The Icici Lombard vs Tarulata Sahoo
2026 Latest Caselaw 2410 Ori

Orissa High Court

The Icici Lombard vs Tarulata Sahoo on 14 March, 2026

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                            MACA No. 601 of 2017

             The ICICI Lombard
             G.I.C. Ltd., BBSR           ....        Appellant
                                       Mr. G.P. Dutta, Advocate

                                   -versus-

             1. Tarulata Sahoo
             2. Satya Prakash
                Sahoo
             3. Diptimayee Sahoo
             4. Sunamani Sahoo
             5. Manoranjan Behera
             6. Kalpana Mallick
             7. IFFCO TOIO General
                Insurance Co. Ltd.
                represented though
                the Manager (legal     ....    Respondents
                section)
                              Mr. P.K. Mishra, Adv. (R-1 to 4)
                                     Ms. R.B. Pati, Adv. (R-7)

                             CORAM:
                              JUSTICE V. NARASINGH

                                 ORDER

14.03.2026 Order No.

12. 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 Appellant and learned counsel for the Respondents.

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

4. As agreed to, the amount of compensation is modified as sum of Rs.7,73,747/- (Rupees Seven Lakh seventy three thousand seven hundred forty seven) consolidated so for as the liability of the Appellant is concerned. The compromise sheet signed by both the parties/their authorized representatives is taken on record.

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

The default interest at the rate of 7.5% per annum is waived.

6. The awarded amount shall be deposited before the learned 1st M.A.C.T. Puri within a period of eight weeks from the date of receipt/production of this order.

7. 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.

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

9. The MACA is accordingly disposed of.

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

Signed by: AYESHA ROUT                                                     ( V. Narasingh )
Reason: Authentication                                                           Judge

Location: High Court of Orissa, Cuttack Date: 17-Mar-2026 18:16:26 National Lok Adalat Santoshi/Ayesha