Pratap Chandra Behera vs Saroj Kumar Barik
2025 Latest Caselaw 4790 Ori

Orissa High Court

Pratap Chandra Behera vs Saroj Kumar Barik on 8 March, 2025

Author: Savitri Ratho

Bench: Savitri Ratho

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                       MACA No. 291 of 2019
Pratap Chandra Behera                  .....                          Appellant
                                          Mr. Pranaya Kumar Mishra, Advocate
                                        on behalf of Mr. Pradeep Kumar Mishra,
                                                                     Advocate

                                       Vs.
1. Saroj Kumar Barik
2. Shriram General Insurance Co.       .....                        Respondents
Ltd., Bhubaneswar                                  Mr. S.K. Mohanty, Advocate
                                                         (for Respondent No.2)
            CORAM:
                  JUSTICE SAVITRI RATHO
                                         ORDER

17.03.2024 Order No. (Through hybrid mode)

04.

1. Mr. Pranaya Kumar Mishra, learned counsel appearing on

behalf of Mr. Pradeep Kumar Mishra, learned counsel for the

appellant-claimant and Mr. S.K. Mohanty, learned counsel for the

respondent no.2-Insurance company are present.

2. The compromise memo has been filed and signed by Mr.

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

Girija Prasad Dutta, learned counsel for the respondent no.2. The

same is taken on record.

3. This appeal has been filed by the Appellants-Claimants,

challenging the judgment and order dated 30.01.2019 passed by the

learned Additional District Judge -cum- 4th M.A.C.T., Keonjhar in

M.A.C. Case No. 12/198 of 2017-12 directing the Respondent No.2-

Insurance Company to pay an amount of Rs.2,60,075/- (Rupees two

lakhs sixty thousand Seventy-five) only to the Appellant-Claimant

along with interest at the rate of 6% per annum from the date of

filing i.e. 12.09.2012 till date of payment.

4. It is now agreed between the Appellant-Claimant and the

Respondent No.2-Insurance Company that a further consolidated

amount of Rs.2,50,000/- (Rupees two lakhs fifty thousand) only

shall be paid by the insurance company to the Appellant-Claimant

within a period of eight weeks.

5. It is therefore directed that the Respondent No.2-Insurance

Company shall deposit the aforesaid consolidated amount of

Rs.2,50,000/- (Rupees two lakhs fifty thousand) only within a

period of eight weeks from today before the Tribunal.

6. As the settlement is arrived at before the National Lok Adalat,

no court fee shall be levied.

7. The MACA is accordingly disposed of.

8. Urgent certified copy of this order be granted on proper

application.

(Savitri Ratho) Judge st 1 National Lok Adalat Sukanta

Signed by: SUKANTA KUMAR BEHERA

Reason: Authentication Location: Orissa High Court, Cuttack Date: 10-Mar-2025 18:52:08