Laxmipriya Nayak vs Ayas Khan And Another
2023 Latest Caselaw 1428 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    MACA No.462 of 2019
            Laxmipriya Nayak                             ....         Appellant
                                                     Mr. K.C. Nayak, Advocate
                                          -versus-
            Ayas Khan and another                 ....       Respondents
                           Mr. B.C. Singh, Advocate for Respondent No.2

                        CORAM:
                        JUSTICE B. P. ROUTRAY
                                        ORDER

10.02.2023 Order No.

05. 1. Heard Mr. K.C. Nayak, learned counsel for the Appellant-

claimant as well as Mr. B.C. Singh, learned counsel for Respondent No.2-Insurance Company.

2. Present appeal by the claimant is directed against judgment dated 9.7.2019 of the learned 1st MACT, Jajpur in M.A.C. No.229 of 2016, wherein learned Tribunal has granted compensation to the tune of Rs.85,200/- along with interest @6% per annum to the claimant from the date of filing of the claim application, i.e. 26.12.2016 on account of injuries sustained by her in the motor vehicular accident dated 23.10.2016.

3. Mr. Nayak, learned counsel for the injured-claimant submits that the injured sustained fracture injuries in her left forearm and in the middle finger of the left forearm. But the injured being a woman was unable to produce her treatment papers though the fact remains that she has been treated as an indoor patient.

4. It is seen that the claimant could not able to produce any document regarding her treatment except injury report. The learned Tribunal considering the medicine bills produced by the claimant has granted Rs.25,114/- towards medical expenses, Rs.40,000/- for pain and suffering and Rs.20,000/- for composite damages, thereby totaling to Rs.85,114/-, rounded to Rs.85,000/-. I do not see any infirmity in the approach of the learned Tribunal to quantify the compensation amount. However, considering the submissions as advanced by Mr. Nayak, learned counsel for the Appellant that the injured underwent treatment as an indoor patient, a further consolidated sum of Rs.10,000/- is granted.

5. In the result, the appeal is disposed of with a direction to Respondent No.2-Insurance Company to deposit the further consolidated sum of Rs.10,000/- (rupees ten thousand) before learned Tribunal within a period of two moths from today, which shall be disbursed in favour of the claimant-Appellant.

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

( B.P. Routray) Judge B.K. Barik