The New India Assurance vs Rabindra Pradhan
2025 Latest Caselaw 11176 Ori

Orissa High Court

The New India Assurance vs Rabindra Pradhan on 13 December, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          MACA No.567 of 2025
              The New India Assurance
              Company Ltd.                         .... Appellant

                                 Mr. P.K. Mohanty, Advocate.

                                 -versus-
              1. Rabindra Pradhan
              2. Pradipta Kumar Das
              3. Pradipta Kumar Das
              4. The New India Assurance
                 Co. Ltd.                          .... Respondents

                                 Mr. P.K. Mishra, Advocate for
                                 respondents nos.1 to 3.
                                 CORAM:
                             JUSTICE S.K. SAHOO
                                  ORDER

Order No. 13.12.2025

06. This matter is placed in the National Lok Adalat and is taken up through Hybrid arrangement (video conferencing/physical mode).

Learned counsel for the appellant as well as learned counsel for the respondents nos.1 to 3 and Officers of the Insurance Company are present.

As agreed by the parties, the awarded amount of Rs.20,52,100/- (twenty lakhs fifty two thousand one hundred) with interest at the rate of 6% per annum from the date of filing of the claim application i.e. 24.09.2013 is modified and reduced to Rs.16,50,000/- (sixteen lakhs fifty thousand) with simple interest at the rate of 6% per annum from the date of claim application

before the Tribunal i.e. 24.09.2013. The compromise sheet signed by both the parties/their authorized representatives is taken on record.

It is further directed that the appellant-Insurance Company shall deposit the modified amount along with interest as directed above within a period of two months from the date of receipt of this order before the learned 3rd M.A.C.T, Puri in M.A.C.T. Case No.275 of 2013. On depositing the same, the learned Tribunal shall reapportion the amount keeping in view the ratio fixed in the impugned judgment and accordingly, resettle the amount in favour of the claimants. The right of recovery granted by the learned Tribunal is to be continued.

On production of proof regarding deposit of the modified amount before the Tribunal, the statutory deposit along with accrued interest be refunded to the Insurance Company on proper application.

As the settlement is arrived at before the Lok Adalat, no Court fee shall be levied from the claimants.

Accordingly, the MACA is disposed of. Free copies of this order be handed over to the learned counsel for both sides.

( S.K. Sahoo, J.) (National Lok Adalat) RKM

Signed by: RABINDRA KUMAR MISHRA Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 16-Dec-2025 11:24:19