The Divisional Manager vs Prabhakar Sahoo
2022 Latest Caselaw 2626 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               FAO No. 157 of 2022

            The Divisional Manager,
            M/s. New India Assurance Co. Ltd.,
            (T.P. Claims Hub), Cuttack
                                                   ....            Appellant

                                Mr. Gopal Chandra Samantaray, Advocate
                                      Versus
            1.Prabhakar Sahoo
            2. Debabrata Patnaik

                                                   ....         Respondents

                                     Mr. Brundaban Samantaray, Advocate
                                                   (for Respondent No.1)

                      CORAM:
                      JUSTICE SAVITRI RATHO

                                       ORDER

Order No.                             14.05.2022

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

2. Learned counsel for the appellant-Insurance Company is present. The memo in support of the compromise between Appellant and Respondent No.1-applicant is kept in the record.

3. The Commissioner for Employee's Compensation-cum- Joint Labour Commissioner, Cuttack had directed the appellant to pay an amount of Rs.11,94,722/- (Rupees eleven lakhs ninty four thousand seven hundred twenty two only) to the respondent no.1-applicant within 30 days from the date of the order of the

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tribunal, vide judgment dated 01.02.2022 passed in E.C. Case No. 126-D/2019.

It is now agreed that a modified consolidated amount of Rs.5,90,000/- (Rupees five lakhs and ninety thousands) only shall be paid by the insurance company to the -respondent no.1- claimant Prabhakar Sahoo within a period of eight weeks.

4. It is therefore directed that the appellant-insurance company shall deposit the aforesaid consolidated amount of Rs.5,90,000/- (Rupees five lakhs and ninety thousands) only within a period of eight weeks from today before the Commissioner. The aforesaid consolidated amount shall be disbursed to the claimant by the Commissioner.

5. The MACA is accordingly disposed of.

6. Urgent certified copy of this order be granted on proper application.

(Savitri Ratho) Judge.

National Lok Adalat

puspa