Swadhin Mohanty vs Prasan Kumar Sahoo
2025 Latest Caselaw 4789 Ori

Orissa High Court

Swadhin Mohanty vs Prasan Kumar Sahoo on 8 March, 2025

Author: Savitri Ratho

Bench: Savitri Ratho

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                             MACA No.904 of 2023

        Swadhin Mohanty                                 ....          Appellant

                                         Mr.Pranay Kumar Mishra, Advocate
                           on behalf of Mr.Pradeep Kumar Mishra, Advocate
                                      -versus-
       1.Prasan Kumar Sahoo
       2.Branch Manager, Legal Reliance General
       Insurance Co. Ltd., Bhubaneswar               ....        Respondents
                                       Ms.Sushree Sangita Pasayat, Advocate
                                  on behalf of Mr.Subrat Satpathy, Advocate
                                                      (for Respondent No.2)
                CORAM:
                     HON'BLE MS. JUSTICE SAVITRI RATHO
                                         ORDER

Order No.                               08.03.2025
                                 (Through hybrid mode)
02.       1.    The matter is taken up in the 1st National Lok Adalat, 2025.

2. Mr.Pranay Kumar Mishra, learned counsel appearing on behalf of

Mr.Pradeep Kumar Mishra, learned counsel for the appellant and Ms.

Sushree Sangita Pasayat, learned counsel appearing on behalf of

Mr.Subrat Satpathy, learned counsel for respondent No.2 are present.

3. The learned 2nd Additional District Judge-cum-3rd MACT,

Bhubaneswar vide judgment dated 31.07.2023 passed in M.A.C. Case

No.161 of 2011 had dismissed the case observing as follows:

"Resultantly, the claim application is dismissed on contest against the O.P.1 and 2. The petitioner is not entitled to get any compensation. Hence, nil award is passed."

4. The compromise memo signed by Mr.Pradeep Kumar Mishra,

learned counsel for the appellant-claimant and Mr.Subrat Satpathy,

learned counsel for respondent No.2-insurance company is taken on

record.

5. It is now agreed between the appellant-claimant and respondent

No.2-insurance company that the a consolidated amount of Rs.6,50,000/-

(Rupees six lakhs fifty thousand only) shall be paid by the Insurance

Company to the appellant -claimant within a period of eight weeks from

today.

6. It is therefore directed that the respondent No.2-insurance

company shall deposit the aforesaid consolidated agreed amount of

Rs.6,50,000/- (Rupees six lakhs fifty thousand only) before the learned

Tribunal within a period of eight weeks from today. Therefore the same

shall be apportioned, invested and disbursed to the appellant-claimant as

per the direction of the learned Tribunal.

7. As the settlement is arrived at before the National Lok Adalat, no

court fee shall be levied.

8. The MACA is accordingly disposed of.

Signed by: BICHITRANANDA SAHOO
                                                                     (Savitri Ratho)
Designation: Secretary                                                    Judge
Reason: Authentication
Location: Orissa High Court                                       ST
Date: 11-Mar-2025 10:42:56
                                                                 1 National Lok Adalat
     Bichi