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Judgment
B.P.Routray, J
The matter is taken up through hybrid mode.
Heard Mr.Nayak, learned counsel for the Appellant & Mr.Mohanty, learned counsel for the Respondent No.2.
Upon hearing both parties and considering the grounds mentioned in the limitation application, delay in filing the appeal is condoned.
I.A. is disposed of.
MACA No. 838 of 2019
Present appeal by the LRs of the injured is directed against judgment dated 22nd September, 2019 of 2nd M.A.C.T., Cuttack, in Misc. Case No.577 of 2004, wherein compensation to the tune of Rs.50,000/- has been granted along with interest @7% per annum with effect from the date of filing of the claim application on account of injury sustained by the Claimant in the motor vehicular accident on 3rd/4th September, 2003.
Upon hearing both parties and considering all such grounds of challenge advanced including the nature of injury and period of treatment of the original Claimant as an indoor patient (for 22 days), a further consolidated compensation of Rs.70,000/- is proposed to the parties in course of hearing. This is agreed by Mr.Nayak, learned counsel for the claimants. Mr.Mohanty, learned counsel for the Insurer leaves it to the discretion of the Court. As such, the amount is fixed to that extent.
In the result, the appeal is disposed of with a direction to the Insurer to deposit the further consolidated compensation of Rs.70,000/- (Seventy thousand) before the Tribunal within a period of two months from today; where-after the same shall be disbursed in favour of the claimant.
Urgent certified copy of this order be granted on proper application.
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