Manager vs Prasanta Kumar Bala & Anr
2026 Latest Caselaw 3159 Ori

Orissa High Court

Manager vs Prasanta Kumar Bala & Anr on 6 April, 2026

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 06-Apr-2026 17:59:05




                                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                            FAO No.21 of 2026
                                 Manager, Legal, Chola MS General
                                 Insurance Co.Ltd
                                                                                ....       Appellant
                                                                            Mr. G.P.Dutta, Advocate
                                                                 -versus-
                                 Prasanta Kumar Bala & Anr.                     ....     Respondents
                                                                             Mr. K.K.Das, Advocate

                                              CORAM:
                                              SHRI JUSTICE B. P. ROUTRAY
                                                             ORDER

06.04.2026

Order No.

04. 1. The matter is taken up through hybrid mode.

2. Since the receipt showing deposit of award amount has already been filed, the I.A is disposed of accordingly.

3. Heard Mr. Dutta, learned counsel for the Appellant and Mr. Das, learned counsel for the Respondent No.1.

4. Upon hearing all parties and considering the grounds mentioned in the limitation application, delay in filing the appeal is condoned.

5. I.A. is disposed of.

Location: High Court of Orissa, Cuttack

6. Heard Mr. Dutta, learned counsel for the Appellant and Mr. Das, learned counsel for the Respondent No.1.

7. Present appeal by the insurer is directed against the impugned judgment dated 30th August 2025 of learned Commissioner for Employee's Compensation-cum-Joint Labour Commissioner, Bhubaneswar passed in E.C. Case No.16 of 2024, wherein compensation to the tune of Rs.15,75,517/- has been granted on account of injuries sustained by the claimant in course of his employment as helper of the Tipper bearing registration No.OD-05-T- 0862.

8. Upon hearing both parties and considering all such grounds of challenge advanced, a reduced compensation of Rs.12,60,000/- consolidated is proposed to the parties. This is agreed by Mr. Das, learned counsel for claimant - Respondent No. 1 and Mr. Dutta, learned counsel for the insurer leaves it to the discretion of the court. Accordingly the compensation amount is fixed to said extent.

9. Since the entire compensation amount has already been deposited before learned Commissioner, out of the same a consolidated sum of Rs.12,60,000/- (Twelve lakhs sixty thousand) along with accrued interest thereof be disbursed in favour of the claimant - Respondent No.1 within a period of two months from today. The rest amount along with proportionate accrued interest be refunded to the insurer - Appellant.

10. However the direction for payment of penal interest and penalty is waived.

Location: High Court of Orissa, Cuttack

11. The appeal is disposed of accordingly.

12. An urgent certified copy of this order be issued as per rules.

( B.P. Routray) Judge S.Das