Prahallad Patra vs Chandra Parasad Kohli And Another
2023 Latest Caselaw 1753 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   MACA No.583 of 2008

            Prahallad Patra                        ....          Appellant
                                             Mr. S.K. Mohanty, Advocate
                                      -versus-
            Chandra Parasad Kohli and another      ....       Respondents
                          Mr. S. Satapathy, Advocate for Respondent No.2

                        CORAM:
                        JUSTICE B. P. ROUTRAY

                                       ORDER

23.02.2023 Order No.

09. 1. Heard Mr. S.K. Mohanty, learned counsel for the Appellant-

claimant as well as Mr. S. Satapathy, learned counsel for the Respondent No.2-Insurance Company.

2. Present appeal by the Appellant-claimant is directed against the judgment dated 02.08.2008 of the learned 1st MACT, Keonjhar in M.A.C. Case No.219 of 1999, wherein the learned Tribunal has dismissed the claim application.

3. Upon hearing both the parties and considering the grounds of challenge as advanced, a consolidated sum of Rs.50,000/- (rupees fifty thousand) is proposed to the parties in course of hearing. Mr. S.K. Mohanty, learned counsel for the claimant-Appellant agrees to the same and Mr. S. Satapathy, learned counsel for Respondent No.2-Insurance Company leaves it to the discretion

of the Court. The compensation amount is accordingly fixed to that extent.

4. The Insurance Company is directed to deposit the consolidated amount of Rs.50,000/- before the Tribunal within a period of two months from today; where-after the same shall be disbursed to the claimant.

5. The MACA is disposed of.

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

( B.P. Routray) Judge

B.K. Barik