Branch Manager vs Sanju Khadia And Others
2025 Latest Caselaw 11191 Ori

Orissa High Court

Branch Manager vs Sanju Khadia And Others on 13 December, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                         MACA No.1033 OF 2025

          Branch Manager,               ...                       Appellant
          Oriental Insurance Co.                    Mr. P.K. Mahali, Advocate
          Ltd., Jharsuguda

                                     -versus-

          Sanju Khadia and Others ...                          Respondents
                                                .

                                COROM:

      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 by the Appellant-Company challenging the award passed by the learned Addl. District Judge-cum-3rd MACT, Jharsuguda in M.A.C. Case No.21 of 2021 vide judgment dated 24.04.2025.

4. Vide the said judgment, the Tribunal allowed the claim of the Claimants/ Respondents with a direction on the Appellant-Company to pay compensation amount of Rs.16,60,148.80 along with interest @ 6% per annum payable from the date of application till its realization.

5. However, in course of deliberation, it is settled in between the parties that the Claimants/Respondents will receive compensation amount of Rs.14,00,000/- along with interest @ 6% per annum as awarded by the Tribunal and // 2 //

the same shall be deposited by the appellant-insurer before the Tribunal within a period of eight (8) weeks from the date of receipt of the order.

6. In view of such compromise so effected, the appellant- company is directed to deposit compensation amount of Rs.14,00,000/- along with interest @ 6% per annum payable from the date of application till its payment within a period of eight (8) weeks from the date of receipt of this order before the Tribunal.

7. On such deposit of the amount, the Tribunal shall disburse the same in favour of the Claimants/Respondents proportionately in terms of judgment dtd. 24.04.2025 on proper identification.

8. On deposit of the award amount along with interest, the statutory deposit made before this Court be refunded along with accrued interest, if any, thereon to the appellant-company on proper identification.

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