Rajendra Sahoo vs Pritam Senapati & Anr
2023 Latest Caselaw 6040 Ori

                                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                       MACA No.119 of 2017

                                Rajendra Sahoo                            ....        Appellant
                                                                    Mr.N.K.Mohapatra, Advocate

                                                             -versus-

                                Pritam Senapati & Anr.                     ....      Respondents
                                                                         Mr.P.K.Panda, Advocate


                                            CORAM:
                                            JUSTICE B. P. ROUTRAY

                                                           ORDER

15.05.2023 Order No.

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

2. Heard Mr. Mohapatra, learned counsel for the Appellant and Mr.Panda, learned counsel for Respondents.

3. Present appeal by the Claimant is directed against judgment dated 19th November, 2016 of 3rd Additional District Judge-cum-4th M.A.C.T., Cuttack in MAC Case No.46of 2012/218 of 2013, wherein compensation to the tune of Rs.70,000/- has been granted along with interest @6% per annum with effect from the date of filing of the claim application on account of injury sustained by the Claimant in the motor vehicular accident on 2nd September, 2011.

4. Upon hearing both parties and keeping in view the disability to the extent of 30% vis-à-vis the profession of the injured as a welder, a further consolidated sum of Rs.1,50,000/- is

Signature Not Verified Digitally Signed Signed by: SANGRAM DAS Designation: Jr. Stenographer Reason: Authentication Location: OHC Date: 16-May-2023 16:35:12 proposed to the parties in course of hearing. This is agreed by Mr.Mohapatra, learned counsel for the claimants. Mr.Panda, learned counsel for the Insurer leaves it to the discretion of the Court. As such, the amount is fixed to that extent.

5. In the result, the appeal is disposed of with a direction to the Insurer to deposit further consolidated sum of Rs.1,50,000/- (one lakh fifty thousand) before the Tribunal 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.

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

( B.P. Routray) Judge

S.Das

Signature Not Verified Digitally Signed Signed by: SANGRAM DAS

Reason: Authentication Location: OHC Date: 16-May-2023 16:35:12