Rama Chandra Pradhan vs Prakash Pradhan
2025 Latest Caselaw 6300 Ori

Orissa High Court

Rama Chandra Pradhan vs Prakash Pradhan on 25 June, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                           MACA No.603 of 2020


        Rama Chandra Pradhan                 ....                      Appellant
                                                          Mr. G. Rout, Advocate


                                          -versus-
        Prakash Pradhan                      ....                     Respondent
                                                          Mr. C.R. Sahu, Advocate


                             CORAM:
                  JUSTICE BIRAJA PRASANNA SATAPATHY
                                            ORDER

20.06.2025

I.A. No.977 of 2020 Order No.

09. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical) Mode.

2. Since sole Respondent has already entered appearance through Mr. C.R. Sahu, learned counsel, power filed by Mr. P.K. Mishra, learned counsel and his associates be ignored.

3. Heard learned counsel for the parties.

4. Considering the grounds taken, the delay in filing the appeal is condoned subject to payment of cost of Rs.1000/- to be paid before the Orissa High Court Bar Association Welfare Fund in course of the day.

// 2 //

5. I.A. is disposed of.

(Biraja Prasanna Satapathy) Judge

1. Heard learned counsel for the parties.

2. This is an appeal filed by the Owner-Appellant challenging the award passed by the learned 4th MACT, Bhubaneswar vide judgment dated 11.12.2019 in MAC No.322 of 2008. Vide the said order, the Tribunal held the appellant liable to pay compensation amount of Rs.1,02,000/- along with interest @ 6% per annum payable from the date of application till its realization.

3. In course of hearing, learned counsels appearing for the appellant and the sole Respondent contended that the matter has been compromised between them and Respondent is ready and willing to accept a sum of Rs.70,000/- towards full and final settlement of the claim.

4. Learned counsel for the appellant also contended that the appellant is ready to pay a sum of Rs.70,000/- consolidated to the sole Respondent.

// 3 //

5. In view of compromise effected so submitted before this Court, this Court while interfering with the impugned judgment held the appellant liable to pay a compensation amount of Rs.70,000/- consolidated. This Court directs the appellant to pay the aforesaid amount within a period of 2 (two) months from the date of receipt of this order by way of a demand draft. It is however observed that if the amount is not paid within the aforesaid time period as undertaken, the impugned award will be automatically revived.

6. The appeal stands disposed of.

(Biraja Prasanna Satapathy) Judge

Basudev