Surujo Tadingi vs Union Of India & Anr
2023 Latest Caselaw 11417 Ori

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 21-Sep-2023 16:21:42




                                           IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                         FAO No.410 of 2023
                                Surujo Tadingi                                 ....           Appellant
                                                                               Mr.S.Sahoo, Advocate
                                                               -versus-
                                Union of India & Anr.                                      Respondent
                                                                               ....
                                                                                Mr.A.Pradhan, CGC

                                              CORAM:
                                              SHRI JUSTICE B. P. ROUTRAY
                                                             ORDER

18.09.2023 I.A. No. 747 of 2023 Order No.

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

2. Heard Mr.Sahoo, learned counsel for the claimant - Appellants and Mr.Pradhan, learned Central Government Counsel for Respondent

- Union of India.

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

4. The I.A. is disposed of.

FAO No. 410 of 2023

5. Present appeal by the Claimant is directed against impugned judgment/award dated 15th May, 2023 passed by the Railway Claims Tribunal, Bhubaneswar Bench in case No. O.A. (IIU)/244/2018.

Signature Not Verified Digitally Signed Signed by: SANGRAM DAS Reason: Authentication Location: High Court of Orissa, Cuttack Date: 21-Sep-2023 16:21:42

6. 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.

7. 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.

8. 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 claimant- Appellants by keeping 50% of shares fall due to Appellant (Surujo Tadingi) in fixed deposits separately in his name in any Nationalized bank for a period of five years.

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

(B.P. Routray) Judge S.Das