Gagan Bihari Rout vs Bharati Mohanty & Anr
2023 Latest Caselaw 9907 Ori

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 25-Aug-2023 14:04:26




                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                      MACA No.657 of 2013

                                Gagan Bihari Rout                           ....         Appellant
                                                                         Mr.K.C.Nayak, Advocate

                                                              -versus-

                                Bharati Mohanty & Anr.                      ....      Respondents
                                                                         Mr.S.K.Dash, Advocate


                                            CORAM:
                                            JUSTICE B. P. ROUTRAY

                                                            ORDER

23.08.2023 Order No.

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

2. Heard Mr. Nayak, learned counsel for the Appellant and Mr. Dash, learned counsel for Respondents.

3. Present appeal by the injured Claimant is directed against judgment dated 25th May, 2013 of 2nd M.A.C.T., Cuttack, in Misc Case No.318 of 2005, wherein compensation to the tune of Rs.35,000/- 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 31st March, 2005.

4. Upon hearing both parties and considering all such grounds of challenge advanced, a further consolidated compensation of Rs.30,000/- is proposed to the parties in course of hearing. This is agreed by Mr.Nayak, learned counsel for the

Signature Not Verified Digitally Signed Signed by: SANGRAM DAS Reason: Authentication Location: High Court of Orissa, Cuttack Date: 25-Aug-2023 14:04:26

claimants. Mr.Dash, learned counsel for the Insurer leaves it to the discretion of the Court. As such, the amount is fixed to that extent.

5. In the result, the appeal is disposed of with a direction to the Insurer to deposit the further consolidated compensation of Rs.30,000/- (Thirty thousand) before the Tribunal within a period of two months from today; where-after the same shall be disbursed in favour of the claimant.

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

( B.P. Routray) Judge

S.Das