Salgey Marandi vs Union Of India
2025 Latest Caselaw 7841 Ori

Orissa High Court

Salgey Marandi vs Union Of India on 3 September, 2025

Author: Sanjeeb K. Panigrahi

Bench: Sanjeeb K. Panigrahi

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                  FAO No.384 of 2025
                             Salgey Marandi               .....                        Appellant
                                                                               Mr. Karunakar Das,
                                                                                           Advocate
                                                         -versus-
                             Union of India                   .....                   Respondent
                                                                               Mr. Gopinath Sethy,
                                                                                 Sr. Panel Counsel
                                                         CORAM:
                               THE HON'BLE DR. JUSTICE SANJEEB K. PANIGRAHI
                                                          ORDER

                 Order                                   03.09.2025
                 No.

                  01.            1.     This    matter   is       taken   up    through      hybrid

                                 arrangement.

2. The present appeal at the instance of the claimants/

appellants is directed against the judgment dated

09.07.2025 passed by the learned Railway Claims

Tribunal, Bhubaneswar Bench, Bhubaneswar in Case

No.OA(IIU)/BBS/06/2025.

3. Heard.

4. Learned counsel for the Appellant submits that the

learned Tribunal had awarded a sum of Rs.6,40,000/-

along with interest at the rate of 9% per annum in favour

of the Appellant. However, the Appellant was permitted

to withdraw only 10% of their awarded amount. He

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further submits that since the Appellant is suffering from

various diseases, he may be permitted to withdraw his

entire share as awarded in the above noted judgment.

5. In such view of the matter, this Court modifies

only that part of the judgment dated 09.07.2025 passed by

the learned Railway Claims Tribunal, Bhubaneswar

Bench, Bhubaneswar in Case No. OA(IIU)/BBS/06/2025

and directs that the Appellant/claimant will be permitted

to withdraw 50% of his share as awarded in the judgment

dated 09.07.2025.

6. This FAO is, accordingly, disposed of.

                                                           (Dr. Sanjeeb K. Panigrahi)
                                                                         Judge
            Gitanjali
Digitally Signed                                                             Page 2 of 2.