Chaitanya Mohanty vs Sri Aurabinda Ashram Trust
2025 Latest Caselaw 445 Ori

Orissa High Court

Chaitanya Mohanty vs Sri Aurabinda Ashram Trust on 10 May, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                                             Signature Not Verified
                                                             Digitally Signed
                                                             Signed by: BHABAGRAHI JHANKAR
                                                             Reason: Authentication
                                                             Location: ORISSA HIGH COURT, CUTTACK
                                                             Date: 02-Jun-2025 14:09:14




          IN THE HIGH COURT OF ORISSA AT CUTTACK
                           MACA No.724 of 2024
        Chaitanya Mohanty                    ....                 Appellant(s)

                                              Mr. Kapila Charan Nayak, Adv.


                                     -versus-

        Sri Aurabinda Ashram Trust,          ....              Respondent(s)
        Kunjakathi & Anr.
                                            Mr. Prasanta Kumar Mahali, Adv.
                                                                  (for R-2)

                 CORAM:
                 Dr. JUSTICE S.K. PANIGRAHI

                                ORDER

Order No. 10.05.2025

01. 1. This matter is taken up through hybrid arrangement

(virtual/physical mode) in the 2nd National Lok Adalat, 2025.

2. Learned counsel for the Appellant/ Claimant and learned

counsel for the Respondent No.2/ Insurance Company are

present. Mr. M.K. Sahu, Manager & Officer-In-Charge of M/s.

National Insurance Co. Ltd., Cuttack is also present.

3. The Appellant/ Claimant has filed this MACA challenging the

judgment and award dated 22.08.2023 passed by the learned 2nd

MACT, Cuttack in Misc. Case No.47 of 2017 thereby directing the

Respondent No.2/ Insurance Company to pay award amount of

Rs.6,37,793/- (Rupees six lakh thirty-seven thousand seven

// 2 //

Location: ORISSA HIGH COURT, CUTTACK

hundred ninety-three only) to the Appellant/Claimant along with

interest @ 7% per annum from the date of application till

payment within a period of two months of passing of that award.

4. At present, on the basis of the compromise made between the

parties, the claim is modified and settled by a further

consolidated sum of Rs.55,000/- (Rupees fifty-five thousand only)

over and above the awarded amount.

5. The Respondent No.2/Insurance Company is directed to

deposit the aforesaid consolidated award amount before the

learned 2nd MACT, Cuttack in Misc. Case No.47 of 2017 within a

period of eight weeks, whereafter the same shall be disbursed in

favour of the Claimant(s) in terms of the order and also after

keeping proof of identification. The impugned award is modified

to the above extent.

6. The MACA is, accordingly, disposed of.

7. The MACA having been disposed of in the 2nd National Lok

Adalat, 2025, Court fee, if any, is not payable.

( Dr. S.K. Panigrahi) Judge 2nd National Lok Adalat, 2025

B. Jhankar