Authorized Signatory vs Kishore Chandra Sahu & Anr
2023 Latest Caselaw 6667 Ori

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Designation: Jr. Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 19-May-2023 14:42:38


                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                      FAO No.38 of 2023

                               Authorized Signatory, Shriram General ....        Appellant
                               Insurance Co.Ltd.
                                                                    Mr.A.A.Khan, Advocate

                                                            -versus-

                               Kishore Chandra Sahu & Anr.                 ....     Respondents
                                                                       Mr.P.K.Mishra, Advocate

                                            CORAM:
                                            JUSTICE B. P. ROUTRAY

                                                          ORDER

19.05.2023 Order No.

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

2. Heard Mr. Khan, learned counsel for the Insurer- Appellant and Mr. Mishra, learned counsel for the Respondents.

3. Present appeal by the Insurer is directed against impugned judgment/award dated 20th July, 2022 passed by the Commissioner for Employee's Compensation-Cum-Joint Labour Commissioner, Angul in E.C. Case No.02 of 2019, wherein compensation to the tune of Rs.10,67,850/- along with 12% interest from the date of accident has been granted on account of death of the claimant arising out of and in course of his employment as a driver of the Mini Bus.

4. Having heard both parties and considering all such grounds of challenge advanced, a modified consolidated amount of Rs.12,00,000/- is proposed to the parties in course of hearing. The same is agreed by Mr. Mishra, learned counsel for the

Signature Not Verified Digitally Signed Signed by: SANGRAM DAS Designation: Jr. Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 19-May-2023 14:42:38

claimants. Mr. Khan, 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- Joint Labour Commissioner, Angul, the Commissioner is directed to disburse the modified consolidated amount of Rs. 12,00,000/- (Twelve lakhs) 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 S.Das