Bipra Ranjan Sahoo vs Surendra Nath Swain And
2026 Latest Caselaw 2425 Ori

Orissa High Court

Bipra Ranjan Sahoo vs Surendra Nath Swain And on 14 March, 2026

Author: Aditya Kumar Mohapatra

Bench: Aditya Kumar Mohapatra

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    MACA No.1261 of 2018
                 Bipra Ranjan Sahoo            .....      Appellant
                                                                Represented by Adv. -
                                                                Amiya Kumar Mohanty

                                               -versus-
                 Surendra Nath Swain and              .....              Respondents
                 another
                                                                Represented by Adv. -
                                                                M/s. S.K. Samantaray,
                                                                S.C. Tripathy, A.P.
                                                                Mishra, M. Das

                                                                Mr. S.K. Mohanty, Adv.

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

                                             ORDER

14.03.2026 Order No.

16. 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.8,00,000/- (Rupees Eight 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.8,00,000/-

(Rupees Eight Lakhs) 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

Signed by: SANTANU KUMAR ROUT Page 2 of 2.

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