United India Insurance Co.Ltd vs Narayani Sahoo & Ors
2025 Latest Caselaw 2682 Ori

Orissa High Court

United India Insurance Co.Ltd vs Narayani Sahoo & Ors on 16 January, 2025

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 17-Jan-2025 14:01:04



                                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                      MACA No.715 of 2013

                                 United India Insurance Co.Ltd.           ....        Appellant
                                                                    Mr. S.K.Mohanty, Advocate
                                                             -versus-

                                 Narayani Sahoo & Ors.                    ....      Respondents
                                                             Mr. S.B.Das, Advocate for R. 1 & 2

                                            CORAM:
                                            JUSTICE B. P. ROUTRAY

                                                          ORDER

16.01.2025 Order No.

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

2. Heard Mr. Mohanty, learned counsel for the Appellant and Mr. Das, learned counsel for Respondents 1 & 2.

3. Present appeal by the Insurer is directed against judgment dated 22nd May 2013 of 2nd MACT, Sambalpur passed in M.A.C. Case No. 307 of 2003(Dhenkanal), wherein compensation to the tune of Rs.15,32,960/- has been granted along with interest @6% per annum with effect from the date of filing of the claim application on account of death of the deceased in the motor vehicular accident on 4th October 2003.

4. Upon hearing both parties and considering all such grounds of challenge advanced, a reduced compensation of Rs.13,00,000/- along with interest @6% per annum is proposed to the parties in course of hearing. This is agreed by Mr. Das, learned counsel for the claimants. Mr. Mohanty, learned counsel

Location: High Court of Orissa, Cuttack

for the Insurer leaves it to the discretion of the Court. As such, the amount is fixed to that extent.

5. In the result, the appeal is disposed of with a direction to the Insurer-Appellant to deposit the reduced compensation of Rs.13,00,000/- (Thirteen lakhs) along with interest @ 6% per annum with effect from the date of filing of the claim application within a period of two months from today; where-after the same shall be disbursed in favour of the claimants on such terms and proportion to be fixed by the Tribunal.

6. The statutory deposit made by the Appellant with accrued interest thereon shall be refunded to him on proper application and on production of proof of deposit of the award amount before the learned Tribunal.

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

(B.P. Routray) Judge S.Das