Sri Mayadhar Mohanty vs Sanatan Ghosh & Anr
2023 Latest Caselaw 8303 Ori

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 01-Aug-2023 16:17:01




                                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                      MACA No.610 of 2007

                              Sri Mayadhar Mohanty                        ....         Appellant
                                                                       Mr.K.C.Nayak, Advocate

                                                            -versus-

                              Sanatan Ghosh & Anr.                       ....      Respondents
                                                                    Mr.G.Samantray, Advocate


                                            CORAM:
                                            JUSTICE B. P. ROUTRAY

                                                          ORDER

31.07.2023 Order No.

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

2. Heard Mr. Nayak, learned counsel for the Appellant and Mr. Samantray, learned counsel for Respondent No.2.

3. Present appeal by the Claimants are directed against judgment dated 9th May, 2007 of Additional District Judge, Jagatsinghpur in MAC No.58 of 2003, wherein compensation to the tune of Rs.1750/- has been granted along with interest @6% 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 7th May, 2000.

4. Upon hearing both parties and considering the effect of injury reflected in the outdoor tickets under Ext. 7 & 8, the copies which are produced by Mr.Nayak, a further consolidated compensation of Rs.7,000/- consolidated is proposed to the

Signature Not Verified Digitally Signed Signed by: SANGRAM DAS Reason: Authentication Location: High Court of Orissa, Cuttack Date: 01-Aug-2023 16:17:01

parties in course of hearing. This is agreed by Mr.Nayak, learned counsel for the claimant. Mr.Samantray, 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.7,000/- (Seven 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. The copies of the exhibits as produced by Mr.Nayak in course of hearing are kept on record.

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

( B.P. Routray) Judge

S.Das