Rekha Pattnaik vs M/S. Rso
2026 Latest Caselaw 2405 Ori

Orissa High Court

Rekha Pattnaik vs M/S. Rso on 14 March, 2026

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                             MACA No. 294 of 2023

                 1. Rekha Pattnaik
                 2. Rajesh Ranjan
                    Pattnaik
                 3. Baibhab Ranjan
                    Pattnaik                ....     Appellants
                                         Mr. P.K. Mishra, Advocate

                                      -versus-

                 1. M/s. RSO
                    Dealmark Pvt.
                    Ltd.
                 2. The Bajaj Allianz
                    Gen. Insurance Co. ....     Respondents
                    Ltd., Bhubaneswar
                                       Mr. A. Dash, Adv. (R-2)

                             CORAM:
                                 JUSTICE V. NARASINGH

                                   ORDER

14.03.2026 Order No.

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

2. Heard learned counsel for the Appellants and learned counsel for the Insurance Company.

3. This appeal has been filed by the Claimants for enhancement of the compensation.

4. As agreed, the amount of compensation is enhanced by a further consolidated sum of

Rs.12,50,000/- (Rupees Twelve Lakh Fifty Thousand). The compromise sheet signed by both the parties/ their authorized representatives is taken on record.

5. Learned 7th M.A.C.T. Bhubanswar, is called upon to apportion the agreed amount as aforesaid in favour of the claimant(s) proportionately as per the impugned Award. The awarded amount shall be deposited before the learned 7th M.A.C.T. Bhubanswar, within a period of eight weeks from the date of receipt/production of this order.

6. As the case is disposed of in the spirit of the Lok Adalat, no court fee is liable to be paid by the claimant(s).

7. The MACA is accordingly disposed of.

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

( V. Narasingh ) Judge National Lok Adalat Santoshi/Ayesha

Location: High Court of Orissa, Cuttack