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Judgment
B. P. Routray, J
The matter is taken up through hybrid mode.
Heard Mr. G.P. Dutta, learned counsel for the insurer – Appellant and Mr. B.N. Samantaray, learned counsel for claimant – Respondents.
Present appeal by the insurer is directed against impugned judgment dated 11th November, 2022 of learned Commissioner for Employee’s Compensation-cum-Joint Labour Commissioner, Cuttack passed in E.C. Case No.266-D of 2018, wherein compensation to the tune of Rs.8,45,189/- (including interest) has been granted on account of death of deceased Hrishikesha Behera arising out of and in course of his employment as helper in the truck bearing registration number OR-09-E-9237.
Upon hearing both parties and considering all such grounds of challenge advanced, a consolidated sum of Rs.7,50,000/- is proposed to the parties. This is agreed by Mr. Samantaray, learned counsel for the claimant - Respondents 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.
Since the entire compensation amount has already been deposited before learned Commissioner, out of the same a consolidated sum of Rs.7,50,000/- (seven lakhs fifty thousand) along with accrued interest thereof be disbursed in favour of the claimant – Respondents 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 accordingly.
An urgent certified copy of this order be issued as per rules.
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