D.M. M/S. Icici vs Nayana Moharana
2026 Latest Caselaw 2418 Ori

Citation : 2026 Latest Caselaw 2418 Ori
Judgement Date : 14 March, 2026

[Cites 0, Cited by 0]

Orissa High Court

D.M. M/S. Icici vs Nayana Moharana on 14 March, 2026

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               MACA No. 779 of 2025

             D.M. M/s. ICICI
             Lombard General
             Insurance Co. Ltd.,
             BBSR                        ....        Appellant
                                        Mr. G.P. Dutta, Advocate

                                    -versus-

             1. Nayana Moharana
             2. Dillip Moharana         ....    Respondents
             3. Avinash Sahoo
                            Mr. R.C. Pradhan, Adv. (R-1 and 2)

                               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.14,00,000/- (Rupees Fourteen Lakh) consolidated. The compromise sheet signed by both the parties/their authorized representatives is taken on record.

5. Learned Addl. District Judge-cum-6th M.A.C.T., Salipur, is called upon to reapportion the aforesaid agreed amount proportionately as per the impugned Award.

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

6. The awarded amount shall be deposited before the learned Addl. District Judge-cum-6th M.A.C.T., Salipur 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.

( V. Narasingh ) Judge National Lok Adalat Santoshi/Ayesha

Location: High Court of Orissa, Cuttack