Orissa High Court

Oriental Insurance vs Sashi Kanta Upadhyaya on 10 May, 2025

Author: Biraja Prasanna Satapathy

Bench: Biraja Prasanna Satapathy

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                MACA No.562 of 2024
Oriental Insurance          .....   Appellant
Company Ltd.                                Ms. R.B. Pati, Advocate
                    -versus-
Sashi Kanta Upadhyaya      .....           Respondents
& Another                                  Mr. P.K. Mishra, Adv.


                    CORAM:
THE HON'BLE MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                     ORDER

10.05.2025 Order No.01

1. This appeal is taken up in the 2ndNational 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 challenging the award passed by the learned 7th MACT, Bhubaneswar in MAC Case No. 3418 of 2024 vide judgment dated 21.02.2024

4. Vide the said judgment, the Tribunal allowed the claim of the Claimant-Respondent with a direction on the Appellant-Company to pay sum of Rs.3,96,216/- along with interest @ 6% per annum payable from the date of application till the date of realization .

5. Learned counsel appearing for respondent-claimant though supported the impugned Judgment, but in course of hearing, it is agreed in between the Parties that appellant-Company (Insurer) will pay further

compensation amount of Rs.8,00,000/- consolidated in favour of the claimant-respondent No.1

6. This Court considering the settlement arrived at in between the Parties, directs appellant-Company to deposit the aforesaid agreed amount of Rs.08,00,000/- consolidated towards further compensation before the Tribunal, within a period of eight (8) weeks from the date of receipt of this order.

7. It is directed that on such deposit of the amount before the learned Tribunal, the same shall be disbursed in favour of the claimant-respondent No.1 in full.

8. The compromise sheet signed in support of the settlement be kept in record.

9. The MACA is accordingly disposed of.

Biraja Prasanna Satapathy, J (2nd National Lok Adalat)

sangita

Reason: authentication of order Location: high court of orissa, cuttack Date: 27-May-2025 11:57:04