Divisional Manager vs Manoj Kumar Jena
2021 Latest Caselaw 7060 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                              MACA No. 92 of 2021


                  Divisional Manager, New
                  India Assurance Co. Ltd.,         ....        Appellant

                                      Mr. Adam Ali Khan, Advocate

                                   -versus-
                  1. Manoj Kumar Jena
                  2. Gouranga Sahoo         ....            Respondents

                                      Mr. B.B. Singh, Advocate
                                      (for respondent No.1)
                                      CORAM:

                                JUSTICE S.K. SAHOO

                         NATIONAL LEVEL LOK ADALAT
                                     ORDER

Order No. 10.07.2021

03. 1. The matter is taken up through Video Conferencing.

2. Mr. G.C. Samantaray, Advocate representing for the Insurance company and Officers of the Insurance Company as well as the learned counsel for the respondent no.1 are present.

3. It is agreed by the parties that the awarded amount of Rs.9,00,000/- (Nine lakhs) with interest @ 6.5% per annum from the date of filing of the claim petition is modified and reduced to Rs.7,60,000/- (Seven lakhs sixty thousands) with interest at the rate of 6.5% from the date of filing of the claim petition.

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4. It is therefore, directed that the appellant- Insurance Company shall deposit the modified amount along with interest as directed above within a period of two months from today. On depositing the same, learned Tribunal shall reapportion the amount amongst the claimants keeping in view the ratio fixed in the impugned judgment and accordingly, resettle the amount in favour of the claimants.

5. On production of proof regarding deposit of the aforesaid amount before the learned Tribunal, the statutory deposit along with accrued interest be refunded to the Insurance Company on proper application.

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

7. The MACA is accordingly disposed of.

8. As the restrictions due to the COVID-19 situation are continuing, learned counsel for the parties may utilize a soft copy of this order available in the High Court's website or print out thereof at par with certified copy in the manner prescribed, vide Court's Notice No.4587, dated 25th March, 2020.

( S.K. Sahoo, J.) National Lok Adalat

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