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Judgment
B. P. Routray, J
Heard Mr. N.K. Mohanty, learned counsel for the insurer â€" Appellant and Mr. B. Singh, learned counsel for claimant â€" Respondent No.1.
Present appeal by the insurer is against impugned judgment dated 7th February, 2020 of the learned 4th MACT, Bhubaneswar in MAC No.232 of
2006 wherein compensation to the tune of Rs.2,02,000/- along with interest @ 6% per annum from the date of filing of the claim application, i.e. 19th
June, 2006 has been granted in favour of the claimant on account of injuries sustained by him in the motor vehicular accident dated 16th April, 2006.
In course of hearing a reduced compensation amount of Rs.1,80,000/- along with interest is proposed to the parties to which learned counsel for the
Claimant â€" Respondent agrees and Mr. Mohanty leaves it to the discretion of the Court. As such, the compensation is reduced to the above extent.
The insurer â€" Appellant is directed to deposit the reduced/modified compensation amount of Rs.1,80,000/- (one lakh eighty thousand) before the
learned tribunal along with interest @ 6% per annum from the date of filing of the claim application i.e. 19th June, 2006 within a period of two months
from today; where-after the same shall be disbursed in favour of the claimant on the same terms and proportion as directed in the impugned judgment.
It goes without saying that the penal interest is waived and the right of recovery as granted by the Tribunal in favour of the insurer is left
undisturbed.
The statutory deposit made by the appellant before this court along with accrued interest be refunded to the Appellant - insurer on proper
application and on production of proof of deposit of the awarded amount before the tribunal.
The appeal is disposed of.
An urgent certified copy of this order be issued as per rules.
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