Mahavir Biswakarma vs M/S. Naresh Kumar & Co. & Anr
2023 Latest Caselaw 9798 Ori

Citation : 2023 Latest Caselaw 9798 Ori
Judgement Date : 22 August, 2023

Orissa High Court

Mahavir Biswakarma vs M/S. Naresh Kumar & Co. & Anr on 22 August, 2023

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 25-Aug-2023 13:29:25




                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                     MACA No.214 of 2016

                                Mahavir Biswakarma                         ....        Appellant
                                                                       Mr.K.C.Nayak, Advocate

                                                            -versus-

                                M/S. Naresh Kumar & Co. & Anr.     ....       Respondents
                                                             Mr.G.C.Samantray, Advocate

                                            CORAM:
                                            JUSTICE B. P. ROUTRAY

                                                          ORDER

22.08.2023 Order No.

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

2. Heard Mr. Nayak, learned counsel for the Appellant, and Mr.Samantray, learned counsel for the Respondent No.2.

3. Present appeal by the injured Claimant is directed against judgment dated 29th December, 2015 of 2nd M.A.C.T., Cuttack, in MAC No.496 of 1994, wherein compensation to the tune of Rs.10,000/- 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 23rd February, 1994.

4. Undisputedly, the Appellant sustained minor injuries and no injury report has been prepared by the police. The injured- claimant produced two outdoor tickets under Ext.5 & 5/a issued by the local dispensary. As such, no case is made out in favour of the Appellant to enhance the compensation amount.

Signature Not Verified Digitally Signed Signed by: SANGRAM DAS Reason: Authentication Location: High Court of Orissa, Cuttack Date: 25-Aug-2023 13:29:25

5. Accordingly, the appeal is dismissed.

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

( B.P. Routray) Judge

S.Das