The Manager vs Basanti Das
2023 Latest Caselaw 5919 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                              MACA No. 947 of 2016

      The Manager, Bajaj Allianz General          ....                  Appellant
      Insurance Company Limited, Balasore
                                                       Mr. B.K. Sahu, Advocate
                                         Versus

      1. Basanti Das                              ....                Respondents
      2. Rabindra Kumar Das
      3. Suphil Marandi
                                         Mr. Rabindra Kumar Das, In person

        CORAM:
                      JUSTICE SAVITRI RATHO

                                  ORDER

Order No.                        13.05.2023
  07. 1.     This appeal has been filed by the Insurance Company

challenging the judgment dated 20.05.2016 passed by the learned 4th MACT, Baripada, Mayurbhanj in M.A.C. Case No. 111 of 2014 awarding a compensation of Rs.3, 29,000/- only with interest @ 7% per annum from the date of filing of claim application i.e. 13.10.2014.

2. Mr. Rabindra Kumar Das, Respondent No.2 is present and submits that the compensation had been settled at a consolidated amount of Rs.2,00,000/- and he has signed the compromise sheet on 11.02.2023 but the Insurance Company is yet to finally settle the matter. He also submits that respondent no1 is his wife and they are facing immense hardship due to the delay as they are in need of money.

3. Mr. B.K. Sahu, learned counsel for the appellant, Insurance Company is directed to obtain instruction in the matter.

// 2 //

4. List this matter before the next Lok Adalat.

5. Copy of the order be sent to the appellant/Insurance Company by email by the Registry.

(Savitri Ratho) Judge PUSPANJALI Digitally signed by PUSPANJALI MOHAPATRA 2nd National Lok Adalat MOHAPATRA Date: 2023.05.15 12:37:48 +05'30'

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