Manager vs Bipin Bihari Sahoo &
2025 Latest Caselaw 1312 Ori

Orissa High Court

Manager vs Bipin Bihari Sahoo & on 16 July, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                            FAO No.151 of 2025
        Manager, Oriental          .....                 Appellant
        Insurance Company                           Mr. A.A. Khan,
        Limited                                            Advocate
                                -versus-
        Bipin Bihari Sahoo &        .....
                                                      Respondents
        Another                                Mr. Debashis Patnaik,
                                                           Advocate
                                CORAM:
                 THE HON'BLE DR. JUSTICE S.K. PANIGRAHI
                                      ORDER

Order 16.07.2025 No.

02. 1. This matter is taken up through hybrid

arrangement.

2. Heard.

3. Present Appeal by the Insurer is directed against

impugned judgment/award dated 6th September, 2024

passed by the Commissioner for Employee's

Compensation-Cum-Joint Labour Commissioner, Cuttack

in E.C. Case No.112-D of 2016, wherein compensation to

the tune of Rs. 14,14,931/- has been granted on account of

injuries sustained by the claimant in course of his

employment as a Helper of the Truck bearing registration

No.OR-05Q-2917.

4. Mr. Khan, learned counsel for the Appellant though

vehemently disputes the disability and income of the

injured, but in absence of any evidence adduced from the

side of the Insurer, the said contention is rejected.

5. Having heard both parties and considering all such

grounds of challenge advanced, a reduced compensation

of Rs.9,00,000/- consolidated is proposed to the parties in

course of hearing. The same is agreed by Mr. Patnaik,

learned counsel for the claimant. Mr. Khan, learned

counsel for the Insurer leaves it to the direction of the

Court. Accordingly, the amount is reduced to said extent.

6. Since the entire award amount has been deposited

before the Commissioner for Employee's Compensation-

Cum-Joint Labour Commissioner, Cuttack, the

Commissioner is directed to disburse the reduced

consolidated amount of Rs.9,00,000/- (Rupees nine lakhs)

with proportionate accrued interest thereof in favour of

the claimant within a period of two months from today.

The balance amount with proportionate accrued interest

thereof shall be refunded to the Insurer-Appellant.

However, penalty & Penal interest @ 12% as directed by

the Commissioner is waived.

7. The Appeal is accordingly disposed of.

8. Issue urgent certified copy as per rules.

(Dr. S.K. Panigrahi)

Judge Narayan Date: 17-Jul-2025 19:35:26