Rashmi Ranjan Mohanty And Another vs Sanjaya Kumar Mohanty And Another
2023 Latest Caselaw 8381 Ori

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                        MACA No.482 of 2020

                                   Rashmi Ranjan Mohanty and another ....         Appellants
                                                                    Mr.K.C.Nayak, Advocate

                                                               -versus-

                                   Sanjaya Kumar Mohanty and another ....         Respondents
                                                  Mr.A.A.Khan, Advocate for Respondent No.2


                                              CORAM:
                                              JUSTICE B. P. ROUTRAY

                                                             ORDER

01.08.2023 Order No.

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

2. Heard Mr.Nayak, learned counsel for the Appellants and Mr.Khan, learned counsel for Respondent No.2.

3. Present appeal by the claimants is directed against the judgment dated 19th February, 2020 of the 3rd Addl.District Judge-cum-4th M.A.C.T., Cuttack, in M.A.C.Case No.137 of 2015/69 of 2016, wherein compensation to the tune of Rs.2,00,000/- has been granted along with interest @6% per annum with effect from the date of filing of the claim application on account of injury sustained by the injured-claimant in the motor vehicular accident on 14th November, 2014.

4. Upon hearing both parties and considering the nature of injuries as well as the period of treatment and the fact that the Signature Not Verified Digitally Signed injured is a minor boy, a further consolidated compensation of Signed by: CHITTA RANJAN BISWAL Designation: Secretary

Location: Orissa High Court, Cuttack Date: 02-Aug-2023 15:09:11 Rs.35,000/- is proposed to the parties in course of hearing. This is agreed by Mr.Nayak, learned counsel for the claimants. Mr.Khan, learned counsel for the Insurer leaves it to the discretion of the Court. As such, the amount is fixed to that extent.

5. The Insurer-Respondent No.2 is directed to deposit a further consolidated compensation of Rs.35,000/-(Thirty five thousand) before the Tribunal within a period of two months from today; where-after the same shall be disbursed in favour of the claimants on such terms and proportion to be fixed by the Tribunal.

6. With aforesaid modification in the compensation amount, the appeal is disposed of.

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

( B.P. Routray) Judge

C.R.Biswal, Secy.

Signature Not Verified Digitally Signed Signed by: CHITTA RANJAN BISWAL Designation: Secretary Reason: Authentication Location: Orissa High Court, Cuttack Date: 02-Aug-2023 15:09:11