Royal Sundaram Alliance ... vs Hareswar Yadav @ Hareswar And
2023 Latest Caselaw 304 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  MACA No.156 of 2022

            Royal Sundaram Alliance Insurance
            Co. Ltd.                                  ....        Appellant
                                                   Mr.A.A.Khan, Advocate

                                        -versus-

            Hareswar Yadav @ Hareswar and ....           Respondents
            another
                            Mr.J.Sahu, Advocate for Respondent No.1

                        CORAM:
                        JUSTICE B. P. ROUTRAY
                                      ORDER

9.1.2023 Order No.

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

2. Heard Mr.Khan, learned counsel for the Appellant- Insurer and Mr.Sahu, learned counsel for claimants-Respondent No.1.

3. Present appeal by the Appellant is against the judgment dated 6th December, 2021 of the 2nd A.D.J.-Cum-M.A.C.T.-(V), Balangir, in M.A.C.T. Case No.15/15 of 2016-17, wherein compensation to the tune of Rs.79,670/- has been granted along with interest @6% per annum with effect from the date of filing of the claim application on account of injuries sustained in the motor vehicular accident on 29th May, 2015.

4. Upon hearing both parties and considering the grounds of challenge advanced, a reduced compensation of Rs.55,000/- along with interest @6% per annum is proposed to the parties in

course of hearing. This is agreed by Mr.Sahu, learned counsel for the claimant. Mr.Khan, 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.55,000/-(Fifty 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 claimant 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