Tulasi Behera vs Hrusikesh Behera And M/S
2023 Latest Caselaw 11029 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                              MACA No.769 of 2019

Tulasi Behera                         .....                                  Appellant
                                                               Mr. K.C. Nayak, Adv
                                      Vs.

Hrusikesh Behera and M/s              .....                              Respondents
Cholamandalam M.S. General
Insurance Co. Ltd.
                                                                Mr. A.A. Khan, Adv
                                                             (for Respondent No. 2)

                      CORAM: JUSTICE SANJAY KUMAR MISHRA

                                              ORDER

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

04. 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.30,000/- (Rupees thirty thousand) towards further consolidated compensation amount over and above the awarded amount, which has already been disbursed in favour of the claimant, in terms of the impugned judgment dated 18.05.2019 passed in MAC Case No.17 of 2015.

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 the said amount, the Tribunal shall disburse the same in favour of the Appellant (claimant before the court below) in accordance with law, at the earliest.

5. Accordingly, the MACA stands disposed of.

(S.K. Mishra, J.) Padma National Lok Adalat

Signature Not Verified Digitally Signed Signed by: PADMA CHARAN DASH Designation: Personal Assistant Reason: Authentication Location: ORISSA HIGH COURT CUTTACK Date: 15-Sep-2023 12:22:01