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Judgment
B. P. Routray
Heard Mr. K.K. Das, learned counsel for the Appellant-claimant as well as Mr. G.P. Dutta, learned counsel for the Respondent No.2-Insurance Company.
Present appeal by the Appellant-claimant is directed against the judgment dated 24.12.2013 of learned 4th MACT, Cuttack in M.A.C. Case No.212 of 2013/768 of 2009, wherein the learned Tribunal has granted compensation to the tune of Rs.30,000/-along with interest @6% per annum to the claimant from the date of filing of the claim application, i.e. 19.12.2009 on account of injury sustained by him in the motor vehicular accident dated 22.3.2009.
Upon hearing both the parties and considering the nature of injuries, which are grievous in nature, a further consolidated sum of Rs.20,000/- (rupees twenty thousand) is proposed to the parties in course of hearing. Mr. K.K. Das, learned counsel for the claimant-Appellant agrees to the same and Mr. G.P. Dutta, learned counsel for Respondent No.2-Insurance Company leaves it to the discretion of the Court. The compensation amount is accordingly fixed to that extent.
The Insurance Company is directed to deposit further consolidated sum of Rs.20,000/- before the Tribunal within a period of two months from today; where-after the same shall be disbursed to the claimant.
It is made clear that, this Court has not disturbed the direction of learned Tribunal regarding right of recovery granted in favour of the Insurance Company.
The MACA is disposed of.
An urgent certified copy of this order be granted on proper application.
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