Banalata Behera & Anr vs Asit Kumar Khuntia & Anr
2023 Latest Caselaw 7737 Ori

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 18-Jul-2023 17:48:06



                                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                      MACA No.38 of 2023

                             Banalata Behera & Anr.                       ....         Appellants
                                                                         Mr.B.B.Singh, Advocate

                                                              -versus-

                             Asit Kumar Khuntia & Anr.                    ....      Respondents
                                                                     Mr.S.K.Mohanty, Advocate


                                            CORAM:
                                            JUSTICE B. P. ROUTRAY

                                                            ORDER

17.07.2023 Order No.

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

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

3. Present appeal by the Claimants are directed against judgment dated 21st April, 2022 of M.A.C.T., Balasore, in MAC No.48 of 2017, wherein compensation to the tune of Rs.18,64,400/- has been granted along with interest @7.5% per annum with effect from the date of filing of the claim application on account of death of the deceased in the motor vehicular accident on 26th January, 2017.

4. Upon hearing both parties and considering all such grounds of challenge advanced, a further consolidated compensation of Rs.90,000/- is proposed to the parties in course of hearing. This is agreed by Mr.Singh, learned counsel for the

Signature Not Verified Digitally Signed Signed by: SANGRAM DAS Reason: Authentication Location: High Court of Orissa, Cuttack Date: 18-Jul-2023 17:48:06

claimants. Mr.Mohanty, 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 compensation of Rs.90,000/- (Ninety thousand) before the Tribunal within a period of two months from today; where-after the same shall be disbursed in favour of the claimant.

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

( B.P. Routray) Judge

S.Das