Tarangini Khamari vs M/S. Rso Dealmark
2026 Latest Caselaw 2406 Ori

Citation : 2026 Latest Caselaw 2406 Ori
Judgement Date : 14 March, 2026

[Cites 0, Cited by 0]

Orissa High Court

Tarangini Khamari vs M/S. Rso Dealmark on 14 March, 2026

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                             MACA No. 296 of 2023

             1. Tarangini Khamari
             2. Baladev Khamari             ....
                                                   Appellants
                                         Mr. P.K. Mishra, Advocate

                                      -versus-

             1. M/s. RSO Dealmark
                Pvt. Ltd.
             2. The Bajaj Allianz
                Gen. Insurance Co.
                Ltd.                        ....    Respondents

                                            Mr. A. Dash, Adv. (R.2)

                             CORAM:
                                 JUSTICE V. NARASINGH

                                   ORDER

14.03.2026 Order No.

08. 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., Bhubaneswar, is called upon to apportion the agreed amount as aforesaid in favour of the claimant(s) as per the impugned Award proportionately. The awarded amount shall be deposited before the learned 7th M.A.C.T., Bhubaneswar, 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