Harekrishna Das vs Divisional Manager
2023 Latest Caselaw 8946 Ori

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 11-Aug-2023 14:43:47




                                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                      MACA No.1242 of 2014

                                 Harekrishna Das                          ....        Appellant
                                                                   Mr.D.K.Mohapatra, Advocate

                                                             -versus-

                                 Divisional Manager, National               ....       Respondents
                                 Insurance Co.Ltd. & Anr.
                                                                        Mr.P.K.Mahali, Advocate


                                            CORAM:
                                            JUSTICE B. P. ROUTRAY
                                                          ORDER

09.08.2023 M.C. No. 1532 of 2015 Order No.

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

2. Heard Mr. Mohapatra, learned counsel for the Appellant and Mr. Mahali, learned counsel for Respondent No.1.

3. Upon hearing both parties and considering the grounds mentioned in the limitation application, delay in filing the appeal is condoned.

4. The M.C. is disposed of.

MACA No.1242 of 2014

5. Present appeal by the Claimants is directed against judgment dated 19th March, 2014 of 1st M.A.C.T., Jagatsingpur, in MAC No.09 of 2009, wherein compensation to the tune of Rs.4,52,200/- has been granted along with interest @7% per

Signature Not Verified Digitally Signed Signed by: SANGRAM DAS Reason: Authentication Location: High Court of Orissa, Cuttack Date: 11-Aug-2023 14:43:47

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 5th June 2008.

6. Upon hearing both parties and considering all such grounds of challenge advanced, a further consolidated compensation of Rs.20,000/- is proposed to the parties in course of hearing. This is agreed by Mr.Mohapatra, learned counsel for the claimants. Mr.Mahali, learned counsel for the Insurer leaves it to the discretion of the Court. As such, the amount is fixed to that extent.

7. In the result, the appeal is disposed of with a direction to the Insurer to deposit the further consolidated compensation of Rs.20,000/- (Twenty thousand) before the Tribunal within a period of two months from today; where-after the same shall be disbursed in favour of the claimant.

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

( B.P. Routray) Judge

S.Das