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Manager vs Subhadrabala Patra And Others
2023 Latest Caselaw 11028 Ori

Citation : 2023 Latest Caselaw 11028 Ori
Judgement Date : 9 September, 2023

Orissa High Court
Manager vs Subhadrabala Patra And Others on 9 September, 2023
            IN THE HIGH COURT OF ORISSA AT CUTTACK
                            MACA No.471 of 2023

Manager, Legal, ICICI               .....                                 Appellant
Lombard General Insurance
Co. Ltd., Bhubaneswar
                                                        Mr. J. Mishra, Advocate
                                    Vs.
Subhadrabala Patra and others       .....                             Respondents
                                                       Mr. K. C. Rath, Advocate

                    CORAM: JUSTICE SANJAY KUMAR MISHRA

                                           ORDER

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

03. National Lok Adalat, 2023.

2. Learned Counsel for the Parties are present and have filed the Joint Compromise Petition indicating therein that the Parties have arrived at compromise without coercion and undue influence and settled the dispute/claim at Rs.12,00,000/- (Rupees Twelve lakhs) towards full and final settlement of the claim, though the awarded amount is Rs.10,13,360/- along with interest as detailed in the impugned award.

3. As agreed by the Parties, the enhanced amount, as indicated above, shall be deposited by the Insurer-Company before the Tribunal in shape of a cheque within eight weeks hence.

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

5. Accordingly, the MACA stands disposed of.

6. Since the matter has been settled amicably, the statutory amount deposited by the insurance company in MACA No. 471 of 2023 before the Registry be refunded to the Appellant along with accrued interest on showing receipt in proof of deposited compromise amount before the Tribunal.

(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 14:13:33

 
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