Reliance General Insurance ... vs Chinmayee Samal
2022 Latest Caselaw 3983 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                              MACA No.197 of 2018

            Reliance General Insurance Company
            Ltd. represented through Manager       ....              Appellant
            Legal (Claims)
                                Mr.Tribikram Patnaik, Regional Manager-Legal
                                            Versus
            1.Chinmayee Samal
            2.Supriya Samal
            3.Urmila Samal
            4.Amari Dei                            ....           Respondents
                                                           Mr.P.K.Mishra Advocate
                                                        (for Respondent Nos.1 to 3)

                      CORAM:
                       JUSTICE SAVITRI RATHO

                                              ORDER

Order No.                                    13.08.2022

  07.         1.      This matter is taken up today in the National Lok Adalat
              through hybrid mode.

2. Notice has not been issued in this case to the Respondents. The Respondent Nos.1 to 3 - Claimants have appeared suo motu in the Appeal.

3. Mr.Tribikram Patnaik, Regional Manager-Legal, Reliance General Insurance Company Ltd. and Mr.P.K.Mishra, learned counsel for the Claimant-Respondent Nos.1 to 3 are present. The memo in support of the compromise between the Appellant-Insurance Company and Respondent-Claimant Nos.1 to 3 is kept in the record.

4. The learned 1st MACT-cum-District Judge, Dhenkanal had directed the Appellant-Insurance Company to pay a sum of Rs.11,05,000/- (Rupees eleven lakhs five thousand only) alongwith interest @ 7% per annum from the date of filing of the

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application., i.e., 20.08.2010 within a period of two months, vide judgment dated 28.11.2017 passed in M.A.C. No.194 of 2010.

5. The Appellant-Insurance Company and Respondent- Claimant Nos.1 to 3 have now agreed that a consolidated enhanced amount of Rs.15,15,000/- (Rupees fifteen lakhs fifteen thousand only) shall be paid by the Insurance Company to the Claimant-Respondent Nos.1 to 3 within a period of eight weeks with a right to recovery.

6. As notice has not been issued to the Respondent No.4- owner and right of recovery had not been granted by the Tribunal, I think it would be proper if the matter is listed before the Regular Bench.

(Savitri Ratho) Judge National Lok Adalat Bichi