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Judgment
B. P. Routray, J
I.A.No.311 of 2023
The matter is taken up through Hybrid mode.
Heard Mr.Dutta, learned counsel for the Insurer-Appellant and Mr.Mishra learned Advocate for claimant-Respondent No.1.
Upon hearing both parties and considering the grounds mentioned in the petition, delay in filing the appeal is condoned.
The I.A. is disposed of.
FAO No.190 of 2023
Present appeal by the Insurer is directed against impugned judgment/award dated 9th January, 2023 passed by the Commissioner for Employee’s Compensation-Cum-Divisional Labour Commissioner, Cuttack, in E.C.Case No.241D/2014, wherein compensation to the tune of Rs.2,85,600/- has been granted on account of injuries sustained by the claimant in course of his employment as a driver of a Truck bearing registration no.OR-21A-5431.
Having heard both parties and considering all such grounds of challenge advanced, a reduced compensation of Rs.2,50,000/-consolidated is proposed to the parties in course of hearing. The same is agreed by Mr.Mishra learned counsel for the claimant-Respondent No.1. Mr.Dutta, learned counsel for the Insurer leaves it to the discretion of the Court. Accordingly, the amount is reduced to said extent.
Since the entire award amount has been deposited before the Commissioner for Employee’s Compensation-Cum-Divisional Labour Commissioner, Cuttack, the Commissioner is directed to disburse the modified consolidated amount of Rs.2,50,000/- (Two lakhs fifty thousand) with proportionate accrued interest thereof in favour of the claimant within a period of two months from today. The balance amount with proportionate accrued interest thereof shall be refunded to the Insurer-Appellant.
The appeal is accordingly disposed of.
Urgent certified copy of this order be granted on proper application.
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