The New India Assurance Co. Ltd vs Ranjeet Kumar Prusty And Others
2023 Latest Caselaw 162 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   MACA No.304 of 2022


            The New India Assurance Co. Ltd.           ....         Appellant
                                                     Mr.A.A.Khan, Advocate

                                         -versus-

            Ranjeet Kumar Prusty and others        ....     Respondents
                      Mr.P.K.Mishra, Advocate for Respondent Nos.1 to 3

                          CORAM:
                          JUSTICE B. P. ROUTRAY

                                       ORDER

4.1.2023 Order No.

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

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

3. Present appeal by the Insurer is against the judgment dated 23rd February, 2022 of the 1st M.A.C.T, Puri, in MAC No.267 of 2018, wherein compensation to the tune of Rs.19,09,400/- has been granted along with interest @7% per annum with effect from the date of filing of the claim application on account of the death of the deceased in the motor vehicular accident on 13th October, 2018.

4. Upon hearing both parties and considering the grounds of challenge advanced, a reduced compensation of Rs.16,50,000/- 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-Respondent Nos.1 to 3. Mr. Dutta, 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.16,50,000/- (Sixteen lakhs fifty 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. It goes without saying that the right of recovery granted in favour of the Insurer-Appellant by the Tribunal is left undisturbed.

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