Srimay Kumar Mohanty vs Shibani Prasad Das And Another
2023 Latest Caselaw 9672 Ori

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                      MACA No.349 of 2022
                                 Srimay Kumar Mohanty                    ....        Appellants
                                                                   Mr. B.P. Mohanty, Advocate
                                                           -versus-
                                 Shibani Prasad Das and another          ....      Respondents
                                                   Mr. P. Sinha, Advocate for Respondent No.2
                                            CORAM:
                                            JUSTICE B. P. ROUTRAY
                                                          ORDER

21.08.2023 Order No.

06. 1. Heard Mr. B.P. Mohanty, learned counsel for the Appellant-

claimant and Mr. P. Sinha, learned counsel for Respondent No.2- Insurance Company.

2. Present appeal by the injured - claimant is directed against the judgment dated 29.06.2022 of learned 3rd MACT, Puri in M.A.C. No.12/269 of 2010/2009, wherein the learned Tribunal has granted compensation to the tune of Rs.50,000/- along with interest @7% per annum to the claimant from 02.09.2009 on account of injury sustained by him in the motor vehicular accident dated 02.07.2009.

3. Upon hearing both parties and considering all such grounds of challenge advanced, including sustenance of disability to the extent of 40% and loss of income sustained due to the injury as well as due to permanent disability, a further consolidated sum of Rs.1,25,000/- (rupees one lakh twenty-five thousand) is granted

Signature Not Verified Digitally Signed Signed by: BASANTA KUMAR BARIK Reason: Authentication Location: High Court of Orissa, Cuttack Date: 21-Aug-2023 18:16:22 in favour of the injured-claimant. Mr. B.P. Mohanty, learned counsel for claimant-Appellant agrees to the same.

4. The Insurance Company is thus directed to deposit the further consolidated sum of Rs.1,25,000/- (rupees one lakh twenty-five 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 on such terms and proportion to be fixed by the learned Tribunal.

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: 21-Aug-2023 18:16:22