D.M vs Manoj Kumar Panda And
2025 Latest Caselaw 4228 Ori

Orissa High Court

D.M vs Manoj Kumar Panda And on 19 February, 2025

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                         FAO No.342 of 2024
                 D.M., M/s. National Co. Ltd.,     ....                Appellant(s)
                 Cuttack
                                                        Mr. S. Satpathy, Advocate
                                             -versus-

             Manoj Kumar Panda and                 ....              Respondent(s)
             antoher
                                               Mr. B. N. Rath, Advocate for R.1



                      CORAM: JUSTICE SIBO SANKAR MISHRA

                                           ORDER

19.02.2025 Order No. I.A. No.598 of 2024

02. 1. Heard.

2. This I.A. has been filed for condonation of delay of 90 days in filing the appeal.

3. For the reason stated in the application, the delay of 90 days in filing the appeal stands condoned.

4. Accordingly, the I.A. is disposed of.

(S.S. Mishra) Judge

Order No.

03. 1. This I.A. has been filed for extension of time to pay the entire awarded amount before the learned Commissioner for

Employees Compensation-cum-Divisional Labour Commissioner, Cuttack in W.C. Case No.432-D/2024.

2. Learned counsel for the appellant submits that today he has filed a receipt memo of depositing the entire amount before the Commissioner for Employees Compensation. The same be kept on record.

3. In view of the above, the I.A. is disposed of.

(S.S. Mishra) Judge

Order No.

04. 1. Heard.

2. Present appeal by the insurer is directed against impugned

judgment dated 23rd February, 2024 of learned Commissioner for

Employee's Compensation-cum-Divisional Labour Commissioner,

Cuttack passed in W.C. Case No.432-D of 2001, wherein

compensation to the tune of Rs.28,56,477/- (including interest) has

been granted on account of injuries sustained by the injured-

claimant arising out of and in course of his employment as

conductor in the bus bearing Registration Number OR-05-H-0766

3. Upon hearing both parties and considering all such

grounds of challenge advanced, , a reduced consolidated sum of

Rs.19,50,000/- is proposed to the parties. This is agreed by Mr.

Rath, learned counsel for the claimant - Respondent and Mr.

Satpathy, learned counsel for the insurer leaves it to the discretion

of the Court. Accordingly the compensation amount is fixed to said

extent.

4. Since the entire compensation amount has already been

deposited before learned Commissioner, out of the same a

consolidated sum of Rs.19,50,000/- along with accrued interest

thereof be disbursed in favour of the injured - claimant within a

period of two months from today. The rest amount along with

proportionate accrued interest be refunded to the insurer- Appellant.

5. The direction for payment and penal interest is waived.

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

rules.

(S.S. Mishra) Judge Ashok

Location: High court of orissa