Santilata Prusty & Others vs The Divisional Manager
2026 Latest Caselaw 2429 Ori

Orissa High Court

Santilata Prusty & Others vs The Divisional Manager on 14 March, 2026

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    MACA No.28 OF 2024
                 Santilata Prusty & others.                   ....      Appellants
                                               Mr. Pradeep Kumar Mishra, Advocate
                                                -versus-
             The Divisional Manager,
             M/s New India Assurance Co. Ltd.               ....       Respondents
                                              Mr. Gopal Chandra Samantaray,
                                              Advocate (For Respondent No. 2)

                       CORAM:
                       JUSTICE K.R. MOHAPATRA

                                        ORDER

Order No.                              14.03.2026

   2.       1.        This matter is placed in the 1st National Lok Adalat and is

taken up through Hybrid arrangement (video conferencing/physical mode).

2. Learned counsel for the appellant as well as learned counsel for the respondent No. 2 and Officers of Insurance Company are present.

3. As agreed by the parties that a further consolidated amount of Rs.1,80,000/- (one lakh eighty-thousand only) over and above the awarded amount shall be paid by the Insurance Company to the claimant-appellants. The compromise sheet signed by both the parties/their authorized representatives is taken on record.

4. It is further directed that the respondent No.2-Insurance Company shall deposit the agreed consolidated amount of Rs.1,80,000/- (one lakh eighty-thousand only) within a period of two months from the date of receipt of this order before the learned 1st Addl. District Judge -cum- 1st M.A.C.T, Cuttack in

M.A.C. No.1343 of 2020 and on depositing the same, the learned Tribunal shall disburse the entire amount to the claimant- appellants.

5. As the settlement is arrived at before the Lok Adalat, no Court fee shall be levied from the claimants.

6. Accordingly, the MACA is disposed of.

7. Free copies of this order be handed over to the learned counsel for both sides.

(K.R. Mohapatra) Judge st (1 National Lok Adalat)