Saudamini Biswal & Ors vs Basant Kumar Mohanta & Ors
2023 Latest Caselaw 5553 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   MACA No.900 of 2007

            Saudamini Biswal & Ors.                     ....        Appellants
                                                                    None

                                          -versus-

            Basant Kumar Mohanta & Ors.                ....       Respondents
                                                      Mr.G.P.Dutta, Advocate


                        CORAM:
                        JUSTICE B. P. ROUTRAY

                                        ORDER

09.05.2023 Order No.

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

2. None appears on call for the Appellant.

3. Heard Mr. Dutta, learned counsel for Respondent No.2.

4. Present appeal by the Claimant is directed against judgment dated 21st September, 2006 of Additional District Judge-cum-4th M.A.C.T., Jharsuguda, in MACT Case No.15 of 2005, wherein compensation to the tune of Rs.5,72.760/- has been granted along with interest @4.5% per annum with effect from the date of filing of the claim application on account of death of the deceased by motor vehicular accident on 30th January, 2005.

5. Having gone through the impugned award, I do not find any reason to enhance the compensation amount. However, the rate of interest is enhanced to 6%.

6. In the result, the appeal is disposed of with a direction to the Insurer-Respondent No.2 to deposit the differential amount towards interest counting the same @6% per annum from the date of filing of the claim application till the date of deposit within a period of two months from today; where-after the same shall be disbursed in favour of the claimant on such terms and proportion to be fixed by the Tribunal.

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

( B.P. Routray) Judge

S.Das

SANGRAM DAS Digitally signed by SANGRAM DAS Date: 2023.05.10 13:10:29 +05'30'