs Sunil Mishra And Another on 24 April, 2023

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  MACA No.143 of 2017
                 Hrudayananda Das                          ....         Appellant
                                                       Mr. P.K. Mishra, Advocate
                                            -versus-
                 Sunil Mishra and Another                  ....       Respondents
                                   Mr. G.P. Dutta, counsel for Respondent No.2

                           CORAM:
                           SHRI JUSTICE B. P. ROUTRAY
                                         ORDER

24.4.2023 Order No.

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

2. Heard Mr. P.K. Mishra, learned counsel for the injured - claimant - Appellant and Mr. G.P. Dutta, learned counsel for insurer - Respondent No.2.

3. Present appeal by the injured - claimant is directed against impugned judgment dated 7th November, 2016 of learned 7th MACT, Bhubaneswar passed in MAC No.03 of 2014, wherein compensation to the tune of Rs.2,65,117/- along with interest @ 6% per annum has been granted on account of injuries sustained by the claimant in the motor vehicular accident dated 27th June, 2013.

4. Upon hearing both parties and considering all such grounds of challenge advanced, a further consolidated sum of Rs.1,00,000/- is proposed to the parties. This is agreed by Mr. Mishra, learned counsel for the claimant - Appellant and Mr. Dutta, 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.1,00,000/- (one lakh) 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