The New India Assurance Co. Ltd vs Sunita Mishra And Others
2026 Latest Caselaw 2438 Ori

Orissa High Court

The New India Assurance Co. Ltd vs Sunita Mishra And Others on 14 March, 2026

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                MACA No.1043 OF 2025
            The New India Assurance Co. Ltd., Bhubaneswar....         Appellant
                                           Mr. Ramani Ranjan Mohanty, Advocate
                                         -versus-
            Sunita Mishra and others                      ....      Respondents
                                            Mr. Pradeep Kumar Mishra, Advocate
                                                    (For Respondent Nos. 1 to 3)

                     CORAM:
                     JUSTICE K.R. MOHAPATRA

                                     ORDER

Order No.                           14.03.2026

   3.       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 nos.1 to 3 and Officers of Insurance Company are present.

3. As agreed by the parties, the awarded amount of Rs.21,31,796/- (twenty-one lakhs thirty-one thousand seven hundred ninety-six only) with interest at the rate of 7% per annum from the date of filing of the claim application, i.e., 21.06.2021 is modified and reduced to Rs.14,50,000/- (fourteen lakhs fifty thousand) with simple interest at the rate of 6% per annum from the date of claim application before the Tribunal.

4. The compromise sheet signed by both the parties/their authorized representatives is taken on record.

5. It is further directed that the appellant-Insurance Company shall deposit the modified amount along with interest as directed

above within a period of two months from the date of receipt of this order before the learned Additional District Judge -cum- 6th M.A.C.T., Nimapara in M.A.C. Case No.13 of 2021. On depositing the same, the learned Tribunal shall reapportion the amount keeping in view the ratio fixed in the impugned judgment and accordingly, resettle the amount in favour of the claimants.

6. On production of proof regarding deposit of the modified amount before the Tribunal, the statutory deposit along with accrued interest be refunded to the Appellant-Insurance Company on proper application.

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

8. Accordingly, the MACA is disposed of.

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

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

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