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Orissa High Court
The Manager vs Sri Ritesh Sasmal on 14 March, 2026
Author: Savitri Ratho
Bench: Savitri Ratho
IN THE HIGH COURT OF ORISSA AT CUTTACK
MACA No. 1179 of 2025
The Manager, (Legal Claims), Magma
HDI General Insurance Company
Limited, Bhubaneswar .... Appellant
None
-versus-
1. Sri Ritesh Sasmal
2. Sanjaya Kumar Nahak .... Respondents
Mr. Pradeep Ku. Mishra, Advocate
(for Respondent No.1)
MACA No. 1209 of 2025
Sri Ritesh Sasmal .... Appellant
Mr. Pradeep Ku. Mishra, Advocate
-versus-
1. Sanjaya Kumar Nahak
2. The Manager, (Legal Claims),
Magma HDI General Insurance
Company Limited, Bhubaneswar .... Respondents
None
CORAM:
JUSTICE SAVITRI RATHO
ORDER
Order No. 14.02.2026
(Through hybrid Mode)
03. 1. Mr. Pradeep Ku. Mishra, learned counsel for the Claimant
(Respondent No.1 in MACA No. 1179 of 2025 and Appellant in
MACA No. 1209 of 2025) is present.
2. MACA No. 1179 of 2025 has been filed by the Insurance
Company and MACA No. 1209 of 2025 has been filed by the
Claimant challenging the judgment and order dated 06.08.2025
passed by the learned 3rd Addl. District Judge -cum- 6th
M.A.C.T., Berhampur in MAC Case No. 229 of 2024 directing
the Insurance Company to pay an amount of Rs.3,75,000/-
(Rupees three Lakhs Seventy Five thousand only) to the
Claimant alongwith interest at the rate of 6% per annum from the
date of filing 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. 1179
of 2025 and Respondent No.2 in MACA No.1209 of 2025) and
the Claimant (Respondent No.1 in MACA No. 1179 of 2025 and
Appellant in MACA No. 1209 of 2025) that a modified
consolidated amount of Rs.3,15,000/- (Rupees three lakhs fifteen
thousand only) which includes interest, shall be paid by the
Appellant-Insurance Company to the Respondent No.1- Claimant
within a period of eight weeks in full and final settlement of the
claims.
4. The compromise memo signed by Mr. Adam Ali Khan,
learned counsel for the Appellant-Insurance Company and Mr.
Pradeep Kumar Mishra, learned counsel for the Respondent No.1
-Claimant is taken on record in MACA No. 1179 of 2025.
5. It is therefore directed that the Appellant-Insurance
Company (Appellant in MACA No. 1179 of 2025 and
Respondent No.2 in MACA No.1209 of 2025) shall deposit the
aforesaid consolidated amount of Rs.3,15,000/- (Rupees three
lakhs fifteen thousand only) within a period of eight weeks from
today before the Tribunal. The amount shall be
apportioned/invested and/or disbursed as per the direction of the
Tribunal.
6. As the settlement is arrived at before the National Lok
Adalat, no court fee shall be levied.
7. On production of proof of deposit, the statutory amount
shall be refunded to the Appellant- Insurance Company along
with accrued interest, on proper application.
8. The MACAs are accordingly disposed of.
9. 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: 14-Mar-2026 17:10:52
