Prashanta Kumar Meher vs Dhurba Charan Nayak & Anr
2023 Latest Caselaw 7224 Ori

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 06-Jul-2023 10:48:59


                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                      MACA No.60 of 2012

                         Prashanta Kumar Meher                           ....        Appellant
                                                                       Mr.S.Mohanty, Advocate

                                                            -versus-

                         Dhurba Charan Nayak & Anr.           ....       Respondents
                                       Mr.S.Satpathy, Advocate for Respondent No.2


                                            CORAM:
                                            JUSTICE B. P. ROUTRAY

                                                          ORDER

04.07.2023 Order No.

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

2. Heard Mr. Mohanty, learned counsel for the Appellant and Mr.Satpathy, learned counsel for Respondent No.2.

3. Present appeal by the Claimant is directed against judgment dated 27th October 2011 of District Judge-cum- M.A.C.T.(I), Balangir in MAC Case No.97 of 2010, wherein compensation to the tune of Rs.50,000/- has been granted along with interest @7% per annum with effect from the date of filing of the claim application on account of injury sustained by the Claimant in the motor vehicular accident on 13th June, 2009.

4. Upon hearing both parties and considering all such grounds of challenge advanced, including the nature of injuries and period of treatment, a further consolidated sum of Rs.1,20,000/- is proposed to the parties in course of hearing. This is agreed by Mr.Mohanty, learned counsel for the claimants.

Signature Not Verified Digitally Signed Signed by: SANGRAM DAS Reason: Authentication Location: High Court of Orissa, Cuttack Date: 06-Jul-2023 10:48:59

Mr.Satpathy, learned counsel for the Insurer leaves it to the discretion of the Court. As such, the amount is fixed to that extent.

5. In the result, the appeal is disposed of with a direction to the Insurer to deposit the further consolidated sum of Rs.1,20,000/- (One lakh twenty thousand) before the Tribunal 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. Urgent certified copy of this order be granted on proper application.

(B.P. Routray) Judge

S.Das