Ranjeet Das vs Saroj Prasad Prusty And Another
2023 Latest Caselaw 6169 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  MACA No.843 of 2014
                 Ranjeet Das                               ....         Appellant
                                                       Mr. K.C. Nayak, Advocate
                                            -versus-
                 Saroj Prasad Prusty and Another           ....      Respondents
                              Mr. Somnath Roy, Counsel for Respondent No.2
                           CORAM:
                           SHRI JUSTICE B. P. ROUTRAY
                                         ORDER

16.5.2023 Order No.

Misc. Case No.2275 of 2015

06. 1. The matter is taken up through hybrid mode.

2. Heard Mr. K.C. Nayak, learned counsel for the claimant - Appellant and Mr. S. Roy, learned counsel for the insurer - Respondent No.2.

3. Upon hearing both parties and considering the grounds mentioned in the limitation petition the delay in filing the appeal is condoned.

4. The Misc. Case is disposed of.

MACA No.843 of 2014

15. 5. Though the matter is listed for orders, but at the request of learned counsels for both parties the same is taken up for final disposal.

6. Present appeal by the injured - claimant - Appellant is directed against the impugned judgment dated 13th May, 2014 of learned 2nd Additional District Judge-cum-MACT, Cuttack passed in MAC Case No.1375 of 1999, wherein compensation to the tune of Rs.15,000/- along with interest @ 7% per annum from the date of filing of the claim application, i.e. 23rd December, 1999 has been granted on account of injuries sustained by the injured - claimant in the motor vehicular accident dated 27th June, 1999.

7. Upon hearing both parties and considering all such grounds of challenge advanced a further consolidated sum of Rs.15,000/- is proposed to the parties. This is agreed by Mr. Nayak, learned counsel for the injured - claimant and Mr. Roy, learned counsel for the insurer leaves it to the discretion of the court. Accordingly the compensation amount is fixed to the said extent.

8. In the result the appeal is disposed of with a direction to the insurer - Respondent No.2 to deposit a further consolidated sum of Rs.15,000/- (fifteen thousand) before the tribunal within a period of two months from today; where-after the same shall be disbursed in favour of the claimant- Appellant.

9. An urgent certified copy of this order be issued as per rules.

( B.P. Routray) Judge M.K.Panda

Signature Not Verified

Signed by: MANAS KUMAR PANDA Reason: Authentication Location: Orissa High Court, Cuttack Date: 17-May-2023 17:33:11