Icici Lombard General Insurance vs Sayed Qaamruzama
2021 Latest Caselaw 7056 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                           MACA No.832 of 2014
            MACA No.832 of 2014

            ICICI Lombard General Insurance     ....           Appellant.
            Company Ltd.

                                      Mr.Jayasankar Mishra, Advocate

                                    Versus
            1.Sayed Qaamruzama
            2.Sagufta Begum
            3.Sasmita Praharaj                ....          Respondents
                                           Mr. P.C. Pattnaik, Advocate
                                         (for Respondent Nos.1 and 2)


            MACA No.922 of 2014

            1. Sayed Qamruzama                  ....          Appellants
            2.Sagufta Begum

                                              Mr.P.C.Pattnaik, Advocate

                                    Versus
            1.Sasmita Praharaj
            2.Manager (Legal)
                                              ....        Respondents
                                     Mr. Jayasankar Mishra, Advocate
                                        ( For Respondent No.2 )



                     CORAM:
                     JUSTICE SAVITRI RATHO

                                    ORDER

Order No.                          10.07.2021





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09.   1.           These appeals are taken up together through video

conferencing mode in the National Lok Adalat today as they both arise out of the judgment and order dated 21.04.2014 passed by the 2nd Additional District judge cum MACT , Cuttack in Misc Case No 549 of 2011.

2. Mr.Jaya Shankar Mishra learned counsel for the Insurance Company and Mr P.C Pattnaik learned counsel for the Claimants are present. The memo in support of the compromise between the parties is kept in the record.

3. It is agreed between the parties that a consolidated amount of Rs.9,95,000/- (Rupees nine lakhs ninety five thousand only) shall be paid by the insurance company to the claimants-Respondents within a period of eight weeks.

4. It is therefore directed that the appellant-insurance company shall deposit the aforesaid agreed consolidated amount of Rs.9,95,000/- (Rupees nine lakhs ninety five thousand only) within a period of eight weeks from today before the learned tribunal. The learned tribunal shall apportion the amount between the claimants.

5. As the settlement is arrived at before the National Lok Adalat, no court fee shall be levied.

6. On production of proof of deposit, the statutory amount shall be refunded to the appellant Insurance company along with accrued interest on proper application.

7. The MACAs are accordingly disposed of.

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8. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No.4798, dated 15th April, 2021.

(Savitri Ratho) Judge.

National Lok Adalat

Bichi/Prasant