Miss Puja Mahapatra @ Arpita vs Basudev Putel And Another
2023 Latest Caselaw 2376 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   MACA No.872 of 2015

            Miss Puja Mahapatra @ Arpita                ....           Appellant
            Mahapatra
                                             Mr. B.K. Mohanty, Advocate
                                      -versus-
            Basudev Putel and another              ....       Respondents
                             Mr. S. Udgata, Advocate for Respondent No.1
                           Mr. B.B. Mishra, Advocate for Respondent No.2

                          CORAM:
                          JUSTICE B. P. ROUTRAY

                                       ORDER

23.03.2023 Order No.

14. 1. Heard Mr. B.K. Mohanty, learned counsel for the Appellant-

claimant, Mr. S. Udgata, learned counsel for the Respondent No.1-owner and Mr. B.B. Mishra, learned counsel for the Respondent No.2-Insurance Company.

2. Present appeal by the Appellant-claimant is directed against the judgment dated 24.2.2015 of learned 3rd MACT, Bhanjanagar in M.A.C. Case No.63 of 2010, wherein the learned Tribunal has granted compensation to the tune of Rs.50,000/- along with interest @7% per annum to the claimant from the date of filing of the claim application, i.e. 26.2.2010 on account of injury sustained by her in the motor vehicular accident dated 31.12.2009.

3. Upon hearing both the parties and considering the grounds of challenge as advanced, a further consolidated sum of Rs.20,000/- (rupees twenty thousand) is proposed to the parties in course of hearing. Mr. B.K. Mohanty, learned counsel for the claimant- Appellant agrees to the same and Mr. B.B. Mishra, 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 the further consolidated sum of Rs.20,000/- before the Tribunal within a period of two months from today; where-after the same shall be disbursed to the claimant.

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