Sumanta Pradhan @ Hemanta vs Narayan Nayak & Anr
2025 Latest Caselaw 11190 Ori

Orissa High Court

Sumanta Pradhan @ Hemanta vs Narayan Nayak & Anr on 13 December, 2025

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                                              Signature Not Verified
                                                              Digitally Signed
                                                              Signed by: BHABAGRAHI JHANKAR
                                                              Reason: Authentication
                                                              Location: ORISSA HIGH COURT,
                                                              CUTTACK
                                                              Date: 19-Dec-2025 13:50:34




          IN THE HIGH COURT OF ORISSA AT CUTTACK

                          MACA No.787 OF 2025


        Sumanta Pradhan @ Hemanta            ....                 Appellant(s)
        Pradhan @ Hemanta Kumar
        Pradhan
                                            Mr. Pradeep Kumar Mishra,, Adv.


                                    -versus-

        Narayan Nayak & Anr.                 ....              Respondent(s)
                                            Mr. Prasanta Kumar Mahali, Adv.
                                                                  (for R-2)


                 CORAM:
                 Dr. JUSTICE SANJEEB K PANIGRAHI
                                ORDER

Order No. 13.12.2025

1. 1. This matter is taken up through hybrid arrangement

(virtual/physical mode) in the 4th National Lok Adalat, 2025.

2. Learned counsel for the Appellant/ Claimant and learned

counsel for the Respondent No.2/ Insurance Company are

present. The Officers of the Insurance Company are also present.

3. Heard.

4. The Appellant/ Claimant has filed this MACA challenging the

judgment and award dated 02.04.2025 passed by the learned 3rd

District Judge, Bhubaneswar in M.A.C. Case No.99 of 2017

// 2 //

thereby directing the Respondent No.2/ Insurance Company to

pay an amount of Rs.79,682/- (Rupees Seventy-nine thousand Six

hundred and Eighty-two only) to the Appellant/Claimant along

with interest @ 6% per annum from the date of filing of the claim

petition, within a period of one month of passing of that award.

5. At present, on the basis of the compromise made between the

parties, the impugned award is modified and settled by a further

consolidated sum of Rs.30,000/- (Rupees Sixty thousand only)

over and above the awarded amount. It is stated that the award

amount passed by the Tribunal has already been satisfied by the

Insurance Company.

6. The Respondent No.2/Insurance Company is directed to

deposit the aforesaid consolidated award amount without

interest before the learned 3rd District Judge, Bhubaneswar in

M.A.C. Case No.99 of 2017 within a period of eight weeks,

whereafter the entire amount shall be disbursed in favour of the

Claimant(s) in terms of the order of the Tribunal and also after

keeping proof of identification, if any amount is yet not paid. The

impugned award is modified to the above extent. The

compromise sheet signed by both the parties/ their authorized

representatives be kept on record.

7. The MACA is, accordingly, disposed of.

// 3 //

8. The MACA having been disposed of in the 4th National Lok

Adalat, 2025, Court fee, if any, is not payable.

( Dr. Sanjeeb K Panigrahi) Judge 4 National Lok Adalat, 2025 th

B. Jhankar