GAYATREE PATTNAIK FOR SHREEJITA PATTNAIK Vs. ARUNDHATI SAHOO

JUDGEMENT

(1.) This appeal by special leave is directed against the judgment and order dtd. 11/1/2023 passed by the High Court of Orissa at Cuttack (briefly 'the High Court' hereinafter) in MACA No. 283 of 2022 (Gayatree Pattnaik Vs. Arundhati Sahoo and Anr.).

(2.) It may be mentioned that against the judgment and order dtd. 16/4/2022 passed by the 2nd Additional District Judge-cum-3rd Motor Accident Claims Tribunal, Cuttack in M.A.C. Case No. 572 of 2015 wherein compensation to the tune of Rs.30,12,960.00 was awarded to the appellant alongwith interest at the rate of 6% per annum from the date of filing of the claim petition, the aforesaid appeal was filed before the High Court.

(3.) By the judgment and order dtd. 11/1/2023, the High Court disposed of the appeal by enhancing the compensation by a further amount of Rs.15,27,840.00, thus, awarding total compensation of Rs.45,40,800.00 to the appellant. Directions have been issued to the insurer i.e. respondent No. 2 to deposit the entire compensation amount before the MACT alongwith interest at the rate of 6% per annum from the date of filing of the claim petition with the further direction to keep the entire compensation amount in fixed deposit in the name of the injured Shreejita Pattnaik in any nationalized bank till she attains the age of majority with quarterly interest payable in favour of the mother of the injured i.e. the appellant. The High Court has also directed that MACT would be at liberty to release any further amount, if required, for the treatment of the injured.