Anand Kumar Sahoo vs Jethu Oram And Another
2023 Latest Caselaw 2403 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   MACA No.539 of 2018

            Anand Kumar Sahoo                           ....        Appellant
                                                     Mr.S.K.Mishra, Advocate

                                          -versus-

            Jethu Oram and another               ....       Respondents
                            Mr.P.K.Nayak, Advocate for Respondent No.1
                            Mr.G.P.Dutta, Advocate for Respondent No.2


                        CORAM:
                        JUSTICE B. P. ROUTRAY
                                       ORDER

23.03.2023

Order No.

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

2. Heard Mr.Mishra, learned counsel for the Owner- Appellant and Mr.Nayak, learned counsel for Respondent No.1 as well as Mr.Dutta, learned counsel for Bajaj Alliance General Insurance Co. Ltd.-Respondent No.2.

3. It is seen from the list of witnesses in impugned award that though the name of one Namjan Jojo has been mentioned as P.W.2, but no other reference is made anywhere in the body of the judgment about said P.W.2. On the other hand, it is submitted at the Bar that after examination-in-chief of said P.W.2, he did not turn up for cross-examination. As such, his evidence was dispensed with.

4. Accordingly, Registry is directed to call for the original L.C.R. in MAC No.175 of 2014 from the Tribunal, i.e. 1st

Additional District Judge, IIIrd M.A.C.T., Rourkela before the next date.

5. List on 17th July, 2023.

( B.P. Routray) Judge

C.R.Biswal