The Manager (T.P. Hub) vs Tapaswini Mishra
2025 Latest Caselaw 11178 Ori

Orissa High Court

The Manager (T.P. Hub) vs Tapaswini Mishra on 13 December, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         MACA No.1240 of 2025
              The Manager (T.P. Hub)
              M/s. New India Assurance
              Co. Ltd.                           .... Appellant

                                Mr. G.P. Dutta, Advocate.

                                     -versus-
              1. Tapaswini Mishra
              2. Devi Prasad Mishra
              3. Anusuya Mishra
              4. Radhakanta Panda                .... Respondents

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

13.12.2025 Order No.

01. 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.45,54,493/- (forty five lakhs fifty four thousand four hundred ninety three) with interest at the rate of 6% per annum from the date of filing of the claim application i.e. 24.03.2021 is modified and reduced to

Rs.39,60,000/- (thirty nine lakhs sixty thousand) with simple interest at the rate of 6% per annum from the date of claim application before the Tribunal i.e. 24.03.2021. 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 1st Additional District Judge -cum- 1st M.A.C.T, Cuttack in M.A.C. Case No.342 of 2021. 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.

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.)

RKMSigned

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