Divisional Manager vs Jitendra Agrawal And Others
2026 Latest Caselaw 2420 Ori

Orissa High Court

Divisional Manager vs Jitendra Agrawal And Others on 14 March, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     MACA No.1022 of 2023
                 Divisional Manager, United      .....     Appellant
                 India Insurance Co. Ltd.,
                 Cuttack
                                                                 Represented by Adv. -
                                                                 Ramesh Chandra
                                                                 Sahoo-1

                                                                 Mr. S.K. Mohanty, Adv.

                                             -versus-
                 Jitendra Agrawal and others       .....                 Respondents
                                                              Represented by Adv. - M/s.
                                                              Satyabhusan Das, A.K.
                                                              Nayak

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

                                             ORDER

14.03.2026 Order No.

09. 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 has agreed to settle the dispute on payment of a further consolidated sum of Rs.31,00,000/- (Rupees Thirty One Lakhs) 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.31,00,000/- (Rupees Thirty One Lakhs) by the Insurance Company to the claimant within a period of eight weeks.

5. In view of the aforesaid settlement the statutory deposit made by the Appellant-Insurance Company be returned to them along with accrued interest on an application being filed by the Appellant- Insurance Company. Further, the aforesaid settlement is subject to the condition that the Respondents shall withdraw the cross appeal preferred by him in the above noted appeal.

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

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

S.K. Rout

Signed by: SANTANU KUMAR ROUT Page 2 of 2.

Location: High Court of Orissa, Cuttack Date: 17-Mar-2026 10:11:39