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Judgment
Biswanath Rath, J
This matter involves a challenge to the award being passed by the Commissioner for Employees’ Compensation-cum-Joint Labour
Commissioner, Cuttack in E.C. Case No.08-D of 2017. The impugned award is challenged on the grounds mentioned therein with regard to quantum.
During course of submission, while not inclining to entertain the grounds on which the impugned award is challenged, this Court, however, finds,
there is exorbitant grant of compensation.
Considering the rival contentions of the parties with regard to the compensation aspect, this Court observes, grant of a sum of Rs.5,20,000/-
(Rupees five lakh twenty thousand) only as consolidated will meet the ends of justice. In such view of the matter, while interfering with the impugned
order only in the compensation aspect, this Court reduces the same to a consolidated sum of Rs. 5,20,000/- (Rupees five lakh twenty thousand) only
from Rs.7,09,361/- (Rupees seven lakh nine thousand three hundred sixty one) only. Since the amount is already deposited before the Commissioner
for Employee’s Compensation -cum- Joint Labour Commissioner, Cuttack, the modified awarded amount be released in favour of the claimants
with proportionate accrued interest and the balance amount with accrued interest be released in favour of the Appellant-Insurance company.
With the above observation and direction, the FAO stands disposed of..
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