Smt. Sanjukta ... vs Mr. Ashish Kumar Das And Others
2023 Latest Caselaw 2584 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   MACA No.756 of 2019
            Smt. Sanjukta [email protected]            ....          Appellants
            and another
                                                       Mr. B. Singh, Advocate
                                    -versus-
            Mr. Ashish Kumar Das and others      ....       Respondents
                          Mr. N.S. Ghose, Advocate for Respondent No.3
                        CORAM:
                        JUSTICE B. P. ROUTRAY
                                       ORDER

29.03.2023 Order No.

05. 1. Heard Mr. B. Singh, learned counsel for the Appellants-

claimants and Mr. N.S. Ghose, learned counsel for the Respondent No.3-Insurance Company.

2. Present appeal by the Appellants-claimants is directed against the judgment dated 7.8.2019 of learned MACT-I, Balasore in M.A.C. Case No.506 of 2016, wherein the learned Tribunal has granted compensation to the tune of Rs.10,74,000/- along with interest @7.5% per annum to the claimants from the date of filing of the claim application, i.e.01.12.2016 on account of death of the deceased in the motor vehicular accident dated 18.09.2016.

5. Upon hearing both the parties and considering the grounds of challenge as advanced including non-addition of future prospects as well as inadequate amount granted towards consortium and consequential interest payable thereon, the claimants are found entitled for a further consolidated sum of Rs.6,00,000/- (rupees

six lakhs). Mr. B. Singh, learned counsel for the claimants- Appellants agrees to the same and Mr. N.S. Ghose, learned counsel for Respondent No.3-Insurance Company leaves it to the discretion of the Court. The compensation amount is accordingly fixed to that extent.

6. The Insurance Company is directed to deposit the further consolidated sum of Rs.6,00,000/- (rupees six lakhs) before the Tribunal within a period of two months from today; where-after the same shall be disbursed in favour of the claimants-Appellants on such terms and proportion to be fixed by the learned Tribunal.

7. The MACA is disposed of.

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

( B.P. Routray) Judge

B.K. Barik