AI Structured Summary
Not yet generated for this judgment
Judgment
B. P. Routray, J
I.A. No.561 of 2022
1.The matter is taken through hybrid mode.
Heard Mr. A.A. Khan, learned counsel for the Appellant – insurer and Mr. S.R. Pradhan, learned counsel for claimant – Respondent No.1.
The insurer – Appellant by way of additional evidence has prayed to adduce extract of driving licence of the injured – claimant, namely, Kalia Pradhan.
Mr. S.R. Pradhan, learned counsel for the injured – claimant did not raise any objection to the same.
Accordingly, the same is taken on record.
The I.A. is disposed of.
FAO No.258 of 2022
7.Present appeal is directed against the impugned award dated 12 th April, 2022 passed by the learned Commissioner for Employee’s Compensation-cum-Joint Labour Commissioner, Cuttack in E.C. Case No. 296-D of 2018, wherein compensation to the tune of Rs.10,60,850/- including interest has been awarded on account of injuries sustained by the injured - claimant arising out of and in course of his employment as driver in the truck bearing registration number OD 02 AK 8440.
Upon hearing both parties and considering all such grounds advanced, a consolidated sum of Rs.5,50,000/- is proposed to the parties. This is agreed by Mr. Pradhan, learned counsel for the injured – claimant and Mr. Khan, learned counsel for the insurer leaves it to the discretion of the court. Accordingly the compensation is fixed to the said extent.
Since the entire compensation amount has already been deposited before the learned Commissioner, out of the same a consolidated sum of Rs.5,50,000/- (five lakhs fifty 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.
The appeal is disposed of.
An urgent certified copy of this order be issued as per rules.
.......................................................