Mrs. Satyabhama vs Icici Lombard
2026 Latest Caselaw 2419 Ori

Orissa High Court

Mrs. Satyabhama vs Icici Lombard on 14 March, 2026

Author: V. Narasingh

Bench: V. Narasingh

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                             MACA No. 1000 of 2017

             Mrs. Satyabhama
             Barai                           ....     Appellant

                                         Mr. P.K. Mishra, Advocate

                                      -versus-

             ICICI Lombard
             General Insurance Co.           ....   Respondents
             Ltd.
                                             Mr. A. Dash, Advocate

                              CORAM:
                                  JUSTICE V. NARASINGH

                                    ORDER

14.03.2026 Order No.

04. 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 Insurance Company.

3. This appeal has been filed by the Claimant for enhancement of the compensation.

4. As agreed, the amount of compensation is enhanced by a further consolidated sum of Rs.1,00,000/- (rupees one lakh). The compromise sheet signed by both the parties/ their authorized representatives is taken on record.

5. Learned 1st M.A.C.T., Deogarh, is called upon to release the agreed amount as aforesaid in favour of the claimant(s) as per the impugned Award. The awarded amount shall be deposited before the learned 1st M.A.C.T., Deogarh, within a period of eight weeks from the date of receipt/production of this order.

6. As the case is disposed of in the spirit of the Lok Adalat, no court fee is liable to be paid by the claimant(s).

7. The MACA is accordingly disposed of.

8. 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