Chandrama Jani And Others vs Union Of India
2023 Latest Caselaw 12348 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      FAO No.432 of 2023

            Chandrama Jani and Others                   ....         Appellants
                                               Mr. Satyaban Sahoo, Advocate
                                       -versus-
            Union of India, represented through its
            General Manager, East Coast Railway,
            Chandrasekharpur, Bhubaneswar           ....             Respondent
                                             Mr. A. Routray, Sr. Panel Counsel

                        CORAM:
                        JUSTICE B. P. ROUTRAY

                                         ORDER

10.10.2023 Order No.

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

2. Heard Mr. S. Sahoo, learned counsel for the claimant - Appellants and Mr. A. Routray, learned Senior Panel Counsel for Respondent - Union of India.

3. It is submitted on behalf of the Appellants that challenge in the present appeal against the direction of keeping 90% of the compensation amount in fixed deposit is covered by a similar judgment of this court.

4. It is admitted by both parties that the challenge in the present appeal is squarely covered by the decision of this Court rendered

in FAO No.262 of 2020 and batch, disposed of on 9th September, 2021.

5. Accordingly, present appeal is disposed of in terms of the principles decided in said decision of this Court with a direction to disburse entire compensation amount in favour of the claimants by keeping 50% of the share fall due to Appellants 1 to 4 in fixed deposit in their names in any Nationalized bank for a period of five years and total amounts fall due to the share of minor Appellant No.5 (Sangeeta Jani) shall be kept in fixed deposit in any Nationalized Bank till she attains majority or for a period of five years, whichever is later.

6. With aforesaid observation and direction, the FAO is disposed of.

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

( B.P. Routray) Judge

M.K. Panda

Signature Not Verified Digitally Signed Signed by: MANAS KUMAR PANDA

Reason: Authentication Location: OHC, Cuttack Date: 12-Oct-2023 11:02:28