Friday, 08, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Pradipta Kumar Parida vs Surabhi Pattnaik @
2023 Latest Caselaw 11036 Ori

Citation : 2023 Latest Caselaw 11036 Ori
Judgement Date : 9 September, 2023

Orissa High Court
Pradipta Kumar Parida vs Surabhi Pattnaik @ on 9 September, 2023
             IN THE HIGH COURT OF ORISSA AT CUTTACK

                              MACA No.381 of 2023

                 Pradipta Kumar Parida              ....           Appellant

                                    Mr. P.K. Mishra,
                                    Advocate

                                         -versus-
                 Surabhi Pattnaik @                 ....        Respondents
                 Bohidar and another

                                    Mr. B.B. Singh,
                                    Advocate

                  CORAM: JUSTICE SANJAY KUMAR MISHRA
                                       ORDER

Order No. 09.09.2023

01. This matter is taken up through hybrid mode in the 3rd National Lok Adalat, 2023.

2. Learned Counsel for the parties are present and hands up a memo enclosing thereto Joint Compromise Petition and photocopy of Demand Draft bearing No.797690 dated 05.09.2023 drawn at State Bank of India in favour of the Respondents. The same be kept on record.

3. It appears from the Joint Compromise Petition that as per the impugned Judgment, though the awarded amount is Rs.16,43,652/- with simple interest at the rate of 6% per annum from the date of filing of claim application, parties have agreed to a consolidated amount of Rs.5,00,000/- (Rupees five lakhs).

4. Learned Counsel for the Appellant submits, the Demand Draft bearing No.797690 dated 05.09.2023 drawn at State Bank of India in favour of the present Respondents for an amount of Rs.5,00,000/- has already been handed over to the learned counsel for the Respondents (claimants before the court below) towards full and final satisfaction of the compensation amount, which is not disputed by the learned Counsel for the Respondents.

5. In view of such submission, the MACA is disposed of.

(S. K. MISHRA, J.) NATIONAL LOK ADALAT Prasant

Signature Not Verified Digitally Signed Signed by: PRASANT KUMAR PRADHAN Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack Date: 10-Sep-2023 17:08:07

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter