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The Manager (T.P.Hub) vs Sulochana Nayak And Others
2026 Latest Caselaw 2412 Ori

Citation : 2026 Latest Caselaw 2412 Ori
Judgement Date : 14 March, 2026

[Cites 0, Cited by 0]

Orissa High Court

The Manager (T.P.Hub) vs Sulochana Nayak And Others on 14 March, 2026

Author: Aditya Kumar Mohapatra
Bench: Aditya Kumar Mohapatra
                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     MACA No.604 of 2025
                 The Manager (T.P.Hub), M/s.    .....      Appellant
                 United India Assurance Co.
                 Ltd., Cuttack
                                                               Represented by Adv. -
                                                               Bijoy Dasmohapatra

                                                               Mr. S.K. Mohanty, Adv.

                                            -versus-
                 Sulochana Nayak and others        .....                Respondents
                                                               Represented by Adv. -

                                     CORAM:
                       THE HON'BLE MR. JUSTICE ADITYA KUMAR
                                   MOHAPATRA

                                             ORDER

14.03.2026 Order No.

02. 1. This matter is taken up today in the 1st National Lok Adalat.

2. Both the appellant and respondents are present being represented by their lawyers.

3. It is submitted by learned counsels appearing for the parties, that the matter has been amicably settled. As per the settlement, the claimant-Appellant has agreed to settle the dispute on payment of a further consolidated sum of Rs.48,50,000/- (Rupees Forty Eight Lakh Fifty Thousand) by the Insurance Company.

4. Compromise Petition filed in court today, be kept on record. Accordingly, the present appeal is being disposed of on compromise subject to payment of a further consolidated sum of Rs.48,50,000/-

(Rupees Forty Eight Lakh Fifty Thousand) by the Insurance Company to the claimant within a period of eight weeks.

5. In terms of the aforesaid compromise, the MACA stands disposed of.

( Aditya Kumar Mohapatra, J. ) 1st National Lok Adalat

S.K. Rout

Digitally Signed Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 17-Mar-2026 10:11:40

 
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