Josef Kandulana vs The Divisional Manager
2025 Latest Caselaw 11188 Ori

Orissa High Court

Josef Kandulana vs The Divisional Manager on 13 December, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

    IN THE HIGH COURT OF ORISSA AT CUTTACK
               MACA No.852 of 2025

Josef Kandulana                       .....          Appellant
                                               Mr. P.K. Mishra, Adv.
                           -versus-

The Divisional Manager,           .....            Respondents
M/s. Oriental Insurance
Co. Ltd& Another

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

13.12.2025 Order No.01

1. This appeal is taken up in the 4thNational 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 1st MACT-cum-District Judge, Deogarh, Cuttackin MAC Case No.30 of 2023 vide judgment dated 08.05.2025.

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.1,20,000/- along with interest @ 6% 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, but in course

of hearing, it is agreed in between the Parties that Respondent-Company will pay further compensation amount of Rs.1,50,000/- consolidated in favour of the appellant-claimant.

6. This Court considering the settlement arrived at in between the Parties, held the Respondent-Company to pay further compensation amount of Rs.1,50,000/- consolidated over and above the award amount.

7. Since it is contended by the learned counsel for the claimant-appellant that the award so passed by the Tribunal has not yet been deposited, the respondent- company is directed to deposit the award amount along with interest as due and admissible and further consolidated amount of Rs.1,50,000/- in favour of the appellant-claimant before the Tribunal within a period of eight(8) weeks from the date of receipt of this order.

8. It is directed that on such deposit of the amount before the learned Tribunal, the same shall be disbursed in favour of the appellant-claimant in terms of judgment dt.08.05.2025 on proper identification.

9. However, it is observed that if the amount as directed is not deposited within the aforesaid time period, the compensation amount of Rs.1,50,000/- 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.

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

11. 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 17:55:39