Smt. Bharati Panigrahi vs Srinibas Satpathy And Another
2023 Latest Caselaw 1024 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   MACA No.177 of 2017
            Smt. Bharati Panigrahi                  ....          Appellant
                                              Mr. B.K. Mohanty, Advocate
                                       -versus-
            Srinibas Satpathy and another           ....       Respondents
                               Mr. S.A. Ali, Advocate for Respondent No.2

                        CORAM:
                        JUSTICE B. P. ROUTRAY

                                       ORDER

31.01.2023 Order No.

06. 1. Heard Mr. B.K. Mohanty, learned counsel for the Appellant-

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

2. Present appeal by the Appellant-claimant is directed against the judgment dated 29.9.2016 of the learned 3rd MACT, Cuttack in Misc. Case No.696 of 2009, wherein learned Tribunal has granted compensation to the tune of Rs.45,000/- along with interest @7% per annum to the claimant from the date of filing of the claim application, i.e.20.11.2009 on account of injury sustained by her in the motor vehicular accident dated 5.9.2009.

3. The Appellant has prayed for enhancement of the compensation amount.

4. Upon hearing both the parties and considering the nature of injury, the period of treatment undergone by the injured as indoor

patient, i.e. for 9 days and the ancillary expenses incurred in relation to the injuries, in the opinion of this Court, a further consolidated sum of Rs.50,000/- would suffice the purpose. Mr. B.K. Mohanty, learned counsel for the Appellant-claimant agrees to the same.

5. In the result, the appeal is disposed of with a direction to the Insurance Company to pay the further consolidated sum of Rs.50,000/- (rupees fifty thousand) to the claimant-Appellant within a period of two months from today.

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

( B.P. Routray) Judge

B.K. Barik