Charulata Bhol vs Sudam Kumar Nayak And Another
2023 Latest Caselaw 10521 Ori

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     MACA No.1156 of 2012
                                Charulata Bhol                           ....           Appellant
                                                                        Mr. S.P. Dash, Advocate
                                                       -versus-
                                Sudam Kumar Nayak and another       ....       Respondents
                                               Mr. N.B. Das, Advocate for Respondent No.2
                                            CORAM:
                                            JUSTICE B. P. ROUTRAY
                                                         ORDER

31.08.2023 Order No.

10. 1. Heard Mr. S.P. Dash, learned counsel for the Appellant-

claimant and Mr. N.B. Das, learned counsel for Respondent No.2- Insurance Company.

2. Present appeal by the injured - claimant is directed against the judgment dated 13.12.2011 of learned 4th MACT, Jagatsinghpur passed in M.A.C. No.75 of 2007, wherein the learned Tribunal has granted compensation to the tune of Rs.74,796/- along with interest @6% per annum to the claimant from 13.8.2007 on account of injury sustained by her in the motor vehicular accident dated 23.5.2007.

3. Upon hearing both parties and considering all such grounds of challenge advanced, including physical disability mentioned in the Disability Certificate under Ext.9, a further consolidated sum of Rs.40,000/- (rupees forty thousand) is proposed in course of hearing. Mr. S.P. Dash, learned counsel for claimant-Appellant

Signature Not Verified Digitally Signed Signed by: BASANTA KUMAR BARIK Reason: Authentication Location: High Court of Orissa, Cuttack Date: 08-Sep-2023 10:58:47 agrees to the same and Mr. N.B. Das, learned counsel for Respondent No.2-Insurance Company leaves it to the discretion of the Court. The compensation amount is accordingly fixed to that extent.

4. The Insurance Company is thus directed to deposit the further consolidated sum of Rs.40,000/- (rupees forty thousand) before the Tribunal within a period of two months from today; where- after the same shall be disbursed in favour of the claimant- Appellant.

5. The MACA is disposed of.

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

( B.P. Routray) Judge

B.K. Barik

Signature Not Verified

Digitally Signed Signed by: BASANTA KUMAR BARIK Reason: Authentication Location: High Court of Orissa, Cuttack Date: 08-Sep-2023 10:58:47