Regional Manager vs Arun Samal And Another
2023 Latest Caselaw 10004 Ori

Signature Not Verified
Digitally Signed
Signed by: CHITTA RANJAN BISWAL
                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
Designation: Secretary
Reason: Authentication
Location: Orissa High Court, Cuttack                      FAO No.268 of 2023
Date: 25-Aug-2023 13:02:44

                                   Regional Manager,
                                   M/s.New India Assurance Co. Ltd.            ....         Appellant
                                                                              Mr.G.P.Dutta, Advocate

                                                                 -versus-

                                   Arun Samal and another               ....      Respondents
                                                    Mr.K.K.Das, Advocate for Respondent No.1

                                                CORAM:
                                                JUSTICE B. P. ROUTRAY

                                                               ORDER

24.8.2023 Order No.

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

2. Heard Mr.Dutta, learned counsel for the Insurer- Appellant and Mr.Das, learned Advocate for claimant- Respondent No.1.

3. Present appeal by the Insurer is directed against impugned judgment/award dated 24th May, 2023 passed by the Commissioner for Employee's Compensation-Cum-Divisional Labour Commissioner, Hqrs. Bhubaneswar, in E.C.Case No.25 of 2015, wherein compensation to the tune of Rs.14,47,629/- has been granted on account of injuries sustained by the claimant in course of his employment as a labourer of a Truck bearing registration no.OR-04-5873.

4. Having heard both parties and considering all such grounds of challenge advanced, a reduced compensation of Rs.8,90,000/- consolidated is proposed to the parties in course of hearing. The same is agreed by Mr.Das, learned counsel for the

Signature Not Verified Digitally Signed Signed by: CHITTA RANJAN BISWAL claimant-Respondent No.1. Mr.Dutta, learned counsel for the Designation: Secretary Reason: Authentication Insurer leaves it to the discretion of the Court. Accordingly, the Location: Orissa High Court, Cuttack Date: 25-Aug-2023 13:02:44 amount is reduced to said extent.

5. Since the entire award amount has been deposited before the Commissioner for Employee's Compensation-Cum- Divisional Labour Commissioner, Hqrs. Bhubaneswar, the Commissioner is directed to disburse the modified consolidated amount of Rs.8,90,000/- (Eight lakhs ninety thousand) with proportionate accrued interest thereof in favour of the claimant within a period of two months from today. The balance amount with proportionate accrued interest thereof shall be refunded to the Insurer-Appellant.

6. The appeal is accordingly disposed of.

7. Urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge

C.R.Biswal.