Pravakar Parida vs Bibhuti Bhusan
2025 Latest Caselaw 11183 Ori

Orissa High Court

Pravakar Parida vs Bibhuti Bhusan on 13 December, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

    IN THE HIGH COURT OF ORISSA AT CUTTACK
               MACA No.74 of 2023

Pravakar Parida                        .....         Appellant
                                                     Mr. S. Mohanty,
                                                     Advocate
                            -versus-

Bibhuti Bhusan                     .....            Respondents
Champati & Another                             Mr. S. Roy, Adv.


                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                     ORDER

13.12.2025 Order No.02

1. This appeal is taken up in the 4th National Level Lok Adalat through Virtual/Physical Mode in presence of the Advocates/Representatives of both the Parties.

2. Heard.

3. This appeal has been filed seeking enhancement of the award passed by the learned Second M.A.C.T, Cuttack in MAC Case No. 283 of 2011 vide judgment dated 02.11.2022.

4. Vide the said judgment, the Tribunal allowed the claim of the appellant-claimant with a direction on the Respondent-Company to pay sum of Rs.65,050/- along with interest @ 7% per annum payable from the date of application till the date of realization .

5. Learned counsel appearing for appellant-claimant though supported the impugned Judgment and contended that the award has already been satisfied, but in course of hearing, it is agreed in between the Parties that appellant-Company (Insurer)

will pay further compensation amount of Rs.1,00,000/- consolidated in favour of the claimant-respondent No.1

6. This Court considering the settlement arrived at in between the Parties held the respondent-company liable to pay further compensation amount of Rs.1,00,000/- consolidated over and above the award amount and directs the Respondent-Company to deposit further compensation amount of Rs.1,00,000/- before the Tribunal within a period of 8(eight) weeks from the date of receipt of this order.

7. It is directed that on such deposit of the award amount before the learned Tribunal, the same shall be disbursed in favour of the appellant-claimant in terms of judgment dt.2.11.2022.

8. However, it is observed that if the amount as directed is not deposited within the aforesaid time period, the compensation amount of Rs.1,00,000/- will carry interest @ 6% per annum payable for the period starting from the expiry of the period of eight (8) weeks till the amount is so deposited.

9. The compromise sheet signed in support of the settlement be kept in record.

10. The MACA is accordingly disposed of.

Biraja Prasanna Satapathy, J (4th National Lok Adalat)

sangita

Reason: AUTHENTICATIION OF ORDER Location: HIGH COURT OF ORISSA Date: 19-Dec-2025 17:55:38