The Manager (Legal) vs Rabi Dehury & Anr
2025 Latest Caselaw 11192 Ori

Orissa High Court

The Manager (Legal) vs Rabi Dehury & Anr on 13 December, 2025

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    MACA No.1145 of 2024

                 The Manager (Legal), Sriram              ....                Appellant
                 General Insurance Company
                 Ltd., Bhubaneswar
                                                           Mr. A.A. Khan, Advocate


                                               -versus-
                 Rabi Dehury & anr.                       ....           Respondents

                                                          Mr. S. Mohanty, Advocate

                    CORAM: JUSTICE SANJAY KUMAR MISHRA

                                              ORDER

13.12.2025 Order No.

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

2. Learned Counsel for the parties file the Joint Compromise Petition indicating therein that parties have arrived at a compromise without any coercion and undue influence and settled the dispute/claim at Rs.19,75,000/- (Rupees nineteen lakhs seventy five thousands) towards consolidated compensation, as against the compensation awarded vide judgment dated 10.04.2024 passed in M.A.C. Case No.77/140 of 2022-2019. The Joint Compromise Petition is taken 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 Tribunal in shape of cheque within eight weeks hence.

5. On deposit of the said amount, the Tribunal shall resettle the amount in favour of Respondent No.1 (Claimant before the Court below in M.A.C. Case No.77/140 of 2022-2019) in terms of the ratio fixed vide the impugned judgment.

6. Since the matter has been settled amicably, on filing of receipt before the Registry in proof of deposit of the compromised amount before the Tribunal, the statutory amount deposited by the Appellant-Insurance Company be refunded along with accrued interest thereon within a period of four weeks from the date of filing of receipt.

7. Accordingly, the MACA stands disposed of.

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

9. Free copy of this order be provided to the learned counsel for the 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 18:04:46