M/S. Oriental Insurance Co. Ltd vs Chandra Mani Saha @Chandramala
2025 Latest Caselaw 1073 Ori

Orissa High Court

M/S. Oriental Insurance Co. Ltd vs Chandra Mani Saha @Chandramala on 10 July, 2025

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: CHITTA RANJAN BISWAL
Designation: A.R.-Cum-Sr.Secretary
Reason: Authentication
Location: Orissa High Court, Cutttack
Date: 10-Jul-2025 18:29:15
                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                               FAO No.51 of 2025

                                        M/s. Oriental Insurance Co. Ltd,
                                        Cuttack                                     ....        Appellant
                                                                                 Mr.A.A.Khan, Advocate

                                                                      -versus-

                                        Chandra Mani Saha @Chandramala
                                        Saha & others                          ....     Respondents
                                                    Mr.D.Pattnaik, Advocate for Respondent No.1 & 2

                                                    CORAM:
                                                    JUSTICE B. P. ROUTRAY


                                                                   ORDER

10.7.2025

4. 1. Heard Mr.Khan, learned counsel for the Insurer-

Appellant and Mr.Pattnaik, learned Advocate for claimant- Respondents No.1 & 2.

2. Upon hearing both parties and considering the grounds mentioned in the petition, delay in filing the appeal is condoned.

3. The I.A. is disposed of.

4. Present appeal by the Insurer is directed against the impugned judgment/award dated 13th September 2024 passed by the Commissioner for Employee's Compensation-Cum- Divisional Labour Commissioner, Jagatsinghpur, in E.C. Case No.42 of 2017, wherein compensation to the tune of Rs.16,51,052/- has been granted on account of death of the

Signed by: CHITTA RANJAN BISWAL Designation: A.R.-Cum-Sr.Secretary Reason: Authentication Location: Orissa High Court, Cutttack Date: 10-Jul-2025 18:29:15 deceased in course of his employment as helper in a Truck bearing Registration No.OR-04D-6786.

5. Having heard both parties and considering all such grounds of challenge advanced, a reduced compensation of Rs.10,50,000/- consolidated is proposed to the parties in course of hearing. The same is agreed by Mr.Pattnaik, learned counsel for claimant-Respondents No.1 & 2. Mr.Khan, learned counsel for the Insurer leaves it to the discretion of the Court. Accordingly, the amount is reduced to said extent.

6. Since entire award amount has been deposited before the Commissioner for Employee's Compensation-Cum- Divisional Labour Commissioner, Jagatsinghpur, the Commissioner is directed to disburse the modified consolidated amount of Rs.10,50,000/- (Ten lakhs fifty thousand) with proportionate accrued interest thereof in favour of the claimants within a period of two months from today. The balance amount with proportionate accrued interest thereof shall be refunded to the Insurer-Appellant.

7. The appeal is accordingly disposed of.

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

( B.P. Routray) Judge C.R.Biswal