Satyajit Das vs Sri Dibakar Patra And Another
2023 Latest Caselaw 7854 Ori

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     MACA No.562 of 2007

                               Satyajit Das                            ....          Appellant
                                                                 Mr. B.P. Mohanty, Advocate
                                                         -versus-
                               Sri Dibakar Patra and another           ....       Respondents
                                          Mr. G.C. Samantaray, Advocate for Respondent No.2
                                               Mr. P.K. Mahali, Advocate for Respondent No.1

                                            CORAM:
                                            JUSTICE B. P. ROUTRAY

                                                         ORDER

20.07.2023 Order No.

06. 1. Heard Mr. B.P. Mohanty, learned counsel for the Appellant-

claimant, Mr. G.C. Samantaray, learned counsel for the Respondent No.2-Insurance Company and Mr. P.K. Mahali, learned counsel for the Respondent No.1-owner.

2. Present appeal by the Appellant-claimant is directed against the judgment dated 22.03.2007 of learned 3rd MACT, Puri in M.A.C. No.183/181 of 1999/1995, wherein learned Tribunal has granted compensation to the tune of Rs.3,000/- along with interest @7.5% per annum to the claimant from the date of filing of the claim application, i.e.20.6.1995 on account of injury sustained by him in the motor vehicular accident dated 16.11.1994.

3. Upon hearing all the parties and considering all such grounds of challenge advanced including the nature of injuries mentioned

Signature Not Verified Digitally Signed Signed by: BASANTA KUMAR BARIK Reason: Authentication Location: High Court of Orissa, Cuttack Date: 21-Jul-2023 14:17:52 in the injury report under Ext.1, a further consolidated sum of Rs.10,000/- (rupees ten thousand) is proposed to the parties in course of hearing. Mr. B.P. Mohanty, learned counsel for the claimant-Appellant agrees to the same and Mr. G.C. Samantaray, learned counsel for Respondent No.2-Insurance Company leaves it to the discretion of the Court. The compensation amount is accordingly fixed to that extent.

4. The Insurance Company is directed to deposit further consolidated sum of Rs.10,000/- before the Tribunal within a period of two months from today; where-after the same shall be disbursed to the claimant-Appellant.

5. The MACA is disposed of.

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

( B.P. Routray) Judge

B.K. Barik

Signature Not Verified Digitally Signed

Signed by: BASANTA KUMAR BARIK Reason: Authentication Location: High Court of Orissa, Cuttack Date: 21-Jul-2023 14:17:52