Jalendra Jena vs Bapi Jena
2026 Latest Caselaw 2384 Ori

Orissa High Court

Jalendra Jena vs Bapi Jena on 14 March, 2026

Author: Savitri Ratho

Bench: Savitri Ratho

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  MACA No. 896 of 2025
                 Jalendra Jena                           ....       Appellant

                                        Mr. Pradeep Kumar Mishra, Advocate

                                           -versus-
                 1. Bapi Jena
                 2.Legal Manager, Reliance general
                 Insurance Co. Ltd.                ....          Respondents

                                                                      None
                      CORAM:
                            JUSTICE SAVITRI RATHO

                                       ORDER

Order No.                             14.03.2026
                                 (Through hybrid Mode)

  01.       1.      Mr. Pradeep Kumar Mishra, learned counsel for the

Appellant-Claimant is present. Vakalatnama of Mr. G. P. Dutta, learned counsel on behalf of the Respondent No.2 is taken on record.

2. This appeal has been filed by the Claimant-Appellant, challenging the judgment and order dated 11.12.2024 passed by the learned 2nd Additional District Judge-cum- 3rd M.A.C.T., Bhubaneswar in M.A.C. Case No. 188 of 2017 directing the Respondent No.2-Insurance Company to pay an amount of Rs.7,67,700/- (Rupees Seven Lakhs sixty-seven thousand seven hundred) only to the Appellant-Claimant along with interest at the rate of 6% per annum from the date of filing i.e. 09.08.2017 till date of payment. This Appeal has been filed for enhancement.

3. In full and final settlement of the claim, it is now agreed between the Appellant-Claimant and the Respondent No.2- Insurance Company that a further consolidated amount of Rs.3,50,000/- (Rupees Three Lakh Fifty Thousand only) which includes interest shall be paid by the Respondent No.2-Insurance Company to the Appellant-Claimant within a period of eight weeks.

4. The compromise memo signed by Mr. Pradeep Kumar Mishra, learned counsel for the Appellant-Claimant and Mr. Girija Prasad Dutta, learned counsel for the Respondent No.2- Insurance Company is taken on record.

5. It is therefore directed that the Respondent No.2-Insurance Company shall deposit the aforesaid consolidated amount of Rs. 3,50,000/- (Rupees Three Lakh Fifty Thousand only) with includes interest within a period of eight weeks from today before the learned Tribunal. The amount shall be invested/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. 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

Subhalaxmi

Signed by: SUBHALAXMI PRIYADARSHANI

Location: Orissa High Court, Cuttack Date: 14-Mar-2026 16:38:25