Sanjukta Pattayat And Others vs Soudamini Pati And Another
2023 Latest Caselaw 2095 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  MACA No.547 of 2015

            Sanjukta Pattayat and others               ....       Appellants
                                                    Mr.P.K.Mishra, Advocate

                                         -versus-

            Soudamini Pati and another            ....       Respondents
                             Mr.G.P.Dutta, Advocate for Respondent No.2


                        CORAM:
                        JUSTICE B. P. ROUTRAY

                                       ORDER

13.03.2023 Order No.

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

2. Heard Mr.Mishra, learned counsel for the Appellants- claimants and Mr.Dutta, learned counsel for claimant-Respondent No.2.

3. Present appeal by the claimants is directed against the judgment dated 13th March, 2015 of the Member, 3rd MACT, Bhubaneswar, in MACT No.257/151 of 2011, wherein compensation to the tune of Rs.7,76,000/- has been granted along with interest @7% 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 12th June, 2011.

4. Upon hearing both parties and considering all such grounds of challenge advanced including addition of future prospects as well as adequate amount towards general damages

along with consequential interest thereon, a further consolidated compensation of Rs.4,00,000/- is proposed to the parties in course of hearing. This is agreed by Mr.Mishra, learned counsel for the claimants. Mr.Dutta, learned counsel for the Insurer leaves it to the discretion of the Court. As such, the amount is fixed to that extent.

5. The Insurer-Respondent No.2 is directed to deposit a further consolidated compensation of Rs.4,00,000/-(four lakhs) before the Tribunal within a period of two months from today; where-after the same shall be disbursed in favour of the claimants on such terms and proportion to be fixed by the Tribunal.

6. With aforesaid modification in the compensation amount, the appeal is disposed of.

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

( B.P. Routray) Judge

C.R.Biswal