M/S. Bajaj Allianz vs Soumya Ranjan Pati
2026 Latest Caselaw 2403 Ori

Citation : 2026 Latest Caselaw 2403 Ori
Judgement Date : 14 March, 2026

[Cites 0, Cited by 0]

Orissa High Court

M/S. Bajaj Allianz vs Soumya Ranjan Pati on 14 March, 2026

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                             MACA No. 140 of 2026

             M/s. Bajaj Allianz
             General Insurance Co.
             Ltd.                        ....        Appellant
                                          Mr. A. Dash, Advocate

                                   -versus-

             1. Soumya Ranjan Pati
             2. Himanshu Sekhar          ....     Respondents
                Behera
                                          Mr. D. Apat, Advocate

                             CORAM:
                               JUSTICE V. NARASINGH

                                  ORDER

14.03.2026 Order No.

02. 1. This matter is taken up today in the 1st National Lok Adalat through Hybrid Mode for settlement on the basis of compromise.

2. Learned counsel Mr. Apat has entered appearance on behalf of the Respondent by filing Vakalatanama. The same is taken on record.

3. Heard learned counsel for the Appellant and learned counsel for the Respondents.

4. This appeal has been filed by the Appellant- Insurance Company.

5. As agreed to, the amount of compensation is modified as sum of Rs.8,00,000/- (Rupees Eight Lakh)

consolidated. The compromise sheet signed by both the parties/their authorized representatives is taken on record.

6. Learned 1st M.A.C.T. Keonjhar, is called upon to reapportion the aforesaid agreed amount as per the impugned Award proportionately.

The default interest at the rate of 7% per annum is waived.

7. The awarded amount shall be deposited before the learned 1st M.A.C.T. Keonjhar within a period of two months from the date of receipt/production of this order.

8. Within six weeks of submission of proof regarding deposit of the modified amount before the Tribunal, the statutory deposit along with accrued interest be refunded to the Insurance Company as per procedure.

9. As the case is disposed of in the spirit of the Lok Adalat, no court fee is liable to be paid by the claimants.

10. The MACA is accordingly disposed of.

11. Urgent certified copy of this order be granted as per rules.

( V. Narasingh ) Judge National Lok Adalat

Signed

Location: High Court of Orissa, Cuttack Date: 17-Mar-2026 18:16:26