Bhaskar Pradhan vs Dipti Ranjan Behera
2023 Latest Caselaw 5914 Ori

Citation : 2023 Latest Caselaw 5914 Ori
Judgement Date : 13 May, 2023

Orissa High Court

Bhaskar Pradhan vs Dipti Ranjan Behera on 13 May, 2023

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              MACA No. 1348 of 2015

            Bhaskar Pradhan                            ....              Appellant
                                                                              None
                                           Versus
            1. Dipti Ranjan Behera
            2. ICICI, Lombard General                  ....          Respondents
            Insurance Co. Ltd., Bhubaneswar
                                                     Mr. S.K. Sahoo, Advocate
                                                       (For Respondent No.2)

                       CORAM:
                       JUSTICE SAVITRI RATHO

                                          ORDER

Order No.                                11.02.2023

   04.      1.      This appeal has been filed by the Claimant-Appellant,

challenging the judgment and order dated 25.09.2015 passed by the learned Member 5th M.A.C.T., Khurda in MAC Misc. Case No. 111 of 2010 had directing the respondent no.2-Insurance Company to pay an amount of Rs.75,729/- only to the Appellant- Claimant along with interest at the rate of 6% per annum from the date of filing i.e. 10.11.2010 till its actual realization.

2. It is now agreed between the Appellant-Claimant and the respondent no.2-Insurance Company that a further consolidated amount of Rs.1,70,000/- shall be paid by the insurance company to the Appellant-Claimant within a period of eight weeks.

3. The compromise memo signed by Mr. P.C. Pattanaik, learned counsel for the appellant and Mr. A.A. Khan, learned counsel for the Respondent No.2 is available in the record.

// 2 //

4. It is therefore directed that the respondent no.2-insurance company shall deposit the aforesaid consolidated amount of Rs. 1,70,000/- within a period of eight weeks from today before the Tribunal.

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

6. The MACA is accordingly disposed of.

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

(Savitri Ratho) Judge.

nd 2 National Lok Adalat

sukanta

Signature Not Verified

Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer Reason: Authentication Location: Orissa High Court, Cuttack Date: 17-May-2023 20:10:28