The Asst. Engineer vs Arnapurna Nayak &
2025 Latest Caselaw 5506 Ori

Orissa High Court

The Asst. Engineer vs Arnapurna Nayak & on 28 March, 2025

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                            MACA No. 398 of 2015

             The Asst. Engineer,       ....            Appellant
             Agriculture D.P.A.P.,
             Phulabani, Dist-
             Kandhamal
                             Mr. B. Jalli, Senior Panel Counsel


                                     -versus-

             Arnapurna Nayak &            ....       Respondents
             Others
                                        Mr. D. Pattnaik, Advocate


                          CORAM: JUSTICE V. NARASINGH

                                  ORDER

28.03.2025 Order No.

11. 1. Heard learned counsel for the Appellant and learned counsel for the Respondents.

2. Learned counsel for the Claimants places reliance on the following judgments to fortify his stand that the ground taken by the Appellant that since the driver was acquitted in criminal case, they are absolved from liability is not tenable.

(i) Pallab Kumar Ray vs. Ratikanta Senapati & another, 2015 (3) T.A.C. 858 (Ori.)

(ii) National Insurance Co. Ltd. vs. Chamundeswari dated 01.10.2021 in Civil Appeal

(iii) Ranjeet & another vs. Abdul Kayam Neb & anr., (SLP(C) No.10351 of 2019 dated 25.02.2025).

3. Mr. Jalli, learned Senior Panel Counsel for the Appellant supports the same.

4. Hearing is concluded and the judgment is reserved.

(V. Narasingh) Judge Ayesha

Location: High Court of Orissa, Cuttack