Sunita Sethi vs Sudam Charan Swain And M/S
2023 Latest Caselaw 11030 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                              MACA No.715 of 2022

Sunita Sethi                          .....                                  Appellant
                                                                 Mr. D.C. Dey, Adv
                                      Vs.

Sudam Charan Swain and M/s            .....                              Respondents
Chola General Insurance Co.
Ltd, Bhubaneswar
                                                                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

05. 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.20,000/- (Rupees Twenty 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 14.11.2022 passed in MAC Case No.531 of 2018.

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 12:22:00