M/S Cholamandalam Ms vs Puran Prasad Khes And Others
2023 Latest Caselaw 11031 Ori

Citation : 2023 Latest Caselaw 11031 Ori
Judgement Date : 9 September, 2023

Orissa High Court

M/S Cholamandalam Ms vs Puran Prasad Khes And Others on 9 September, 2023

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                              MACA No.625 of 2023

M/s Cholamandalam MS                  .....                                 Appellant
General Insurance Co. Ltd,
Bhubaneswar
                                                                    Mr. S. Roy, Adv
                                      Vs.
Puran Prasad Khes and others          .....                              Respondents
                                                                Mr. S.C. Swain, Adv
                                                         (for Respondent Nos.1 to 3)

                      CORAM: JUSTICE SANJAY KUMAR MISHRA
                                             ORDER

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

02. 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.16,75,000/- (Rupees sixteen lakh seventy-five thousand) towards full and final settlement of the claim.

3. As agreed by the Parties, the aforesaid amount, as indicated above, shall be deposited by the Appellant-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 Respondent Nos. 1 to 3 in terms of the ratio fixed in the impugned judgment and accordingly, resettle the

amount in favour of the Respondent Nos. 1 to 3 (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 Appellant-Insurer-Company before the Registry in the aforesaid case be refunded to the Company along with accrued interest, on production/filing of receipt in proof of deposit of the compromised amount before the Tribunal.

(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