Citation : 2023 Latest Caselaw 11021 Ori
Judgement Date : 9 September, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
FAO No.259 of 2023
Legal Manage (claims),M/s ..... Appellant
Shriram General Insurance Co.
Ltd.
Mr. G.P. Dutta, Advocate
Vs.
Lakshmi Priya Jhurjhar Singh ..... Respondents
& Ors.
Mr. K. Panigrahi, Advocate
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
09.09.2023 Order No. This matter is taken up through hybrid mode in the 3rd
01. National Lok Adalat, 2023.
2. This appeal has been preferred by the Insurer-Company challenging the common judgment/order dated 24.03.2023 passed in E.C. Case No.265-D/2019 & E.C. Case No.266-D/2019.
3. This appeal is confined to award passed in E.C. Case No.265- D/2019, wherein it has been directed to deposit the compensation amount Rs.13,01,018/-(Rupees Thirteen Lakh One Thousand Eighteen) only. As per the joint Compromise Petition filed by the Parties, the dispute has been settled at Rs.8,50,000/- (consolidated) in full satisfaction of the said dispute without any coercion and undue influence.
4. It is stated at the Bar that the entire awarded amount of Rs.13,01,018/ has been deposited with E.C. Commissioner. Hence, out of the said deposited amount, Rs.8,50,000/- be disbursed in favour of the Respondent Nos.1 to 3 (Claimants before the court below) in accordance with law at the earliest.
5. The balance differential amount with accrued interest be refunded to the Appellant Company at the earliest, preferably within two weeks from the date of disbursement of the settled amount.
6. Accordingly, the FAO stands disposed of.
(S.K.Mishra, J.) (National Lok Adalat)
padma
Signature Not Verified Digitally Signed Signed by: PADMA CHARAN DASH Designation: Personal Assistant Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 15-Sep-2023 14:13:32
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