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Judgment
B. P. Routray, J
Heard Mr. K.C. Nayak, learned counsel for the Appellant-claimant and 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 22.09.2022 of learned MACT, Rayagada in M.A.C. No.10 of 2021, wherein the learned Tribunal has granted compensation to the tune of Rs.8,86,315/- along with interest @9% per annum to the claimant from the date of filing of the claim application, i.e.01.07.2021 on account of injury sustained by him in the motor vehicular accident dated 19.09.2020.
Upon hearing both the parties and considering all such grounds of challenge advanced, a further consolidated sum of Rs.6,00,000/- (rupees six lakhs) is proposed to the parties in course of hearing. Mr. K.C. Nayak, 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 the further consolidated sum of Rs.6,00,000/- (rupees six lakhs) before the Tribunal within a period of two months from today; where-after the same shall be disbursed in favour of the claimant-Appellant on such terms and proportion to be fixed by the learned Tribunal.
The MACA is disposed of.
An urgent certified copy of this order be granted on proper application.
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