National Insurance Company Ltd vs Mili Rao And Another
2023 Latest Caselaw 1234 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   MACA No.737 of 2019

            National Insurance Company Ltd.            ....         Appellant
                                                     Mr.J.R.Deo, Advocate

                                         -versus-

            Mili Rao and another                    ....     Respondents
                       Mr.P.K.Mishra, Advocate for Respondent Nos.1 to 3

                          CORAM:
                          JUSTICE B. P. ROUTRAY
                                       ORDER

6.2.2023 Order No.

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

2. Heard Mr.Deo, learned counsel for the Appellant- Insurer and Mr.Mishra, learned counsel for claimants-Respondent Nos.1 to 3.

3. Present appeal by the Appellant is directed against judgment dated 18th December, 2018 of 7th M.A.C.T., Bhubaneswar, in M.A.C. Case No.273 of 2015, wherein compensation to the tune of Rs.30,43,435/- has been granted along with interest @7% per annum with effect from the date of filing of the claim application on account of death of the deceased in the motor vehicular accident on 25th April, 2015.

4. Upon hearing both parties and considering the grounds of challenge advanced, a reduced compensation of Rs.23,75,000/- along with interest @6% per annum is proposed to the parties in course of hearing. This is agreed by Mr.Mishra, learned counsel for the claimants. Mr.Deo, learned counsel for the Insurer leaves

it to the discretion of the Court. As such, the amount is fixed to that extent.

5. The Insurer-Appellant is directed to deposit the reduced compensation of Rs.23,75,000/-(Twenty three lakhs seventy five thousand) before the Tribunal along with interest @6% per annum from the date of filing of the claim application within a period of two months from today; where-after the same shall be disbursed in favour of the claimants on such terms and proportion to be fixed by the Tribunal.

6. With aforesaid modification in the compensation amount, the appeal is disposed of.

7. The statutory deposit made by the Appellant with accrued interest thereon be refunded to him on proper application and on production of proof of deposit of the award amount before the learned Tribunal.

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

( B.P. Routray) Judge C.R.Biswal