The Manager (Legal) vs Kalpana Sahoo And Others
2026 Latest Caselaw 392 Ori

Orissa High Court

The Manager (Legal) vs Kalpana Sahoo And Others on 16 January, 2026

Author: B. P. Routray

Bench: B. P. Routray

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                       FAO No.117 of 2025

                                 The Manager (Legal), M/s. Chola MS
                                 General Insurance Co. Ltd., Sahid
                                 Nagar, Bhubaneswar                 ....                 Appellant
                                                                        Mr. A.A. Khan, Advocate
                                                             -versus-
                                 Kalpana Sahoo and Others                  ....       Respondents
                                                  Mr. P.K. Mishra, counsel for Respondents 1 to 4

                                             CORAM:
                                             SHRI JUSTICE B. P. ROUTRAY

                                                           ORDER

16.1.2026 Order No.

04. 1. Heard Mr. A.A. Khan, learned counsel for the insurer -

Appellant and Mr. P.K. Mishra, learned counsel for the claimant - Respondents.

2. Present appeal by the insurer is directed against the impugned judgment dated 16th January, 2025 of learned Commissioner for Employee's Compensation-cum-Joint Labour Commissioner, Cuttack passed in E.C. Case No.000333/2021/CUTT, wherein compensation to the tune of Rs.20,14,359/- (including interest) has been granted on account of death of Satyabrata Sahoo arising out of and in course of his employment as driver in Truck bearing registration number OD- 04-L-4689.

3. Upon hearing both parties and considering all such grounds of challenge advanced, a reduced compensation of Rs.16,20,000/- consolidated is proposed to the parties. This is agreed by Mr. Mishra,

Location: High Court of Orissa, Cuttack Date: 16-Jan-2026 17:16:22 learned counsel for claimants - Respondents and Mr. Khan, learned counsel for the insurer leaves it to the discretion of the Court. Accordingly, the compensation amount is fixed to the said extent.

4. Since the entire compensation amount has already been deposited before learned Commissioner, out of the same a consolidated sum of Rs.16,20,000/- (sixteen lakhs twenty thousand only) along with accrued interest thereof be disbursed in favour of the claimants - Respondents within a period of two months from today. The rest amount along with proportionate accrued interest be refunded to the insurer - Appellant.

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

6. The appeal is disposed of accordingly.

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

( B.P. Routray) Judge

B.K. Barik

Signed by: BASANTA KUMAR BARIK Reason: Authentication Location: High Court of Orissa, Cuttack Date: 16-Jan-2026 17:16:22