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Orissa High Court
The Manager vs Sri Mahendra Nahak on 14 March, 2026
Author: Savitri Ratho
Bench: Savitri Ratho
IN THE HIGH COURT OF ORISSA AT CUTTACK
MACA No.1188 of 2025
The Manager, (Legal Claims),
MAGMA HDI General Insurance
Company Limited .... Appellant
None
-versus-
1. Sri Mahendra Nahak
2. Sanjaya Kumar Nahak .... Respondents
Mr. Pradeep Kumar Mishra, Advocate
(For Respondent No.1)
MACA No.1205 of 2025
Sri Mahendra Nahak .... Appellant
Mr. Pradeep Kumar Mishra, Advocate
-versus-
1. Sanjaya Kumar Nahak
2. The Manager (Legal Claims),
MAGMA HDI General Insurance Co. Ltd. .... Respondents
None
CORAM:
HON'BLE MS. JUSTICE SAVITRI RATHO
ORDER
Order No. 14.03.2026
01. 1. Mr. Pradeep Kumar Mishra, learned counsel for the Claimant
(Respondent No.1 in MACA No. 1188 of 2025 and Appellant in MACA
No. 1205 of 2025) is present.
2. MACA No. 1188 of 2025 has been filed by the Appellant -
Insurance Company and MACA No.1205 of 2025 has been filed by the
Claimant, challenging the judgment dated 06.08.2025 passed by the
learned 3rd Additional District Judge-cum-6th M.A.C.T., Berhampur in
M.A.C. No. 230 of 2024, directing the Insurance Company to pay the
compensation of Rs.16,87,000/- (Rupees Sixteen Lakhs Eighty Seven
Thousands only) to the Claimant along with interest @ 6% per annum
within from the date of filing of claim application i.e. 14.08.2024, till its
realization within one month hence.
3. In full and final settlement of the claim, it is now agreed between
the Insurance Company (Appellant in MACA No.1188 of 2025 and
Respondent No.2 in MACA No. 1205 of 2025) and Claimant (Respondent
No.1 in MACA No. 1188 of 2025 and Appellant in MACA No. 1205 of
2025) that a modified consolidated amount of Rs.13,65,000/- (Rupees
Thirteen Lakhs and Sixty Five Thousands only), which includes interest,
shall be paid by the Insurance Company to the Claimant within a period
of eight weeks in full and final settlement of the claim.
4. The compromise memo signed by Mr. Adam Ali Khan, learned
counsel for the Insurance Company and Mr. Pradeep Kumar Mishra,
learned counsel for Claimant is taken on record in MACA No. 1188 of
2025.
5. It is, therefore, directed that the Insurance Company (Appellant in
MACA No.1188 of 2025 and Respondent No.2 in MACA No. 1205 of
2025) shall deposit the aforesaid consolidated agreed amount of
Rs.13,65,000/- (Rupees Thirteen Lakhs and Sixty Five Thousands only),
which includes interest, within a period of eight weeks from today before
the Tribunal. The amount shall be apportioned/invested and/or disbursed
as per direction of the learned Tribunal.
6. As the settlement is arrived at before the National Lok Adalat, no
court fee shall be levied.
7. Cheque No. 979783 dated 15.10.2025 submitted towards deposit of
statutory amount shall be returned to the Appellant-Insurance Company on
furnishing proof of payment/deposit of the consolidated amount.
8. The MACAs are accordingly disposed of.
9. Urgent certified copy of this order be granted on proper application.
Signed by: PUSPANJALI MOHAPATRA
Designation: Personal Assistant
Reason: Authentication
(Savitri Ratho)
Location: Orissa High Court
Date: 14-Mar-2026 16:55:35
Judge
st
1 National Lok Adalat
puspa
