Runa Khatun & Ors vs Union Of India & Anr
2023 Latest Caselaw 15724 Ori

Orissa High Court

Runa Khatun & Ors vs Union Of India & Anr on 7 December, 2023

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 11-Dec-2023 16:30:52




                                           IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                        FAO No.541 of 2023
                                 Runa Khatun & Ors.                           ....           Appellants
                                                                             Mr.S.Sahoo, Advocate
                                                               -versus-
                                 Union of India & Anr.                        ....          Respondents
                                                              Mr.G.Mohanty, Senior Panel Counsel

                                              CORAM:
                                              SHRI JUSTICE B. P. ROUTRAY
                                                            ORDER

07.12.2023 Order No.

01. 1. The matter is taken up through hybrid mode.

2. Heard Mr. Sahoo, learned counsel for the claimant - Appellants and Mr.Mohanty, learned Senior Panel Counsel for the Union of India.

3. Present appeal by the Claimants is directed against impugned judgment/award dated 3rd October, 2023 passed by the Railway Claims Tribunal, Bhubaneswar Bench in case No. O.A. (IIU)/35/2020.

4. It is submitted on behalf of the Appellants that challenge in the present appeal against the direction of keeping 90% of the compensation amount in fixed deposit is covered by a similar judgment of this court.

5. It is admitted by both parties that the challenge in the present appeal is squarely covered by the decision of this Court rendered in

Location: High Court of Orissa, Cuttack

FAO No.262 of 2020 and batch, disposed of on 9th September, 2021.

6. Accordingly, the appeal is disposed of in terms of the principles decided in said decision of this Court with a direction to disburse the entire compensation amount including interest in favour of all the Appellants, by keeping 50% of the shares fall due to Appellant No. 1 (Runa Khatun) in fixed deposit in her name in any Nationalized bank for a period of five years, and the total amount fall due to the shares of minor Appellants No. 2, 3 & 4 (Rijuyan Sekh, Md. Safiur Rahaman & Mahudul Hasan) shall be kept in fixed deposit in any Nationalized Bank till they attain majority or for a period of five years, whichever is later.

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

( B.P. Routray) Judge S.Das