AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
12 paragraphs · 271 wordsB. P. Routray, J
I.A. No.225 of 2019
Heard Mr. P.K. Mishra, learned counsel for the Appellants-claimants as well as Mr. G.P. Dutta, learned counsel for the Respondent No.2-Insurance Company.
Upon hearing both the parties and considering the grounds mentioned in the limitation petition, the delay in filing the appeal is condoned.
The I.A. is disposed of.
MACA No.105 of 2019
Present appeal by the Appellants-claimants is directed against the judgment dated 5.10.2018 of learned 4th MACT, Angul in M.A.C. No.166 of 2016, wherein the learned Tribunal has granted compensation to the tune of Rs.7,23,400/- along with interest @6% per annum to the claimants from the date of filing of the claim application on account of death of the deceased in the motor vehicular accident dated 25.08.2016.
Upon hearing both parties and considering the grounds of challenge advanced, a further consolidated sum of Rs.2,20,000/-(rupees two lakhs twenty thousand) is proposed to the parties in course of hearing. Mr. P.K. Mishra, learned counsel for the claimants-Appellants 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.2,20,000/- before the Tribunal within a period of two months from today; where-after the same shall be disbursed in favour of the Appellant No.1 (Sushama Sahu) on such terms and proportions to be decided by the learned Tribunal.
The MACA is disposed of.
An urgent certified copy of this order be granted on proper application.
………………………………