Jayanti Jena vs Ranjit Kumar Barik & Another
2023 Latest Caselaw 11204 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      MACA No.730 of 2022
                 Jayanti Jena                             ....          Appellant
                                                      Mr. P.K. Mishra, Advocate
                                          -versus-
                 Ranjit Kumar Barik & Another
                                                          ....       Respondents
                                     Ms. P. Mishra, counsel for Respondent No.2

                            CORAM:
                            SHRI JUSTICE B. P. ROUTRAY
                                       ORDER

13.9.2023 Order No.

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

2. Heard Mr. P.K. Mishra, learned counsel for the injured - claimant

- Appellant and Ms. P. Mishra, learned counsel for insurer - Respondent No.2.

3. Present appeal by the injured-claimant is directed against the impugned judgment dated 1st December, 2022 of learned 4th M.A.C.T., Puri passed in MAC No.170 of 2017, wherein compensation to the tune of Rs.15,000/- along with interest @ 6% per annum from the date of filing of the claim application, i.e. 19th June, 2017 has been granted on account of injuries sustained by the claimant in the motor vehicular accident dated 1st March, 2017.

4. Mr. P.K. Mishra, learned counsel submits on behalf of the claimant that the injured was hospitalized for around 16 days as indoor patient and she lost her income for a period of six months due to injuries.

5. Upon hearing both parties and considering the nature of injuries, that is fracture of leg, the period of treatment and the age of the injured, a further consolidated sum of Rs.50,000/- is directed in favour of the claimant.

6. In the result, the appeal is disposed of with a direction to Insurer - Respondent No.2 to deposit before the tribunal a further consolidated sum of Rs.50,000/- (fifty thousand) within a period of two months from today; where-after the same shall be disbursed in favour of the injured - Appellant.

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

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

Signature Not Verified Digitally Signed Signed by: MANAS KUMAR PANDA Designation: Senior Steno

Location: OHC, Cuttack Date: 14-Sep-2023 18:20:05