Icici Lombard General vs Baikuntha Sahoo & Ors
2023 Latest Caselaw 11024 Ori

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               MACA No.721 of 2023

             ICICI Lombard General                     .....                                 Appellant
             Insurance Company Ltd.
                                                                             Mr. J. Mishra, Advocate
                                                       Vs.
             Baikuntha Sahoo & Ors.                    .....                             Respondents
                                                                          Mr. K. C. Nayak, Advocate

                                        CORAM: JUSTICE SANJAY KUMAR MISHRA

                                                              ORDER

09.09.2023 Order No. This matter is taken up through hybrid mode in the 3rd

National Lok Adalat, 2023.

2. Learned Counsel for the parties are present.

3. Though the awarded amount is Rs.10,08,000/- along with interest as detailed in the impugned award, the parties have agreed to settle the dispute/claim at Rs.7,00,000/- (Rupees seven lakhs) (consolidated) towards full and final settlement of the claim, to be deposited within eight weeks hence before the Tribunal.

4. On deposit of such amount, the Tribunal shall reapportion the said amount amongst the Respondent Nos. 1 and Respondent Nos. 2(a) to (d) in terms of the ratio fixed in the impugned judgment and accordingly, resettle the amount in favour of the said Respondents (claimants before the court below) in accordance with law at the earliest.

5. Accordingly, the MACA stands disposed of.

Signature Not Verified Digitally Signed padma (S.K.Mishra, J.) Signed by: PADMA CHARAN DASH Designation: Personal Assistant (National Lok Adalat) Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 15-Sep-2023 14:13:33