The Manager vs Madhusmita Prdhan & Ors
2025 Latest Caselaw 11159 Ori

Orissa High Court

The Manager vs Madhusmita Prdhan & Ors 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 13:50:35




                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                               MACA No.843 of 2025


                The Manager, Odisha Legal Hub, ....                         Appellant(s)
                National Insurance Co. Ltd.,
                Cuttack.
                                                   Mr. Pramod Kumar Tripathy, Adv.


                                              -versus-

                Madhusmita Prdhan & Ors.              ....                Respondent(s)

Mr. Pradeep Kumar Mishra, Adv.

(For Res. Nos.1 to 5)

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 Nos.1 to 5/ Claimants 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 30.01.2025 passed by

the learned 1st MACT, Angul in MAC Case No.52 of 2023 thereby

directing the Appellant/ Insurance Company to pay compensation

// 2 //

amount of Rs.29,48,198/- (Rupees Twenty-nine lakh Forty-eight

thousand One hundred Ninety-eight only) to the Respondent

Nos.1 to 5/Claimants with interest @ 6 % per annum from the date

of filing of the claim application till payment.

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.29,48,198/- (Rupees Twenty-nine lakh Forty-eight

thousand One hundred Ninety-eight only) to Rs.23,50,000/-

(Rupees twenty-three lakh and fifty 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.52 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.52 of

2023, the same shall be disbursed to the Respondent Nos.1 to 5 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 compromise sheet signed by both the parties/ their

authorized representatives be kept on record.

// 3 //

7. The MACA is, accordingly, disposed of.

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