Shriram General Insurance ... vs Satyabrata Panda And Another
2023 Latest Caselaw 5156 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   FAO No.191 of 2023

            Shriram General Insurance Company
            Limited                                   ....         Appellant
                                                     Mr.G.P.Dutta, Advocate

                                         -versus-

            Satyabrata Panda and another          ....      Respondents
                           Mr.P.K.Mishra, Advocate for Respondent No.1

                        CORAM:
                        JUSTICE B. P. ROUTRAY

                                       ORDER

4.5.2023 Order No.

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

2. Heard Mr.Dutta, learned counsel for the Insurer-Appellant and Mr.Mishra learned Advocate for claimant-Respondent No.1.

3. Present appeal by the Insurer is directed against impugned judgment/award dated 9th January, 2023 passed by the Commissioner for Employee's Compensation-Cum-Divisional Labour Commissioner, Cuttack, in E.C.Case No.242D/2014, wherein compensation to the tune of Rs.15,43,747/- has been granted on account of injuries sustained by the claimant in course of his employment as a helper of a Truck bearing registration no.OR-21A-5431.

4. Having heard both parties and considering all such grounds of challenge advanced, a reduced compensation of Rs.9,80,000/- consolidated is proposed to the parties in course of hearing. The same is agreed by Mr.Mishra learned counsel for the claimant- Respondent No.1. Mr.Dutta, learned counsel for the Insurer

leaves it to the discretion of the Court. Accordingly, the amount is reduced to said extent.

5. Since the entire award amount has been deposited before the Commissioner for Employee's Compensation-Cum-Divisional Labour Commissioner, Cuttack, the Commissioner is directed to disburse the modified consolidated amount of Rs.9,80,000/- (Nine lakhs eighty thousand) with proportionate accrued interest thereof in favour of the claimant within a period of two months from today. The balance amount with proportionate accrued interest thereof shall be refunded to the Insurer-Appellant.

6. The appeal is accordingly disposed of.

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

                                                                    ( B.P. Routray)
                                                                       Judge




CHITTA     Digitally signed
   C.R.Biswal.
           by CHITTA
RANJAN RANJAN        BISWAL
           Date: 2023.05.04
BISWAL     18:04:23  +05'30'