Biranchi Mahananda And vs Union Of India And Another
2025 Latest Caselaw 4234 Ori

Orissa High Court

Biranchi Mahananda And vs Union Of India And Another on 19 February, 2025

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                      FAO No.578 of 2024
                 Biranchi Mahananda and           ....               Appellant(s)
                 others
                                                        Mr. S. Sahoo, Advocate
                                           -versus-

             Union of India and another           ....             Respondent(s)
                                                       Mr. D. Gochhayat, CGC
                                                              (Union of India)

                     CORAM: JUSTICE SIBO SANKAR MISHRA

                                         ORDER

Order No.                               19.02.2025
 01.        1.        Heard Mr. Sahoo, learned counsel for the claimant-

appellants and Mr. Gochhayat, learned CGC for the Union of India.

2. Present appeal by the Claimants is directed against impugned judgment/award dated 08.10.2024 passed by the Railway Claims Tribunal, Bhubaneswar Bench in case No. O.A. (IIU)/23/2024.

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, the appeal is disposed of in terms of the principles decided in said decision of this Court with a direction to disburse the entire compensation amount including interest in favour of all the appellants, by keeping 50% of the shares fall due to Appellant No.1 in fixed deposit in his name in any Nationalized bank for a period of five years, and the total amount fall due to the shares of minor appellants No.2 & 3 shall be kept in fixed deposits in any Nationalized Bank till they attain majority or for a period of five years, whichever is later.

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

(S.S. Mishra) Judge

Subhasis

Designation: Personal Assistant

Location: High Court of Orissa, Cuttack. Date: 22-Feb-2025 10:20:38