M/S. New India Assurance vs Sri Rabindra Sahu
2025 Latest Caselaw 11179 Ori

Orissa High Court

M/S. New India Assurance vs Sri Rabindra Sahu on 13 December, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         MACA No.1004 of 2024
              M/s. New India Assurance
              Company Ltd.                          .... Appellant

                                Mr. A.A. Khan, Advocate.

                                  -versus-
              1. Sri Rabindra Sahu
              2. Mr. Dushmanta Kumar
                 Mohanta                            .... Respondents


                                Mr. B.B. Singh, Advocate for
                                respondent no.1.
                                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 respondent no.1 and Officers of the Insurance Company are present.

As agreed by the parties, the awarded amount of Rs.13,35,000/- (thirteen lakhs thirty five thousand) with interest at the rate of 6% per annum from the date of filing of the claim application i.e. 06.03.2019 is modified and reduced to a consolidated amount of Rs.12,75,000/- (twelve lakhs seventy five thousand) 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 consolidated amount as directed above within a period of two months from the date of receipt of this order before the learned 3rd Addl. District Judge -cum- 5th Motor Accident Claims Tribunal, Balasore in M.A.C No.73 of 2019. 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 claimant. The right of recovery as 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.

Signed by: RABINDRA KUMAR MISHRA Designation: Personal Assistant (National Lok Adalat) RKMAuthentication Reason:

Location: HIGH COURT OF ORISSA, CUTTACK Date: 16-Dec-2025 11:24:18