The Manager vs Jambu Padhan & Anr
2025 Latest Caselaw 11158 Ori

Orissa High Court

The Manager vs Jambu Padhan & Anr on 13 December, 2025

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                                                       Signature Not Verified
                                                                       Digitally Signed
                                                                       Signed by: BHABAGRAHI JHANKAR
                                                                       Reason: Authentication
                                                                       Location: ORISSA HIGH COURT,
                                                                       CUTTACK
                                                                       Date: 19-Dec-2025 13:50:34




                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                               MACA No.830 of 2025
                The Manager, Odisha Legal Hub, ....              Appellant(s)
                National Insurance Co. Ltd.,
                Cuttack.
                                             Mr. Pramod Kumar Tripathy, Adv.
                                              -versus-
                Jambu Padhan & Anr.                 ....                 Respondent(s)

Mr. Pradeep Kumar Mishra, Adv.

(For Res. No.1) CORAM:

Dr. JUSTICE SANJEEB K PANIGRAHI Order No. ORDER 13.12.2025

2.

1. This matter is taken up through hybrid arrangement

(virtual/physical mode) in the 4th National Lok Adalat, 2025.

2. Learned counsel for the Appellant/ Insurance Company and

learned counsel for the Respondent No.1/ Claimant are present.

The Officers of the Insurance Company are also present.

3. Heard.

4. The Appellant/ Insurance Company has filed this MACA

challenging the judgment and award dated 17.02.2025 passed by

the learned 1st MACT, Angul in MAC Case No.50 of 2023 thereby

directing the Appellant/ Insurance Company to pay compensation

amount of Rs.3,10,000/- (Rupees Three lakh Ten thousand only) to

the Respondent No.1/Claimant with interest @ 6 % per annum from

the date of filing of the claim application till payment.

// 2 //

5. At present, on the basis of the compromise made between the

parties, the claim is settled by modifying/ reducing the amount

awarded from Rs.3,10,000/- (Rupees Three lakh Ten thousand only)

to Rs.2,10,000/- (Rupees Two lakh and Ten thousand only) with

interest @ 6 per cent per annum from the date of application. The

Insurance Company undertakes to re-calculate and deposit the

modified award amount before the learned 1st MACT, Angul in

MAC Case No.50 of 2023 within a period of eight weeks hence

along with the interest @ 6 per cent per annum.

6. On deposit of the modified award amount along with the interest

as stated above before the 1st MACT, Angul in MAC Case No.50 of

2023, the same shall be disbursed to the Respondent No.1 in terms

of its order proportionately. Moreover, on filing of a receipt

evidencing the deposit before this Court with a refund application,

the statutory deposit, if any, made before this Court with accrued

interest thereon shall be refunded to the Appellant/Insurance

Company. The default/ penal interest @ 9 per cent as imposed by

the Tribunal is waived. The compromise sheet signed by both the

parties/ their authorized representatives be kept on record.

7. The MACA is, accordingly, disposed of.

(Dr. Sanjeeb K Panigrahi) Judge 4th National Lok Adalat, 2025 B. Jhankar