Sugu Kaushalya Reddy & Ors vs Union Of India & Anr
2023 Latest Caselaw 7536 Ori

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 18-Jul-2023 16:50:31



                                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                 FAO No.311 of 2023
                        Sugu Kaushalya Reddy & Ors.                   ....          Appellants
                                                                      Mr.S.Sahoo, Advocate
                                                        -versus-
                        Union of India & Anr.

                                                                      ....          Respondent
                                                                      Mr.C.K.Pradhan, CGC

                                          CORAM:
                                          SHRI JUSTICE B. P. ROUTRAY
                                                     ORDER

13.07.2023 Order No.

01. 1. The matter is taken up through hybrid mode.

2. Heard Mr.Sahoo, learned counsel for the claimant - Appellants and Mr.Pradhan, learned Central Government Counsel for Respondents - Union of India.

3. Present appeal by the Claimant is directed against impugned judgment/award dated 24th May, 2023 passed by the Railway Claims Tribunal, Bhubaneswar Bench in case No. O.A. (IIU)/17/2018.

4. Learned Tribunal in the impugned direction while directing for keeping of entire shares of the minor-Appellants No. 4 to 6 in fixed deposits has further directed to keep 50% share of major-Appellants No. 2 & 3 in fixed deposits for a period of one year and released rest 50% in their favour.

Signature Not Verified Digitally Signed Signed by: SANGRAM DAS Reason: Authentication Location: High Court of Orissa, Cuttack Date: 18-Jul-2023 16:50:31

5. In the present appeal the Appellants have prayed for release of those amounts kept in fixed deposits of the shares in respect of all such Appellants. Keeping in view the fact that the Appellants No. 4 to 6 are minors and that 50% has been kept in fixed deposit for a period of one year only in respect of Appellants No. 2 and 3, I do not find any reason to interfere with the impugned award in respect of Appellant Nos. 2 to 6. However, it is directed that 50% of the share fall due to Appellant No.1 namely Sugu Kaushalya Reddy (the widow) shall be released in her favour and rest 50% shall be kept in fixed deposit in any Nationalized Bank for a period of five years.

6. With aforesaid observations, the appeal is disposed of.

7. Urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge S.Das