M/S. Icici Lombard vs Sunamani Murmu
2026 Latest Caselaw 2411 Ori

Orissa High Court

M/S. Icici Lombard vs Sunamani Murmu on 14 March, 2026

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                            MACA No. 603 of 2025

             M/s. ICICI Lombard
             General Insurance Co.
             Ltd., BBSR                  ....        Appellant
                                          Mr. A. Dash, Advocate

                                   -versus-

             1. Sunamani Murmu
             2. Kumari Subhalaxmi
                Murmu
             3. Kumari Sulochana
                Murmu
             4. Sita @ Chhita Murmu ....       Respondents
             5. Shasmita Moharana
                                   Mr. P.K. Behera (R-1 to 4)
                                Mr. K.K. Mohanta, Adv. (R-5)

                             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. 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.22,00,000/- (Rupees Twenty

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

5. Learned 4th M.A.C.T. Baripada, is called upon to reapportion the aforesaid agreed amount as per the impugned Award proportionately.

The default interest at the rate of 6% per annum is waived.

6. The awarded amount shall be deposited before the learned 4th M.A.C.T. Baripada within a period of two months 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.

( V. Narasingh ) Judge National Lok Adalat

Signed

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