The Divisional Manager vs K. Siba Prasad Subudhi And Others
2023 Latest Caselaw 9802 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                MACA No.584 of 2011

          The Divisional Manager, M/s. New          ....                Appellant
          India Assurance Co. Ltd.
                                                     Mr. G.P. Dutta, Advocate


                                        -Versus-

          K. Siba Prasad Subudhi and Others         ....             Respondents


                     CORAM:
                     MR. JUSTICE R.K. PATTANAIK
                                        ORDER

22.08.2023

Order No. M.C.No.107 of 2016

04. 1. Heard learned counsel for the petitioner/appellant.

2. Instant petition is filed for appropriate orders with regard to statutory deposit.

3. Learned counsel for the petitioner/appellant submits that the petitioner had earlier approached this Court in MA No.463 of 1998 and deposited Rs.12,250/- as the statutory amount which has not been taken on refund, so, therefore, further deposit is not necessary, as the same should be treated as the statutory deposit in the present appeal.

4. Recording such submission of the learned counsel for the petitioner/appellant to the effect that the statutory amount earlier deposited in MA No.463 of 1998 has not been received back on refund, this Court directs the said amount to be treated as the statutory amount deposited of the purpose of the present appeal.

5. The MC is accordingly disposed of.

(R.K. Pattanaik) Judge

MACA No.584 of 2011

1. Instant appeal is at the behest of the appellant against the impugned judgment of the learned Second Motor Accident Claims Tribunal (SD), Berhampur.

2. Considering the grounds raised in appeal, the Court is inclined to have the response of the respondents, namely, the claimants and accordingly, it is ordered.

3. Notices to the respondents by Registered Post with AD making it returnable at an early date and for the said purpose, learned counsel for the appellant shall file the requisites within a week from today.

4. List on 18th September, 2023 awaiting appearance of the respondents and admission of the appeal considering MC No.2329 of 2014.

(R.K. Pattanaik) Judge

Tudu

Signature Not Verified Digitally Signed

Reason: Authentication Location: OHC,CTC Date: 23-Aug-2023 10:57:07