Citation : 2026 Latest Caselaw 2414 Ori
Judgement Date : 14 March, 2026
IN THE HIGH COURT OF ORISSA AT CUTTACK
MACA No.753 of 2025
Chinmaya Pradhan ..... Appellant
Represented by Adv. -
Biranchi Narayan Rath
-versus-
Sudhansu Kumar Rath and ..... Respondent
another
Represented by Adv. -
M/s. Santosh ku.
Mohanty, B. Pati, S.
Sahoo
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 respondents have agreed to settle the dispute on payment of a further consolidated sum of Rs.1,00,000/- (Rupees One Lakh) 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.1,00,000/-
(Rupees One Lakh) 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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