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Judgment
9 paragraphs · 226 wordsBiraja Prasanna Satapathy, J
This appeal is taken up in the 4th National Level Lok Adalat through hybrid arrangement (virtual/physical) mode in presence of the Advocates/representatives of both the Appellants-Claimants and Respondent-Company.
Heard Mr. P.K. Mishra, learned counsel for the Appellants and Mr. G.P. Dutta, learned counsel appearing for Respondent-Company.
This appeal has been filed seeking enhancement of the compensation amount passed in MAC Case No. 251 of 2017 by the learned 2nd MACT, (Southen Division), Berhampur, Ganjam on 16.03.2020.
Even though the appeal has been filed seeking enhancement of the awarded amount, but learned counsel appearing for the Parties agreed that the Respondent-Company shall pay further compensation amount of Rs.1,25,000/- (Rs. One lakh twenty five thousand) consolidated in favour of the Appellant-Claimant. Accordingly, while disposing the appeal this Court directs the Respondent-Company to deposit the aforesaid amount of Rs.1,25,000/- (Rs. One lakh twenty five thousand) consolidated before the learned Tribunal within a period of 8 weeks from the date of receipt of this order.
It is further directed that on such deposit of the entire amount within the aforesaid time period learned Tribunal shall disburse the same in favour of the Appellant without keeping any amount in fixed deposit.
The compromise petition filed by both the parties be kept on record.
The MACA is accordingly disposed of.
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