Sanatan Pradhan vs Bedadyuti Barik And Another
2023 Latest Caselaw 10456 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                     MACA No.150 of 2022
Date: 01-Sep-2023 17:13:13


                                   Sanatan Pradhan                              ....         Appellant
                                                                            Mr.P.K.Mishra, Advocate

                                                                 -versus-

                                   Bedadyuti Barik and another                   ....        Respondents
                                                          Mr.S.Roy, Advocate for Respondent No.2



                                              CORAM:
                                              JUSTICE B. P. ROUTRAY

                                                              ORDER

30.8.2023 Order No.

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

2. Heard Mr.Mishra, learned counsel for the claimant- Appellant and Mr.Roy, learned counsel for Insurer-Respondent No.2.

3. Present appeal by the claimant is directed against the judgment dated 4th March, 2022 of the District Judge-Cum- 1st Motor Accident Claims Tribunal, Jagatsinghpur, in M.A.C.C.No.60 of 2018, wherein compensation to the tune of Rs.12,45,000/- has been granted along with interest @7% per annum with effect from the date of filing of the claim application on account of injury sustained by the claimant in the motor vehicular accident on 30th March, 2018.

4. Upon hearing both parties and considering all such grounds of challenge advanced, a further consolidated

Signature Not Verified Digitally Signed Signed by: CHITTA RANJAN BISWAL compensation of Rs.4,00,000/- is proposed to the parties in course Designation: Secretary Reason: Authentication of hearing. This is agreed by Mr.Mishra, learned counsel for the Location: Orissa High Court, Cuttack Date: 01-Sep-2023 17:13:13 claimant. Mr.Roy, learned counsel for the Insurer leaves it to the discretion of the Court. As such, the amount is fixed to that extent.

5. In the result, the appeal is disposed of with direction to the Insurer-Respondent No.2 to deposit a further consolidated compensation of Rs.4,00,000/-(Four lakhs) before the Tribunal within a period of two months from today; where-after the same shall be disbursed in favour of the claimant such terms and proportion to be fixed by the Tribunal.

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

( B.P. Routray) Judge

C.R.Biswal