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Judgment
B. P. ROUTRAY
1.The matter is taken up through Hybrid mode.
Mr.Patnaik, learned counsel submits that he has filed power for the Appellant.
Heard Mr. Patnaik, learned counsel for the Appellant and Mr. Ghose, learned counsel for Respondents.
Present appeal by the Claimant is directed against judgment dated 23rd December, 2015 of 2nd M.A.C.T., Cuttack, in Misc Case No.233 of 2008, wherein compensation to the tune of Rs.32,000/- 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 13th April, 2008.
Upon hearing both parties and considering all such grounds of challenge advanced, a further consolidated compensation of Rs.1,30,000/- is proposed to the parties in course of hearing. This is agreed by Mr.Patnaik, learned counsel for the claimants. Mr.Ghose, 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 further consolidated compensation of Rs.1,30,000/- (one lakh thirty thousand) before the Tribunal within a period of two months from today; where-after the same shall be disbursed in favour of the claimant on such terms and proportion to be fixed by the Tribunal.
Urgent certified copy of this order be granted on proper application.
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