Gyana Ranjan Pani vs Haramani Rout
2023 Latest Caselaw 7849 Ori

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 20-Jul-2023 16:53:15



                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    MACA No.677 of 2022
                              Gyana Ranjan Pani
                                                                           ....         Appellant
                                                                        Mr. S.Mohanty, Advocate
                                                             -versus-
                              Haramani Rout                                ....       Respondent
                                                                      Mr. M.Mohapatra, Advocate

                                            CORAM:
                                            SHRI JUSTICE B. P. ROUTRAY
                                                          ORDER

20.07.2023 Order No.

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

2. Heard Mr.Mohanty, learned counsel for Appellant and Mr. Mohapatra, learned counsel for claimant - Respondent.

3. Present appeal by the owner is directed against the impugned judgment dated 26th September, 2022 of learned 2nd MACT, Cuttack passed in Misc Case No.728 of 2011, wherein compensation to the tune of Rs.2,65,400/- along with interest @ 7% per annum form the date of filing of the claim application granted on account of death of deceased in the motor vehicular accident dated 2nd August, 2011.

4. It is submitted at the bar that both parties have settled the matter out of Court for consolidated sum of Rs.1,90,000/- to be paid by the Appellant in favour of the Respondent and Rs.1,00,000/- out of the same has already been satisfied. Rest amount of Rs.90,000/- will be paid within two weeks from the date of disposal of the present appeal.

Signature Not Verified Digitally Signed Signed by: SANGRAM DAS Reason: Authentication Location: High Court of Orissa, Cuttack Date: 20-Jul-2023 16:53:15

5. Accordingly, the appeal is disposed of in terms of the submissions made at the bar.

6. The statutory amount deposited by the Appellant before this court shall be refunded on proper application.

7. An urgent certified copy of this order be issued as per rules.

( B.P. Routray) Judge

S.Das