Kabita Mallik And Another vs Ajith And Another
2026 Latest Caselaw 2437 Ori

Orissa High Court

Kabita Mallik And Another vs Ajith And Another on 14 March, 2026

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 MACA No.560 OF 2024
            Kabita Mallik and another                      ....      Appellants
                                                     Mr. Debasish Patnaik, Advocate
                                              -versus-
            Ajith and another                              ....          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. The claimant-appellant present personally with her counsel 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.23,000/- (Twenty-three thousand only) over and above the awarded amount shall be paid by the Insurance Company to the claimant-appellant. 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. 23,000/- (Twenty-three thousand only) within a period of two months from the date of receipt of this order before the learned Additional District Judge-cum- M.A.C.T. (III), Kendrapara, in M.A.C. Case No.08 of 2020 and on depositing the same, the learned Tribunal shall disburse the entire amount to the claimant- appellant.

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

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)