Pramod Chandra Nayak vs Subhendu Mohanty & Another
2023 Latest Caselaw 5918 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 M.A.C.A No. 216 of 2023

                     Pramod Chandra Nayak              ....             Appellant
                           Mr. Biranchi Narayan Rath, Advocate for the claimant
                                             -versus-
                     Subhendu Mohanty & Another        ....          Respondents
                                            Ms. Rimjhimbala Pati, Advocate for
                                                 the Oriental Insurance Co. Ltd.


                               CORAM:
                               JUSTICE MURAHARI SRI RAMAN
                                          ORDER

Order No. 13.05.2023

01. 1. This case is taken up in the 2nd National High Court Level Lok Adalat.

2. The claimant-injured approached the 2nd Motor Accidents Claims Tribunal (SD), Berhampur, Ganjam under Section 166 of the Motor Vehicles Act, 1988 seeking compensation of Rs.1,50,000/- on account of injuries sustained in a road accident owing to rash and negligent driving of offending vehicle-car bearing registration No.OD-02T-9111 by way of an application which was registered as MAC Case No.194 of 2019 (115/2019-GDC).

3. Vide Judgment dated 02.01.2023, said matter got disposed of with award of compensation to the tune of Rs.40,000/- (rupees forty thousand only) with simple interest @ 6% per annum from 21.06.2019 till actual payment. It was directed for deposit of entire awarded amount in cash.

4. With the consent of Sri Biranchi Narayan Rath, learned counsel for the Appellant and on concession of the Officers of the Insurance Company, who were present today before this Lok Adalat through virtual mode, the amount of compensation is enhanced to further consolidated sum of Rs.40,000/- (rupees Forty thousand only). The Insurance Company is now required to deposit the said enhanced amount before the Tribunal within two months hence which shall be disbursed to the claimant by the MACT.

5. The appeal is disposed of accordingly.

6. Urgent certified copy of this order be granted as per rules.

(Murahari Sri Raman, J.) 2nd National Lok Adalat

Laxmikant

Signature Not Verified Digitally Signed Signed by: LAXMIKANT MOHAPATRA Designation: JUNIOR STENO Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 17-May-2023 15:41:21