Manorama Moharana vs Rajendra Kumar Panigrahi & Anr
2025 Latest Caselaw 2683 Ori

Orissa High Court

Manorama Moharana vs Rajendra Kumar Panigrahi & Anr 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 14:01:02




                                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                        MACA No.306 of 2004

                                 Manorama Moharana                           ....        Appellant
                                                                       Mr. B.P.Mohanty, Advocate

                                                               -versus-

                                 Rajendra Kumar Panigrahi & Anr.    ....       Respondents
                                                          Mr. P.K.Mahali, Advocate for R.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. Mahali, learned counsel for Insurer-Respondent No.2.

3. Though the matter is listed today under the heading 'Orders' but the same is taken up for final disposal with consent of parties as it is an year old matter of year 2004.

4. The notice on Respondent No.1 is dispensed with as the Insurer-Respondent No.2 does not dispute validity of insurance policy or liability on their part.

5. Present appeal by the Claimant is directed against judgment dated 25th February 2002 of 3rd MACT, Puri in M.A.C. Case No.810 of 1987, wherein compensation to the tune of Rs.5,000/- has been granted along with interest @9% per annum with effect from the date of filing of the claim application on

Location: High Court of Orissa, Cuttack

account of injury sustained by the Claimant in the motor vehicular accident on 7th March 1986.

6. The claimant has prayed for enhancement of compensation amount.

7. Upon hearing both parties and considering all such grounds of challenge advanced by the Appellant, as well as the nature of injury sustained by the claimant, a further consolidated sum of Rs.25,000/- is granted in favour of the claimant. This is agreed by Mr. Mohanty, learned counsel for the claimant. Mr. Mahali, learned counsel for the Insurer leaves it to the discretion of the Court. As such, the amount is fixed to that extent.

8. In the result, the appeal is disposed of with a direction to the Insurer-Appellant to deposit further consolidated sum of Rs.25,000/- (Twenty five thousand) before the tribunal, within a period of two months from today; where-after the same shall be disbursed in favour of the claimant- Appellant.

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

( B.P. Routray) Judge S.Das