Branch Manager vs Rani Kumari & Another
2025 Latest Caselaw 11182 Ori

Orissa High Court

Branch Manager vs Rani Kumari & Another on 13 December, 2025

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   MACA No.531 of 2025

                 Branch Manager,                       ....              Appellant
                 Cholamandalam MS General
                 Insurance Co. Ltd., BBSR
                                                            Mr. S. Roy, Advocate


                                     -versus-
                 Rani Kumari & another                 ....          Respondents

                                                     Ms. R.K. Debata, Advocate
                                                         (For Respondent No.1)

                    CORAM: JUSTICE SANJAY KUMAR MISHRA

                                          ORDER

13.12.2025 Order No.

01. This matter is taken up through hybrid mode in the 4th National Lok Adalat, 2025.

2. Learned Counsel for the parties are present and file the Joint Compromise Petition indicating therein that parties have arrived at a compromise without any coercion and undue influence and settled the dispute at Rs.16,00,000/- (Rupees sixteen lakhs) towards consolidated compensation amount against the compensation awarded vide impugned Judgment dated 24.10.2025 passed in E.C. Case No.11 of 2024. The Joint Compromise Petition be kept on record.

3. Since parties are absent, on being asked, learned Counsel for the parties submit, they have executed the Joint Compromise Petition after taking consent from their respective clients.

4. The impugned Award is modified accordingly. As agreed between the parties, the amount, as indicated above, shall be deposited by the Insurance Company before the Commissioner for Employees' Compensation & Joint Labour Commissioner, Rourkela in shape of cheque within eight weeks hence.

5. On deposit of the said amount, the Commissioner shall release the amount in favour of Respondent No.1 (Claimant before the Court below in E.C. Case No.11 of 2024) in accordance with law.

6. Accordingly, the FAO stands disposed of.

7. It is made clear that, since the Appeal is disposed of in Lok Adalat, no Court Fee is payable by the Claimants.

8. Free copy of this order be provided to the learned counsel for parties.

(S. K. Mishra, J.) National Lok Adalat Prasant

Signed by: PRASANT KUMAR PRADHAN Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack. Date: 19-Dec-2025 18:04:45