Sunita Sahoo vs Union Of India
2026 Latest Caselaw 345 Ori

Orissa High Court

Sunita Sahoo vs Union Of India on 15 January, 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: 15-Jan-2026 16:39:27




                                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                            FAO No.18 of 2026
                                 Sunita Sahoo                                   ....       Appellants
                                                                            Mr. D.Patnaik, Advocate
                                                                 -versus-
                                 Union of India                                 ....     Respondents
                                                                   Mr. G.Sethi, Senior Panel Counsel

                                              CORAM:
                                              SHRI JUSTICE B. P. ROUTRAY
                                                               ORDER

15.01.2026

Order No.

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

2. Heard Mr. Patnaik, learned counsel for the claimant - Appellants and Mr. Sethi, learned Senior Panel Counsel for the Union of India.

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

4. I.A. is disposed of.

5. Present appeal by the Claimants is directed against impugned judgment/award dated 31st January 2025 passed by the Railway

Location: High Court of Orissa, Cuttack

Claims Tribunal, Bhubaneswar Bench in case No. O.A. (IIU)/69/2024.

6. It is submitted on behalf of the Appellants that challenge in the present appeal against the direction of keeping 90% of the compensation amount in fixed deposit is covered by a similar judgment of this court.

7. It is admitted by both parties that the challenge in the present appeal is squarely covered by the decision of this Court rendered in FAO No.262 of 2020 and batch, disposed of on 9th September, 2021.

8. Accordingly, present appeal is disposed of in terms of the principles decided in said decision of this Court with a direction to disburse the entire compensation amount in favour of all the claimants. It is further directed that 50% of the shares fall due to Appellants No. 1 & 2 (Sunita Sahoo & Pramila Dei) be kept in fixed deposits in their names in any Nationalized bank, as per their choice for a period of six years, and the total amount fall due to the share of minor Appellants No. 3 & 4 (Narmada Sahoo & Asutosh Sahoo) shall be kept in fixed deposit in any Nationalized Bank till they attain majority or for a period of six years, whichever is later.

9. Urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge S.Das